Lal Mohan Prasad Mandal vs Indian Oil Corporation Limited
2022 Latest Caselaw 1275 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.486 of 2022
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Lal Mohan Prasad Mandal S/o Karu Lal Mandal, Resident of Near Middle School, Village Fatehpur, P.O. Gangania, P.S. Sultanganj, District-Bhagalpur.

... ... Petitioner/s Versus

1. Indian Oil Corporation Limited Begusarai through its Chief Managing Director.

2. Chief Divisional Manager (Retail Sales), Indian Oil Corporation Ltd., Begusarai.

3. Head of Divisional Office, Begusarai Divisionl Office, Indian Oil Corporation Limited, Near Barauni Refinery Police Station, Begusarai.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Pallavi Pandey, Advocate For the Respondent/s : Mr.Sanat Kumar Mishra, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That this application is for issuance of an appropriate writ order or direction for refund of the Initial Security Deposit (ISD) made by the petitioner in connection with the advertisement that was issued by the respondent authorities on 25.11.2018 for award of RO dealership in between KM stone number 93 and 101 on Ghorghat -Sultanganj Road, on NH 80, District Bhagalpur with adequate interest."

Learned counsel for the respondent Indian Oil

Corporation states that petitioner has not uploaded all the

documents and information on the correct portal enabling the Patna High Court CWJC No.486 of 2022 dt.21-02-2022

authorities to process the petitioner's case.

We notice that petitioner has already approached

respondent no. 2, namely, Chief Divisional Manager (Retail

Sales), Indian Oil Corporation Ltd., Begusarai with a request

dated 1st of October 2020 (Annexure-4) Page-21. According to

the petitioner, the said request is yet pending.

Be that as it may, in view of the stand taken by the

respondents, we direct the petitioner to upload the information,

complete in all respect, on the portal meant for refund of the

amount, which in the present case is Initial Security Deposit

(ISD).

Learned counsel for the bank states that portal shall

be opened with prior intimation to the petitioner.

Let the petitioner make himself available before the

respondent no. 3, namely, Head of Divisional Office, Begusarai

Divisional Office, Indian Oil Corporation Limited, Near Barauni

Refinery Police Station, Begusarai on 7th of March, 2022 on

which date the portal be accessible to the petitioner enabling

him to upload the information complete in all respect.

We notice that the matter is pending since the year

2018. As such, we direct the respondents to positively decide the

petitioner's application in accordance with law expeditiously Patna High Court CWJC No.486 of 2022 dt.21-02-2022

and within a period of four weeks thereafter.

The instant petition stands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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