M/S. Sai Ram Petroleum, Thr. ... vs The District Magistrate, ...
2021 Latest Caselaw 274 Bom

 Judgment                                      1                       W.P.No.61.2021.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.

                               WRIT PETITION NO. 61 OF 2021


          M/s Sai Ram Petroleum,
          Through its Proprietor,
          Shri Rohit Charandas Bommawar,
          Ward No.6, Near markandeshwar Mandir,
          Sawli, Tq. Sawli, Distt. Chandrapur.
                                                                .... PETITIONER

                                // VERSUS //

 1)       The District Magistrate, Gadchiroli,
          Having its office at Complex Road,
          Police Quarters, Gadchiroli 442710.

 2)       Hindustan Petroleum Corporation Ltd.,
          Through its Regional Manager,
          Having its office at LIC Square
          Kamptee Road, Nagpur 440001.

 3)       Shri Premdas S/o Kesho Sahare,
          Aged about 48 years, Occu.Business,
          R/o. Post Armori,
          Tq. Armori, Distt. Gadchiroli.
                                               .... RESPONDENTS
  ______________________________________________________________
      Shri Tejas Deshpande, counsel for the petitioner.
      Mrs. K. S. Joshi, Government Pleader for respondent No.1.
 ______________________________________________________________

                           CORAM : SUNIL B. SHUKRE AND
                                   AVINASH G. GHAROTE, JJ.

DATED : 06th January, 2021.

ORAL JUDGMENT : (Per : SUNIL B. SHUKRE, J.)

Judgment 2 W.P.No.61.2021.odt

1. Issue notice to the respondent No.1, it is waives by learned

Government Pleader. There is no need to issue notice to the respondent

Nos.2 and 3, as no relief has been claimed against these respondents.

2. Heard. Rule. Rule made returnable forthwith.

3. Heard finally by consent of the learned counsel appearing

for the parties.

4. The Writ Petition is allowed in terms of prayer clause (a).

Respondent No.1 is directed to decide the representation

dated 09.11.2020 made by the petitioner, in accordance with law

within a period of four weeks from the date of receipt of order, if not

decided so far.

Rule accordingly.

(AVINASH G. GHAROTE, J.) (SUNIL B. SHUKRE J.)

Kirtak