WPMS/760/2021
2021 Latest Caselaw 1233 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
           ON THE 26TH DAY OFMARCH, 2021
                          BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 760 of 2021
BETWEEN:

Vijay Singh Chauhan                        ...Petitioner
       (By Mr. Sanjeev Gupta and Ms. Swaleha Hussain,
       Advocates)

AND:

Ministry of Petroleum & Natural Gas
Govt. of India & another                     ...Respondents

       (By Mr. Manoj Kumar, learned Central Government
       Standing Counsel for respondent no. 1 and Mr. I.P. Kohli,
       learned counsel for respondent no. 2)

                        JUDGMENT

Petitioner is an ex-serviceman, who suffers from physical disability. He was granted LPG Distributorship in Village Okhla, District Tehri Garhwal in the year 2019.

2. According to the petitioner, he invested huge amount in constructing a go-down & showroom and also in arranging necessary infrastructure for running LPG Distributorship, however, not a single consumer was allotted to him by the Indian Oil Corporation Ltd.

3. Learned counsel for the petitioner submits that presently petitioner is having little more than 100 consumers, which he added due to his own efforts, and however, due to less number of consumers, his LPG Distributorship is not

economically viable and he is suffering losses and is unable to repay the money borrowed from different sources.

4. Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to approach respondent no. 2 by making representation. If such a representation is made within two weeks from today, respondent no. 2 shall take decision thereupon, in accordance with law, within a period of three weeks.

(MANOJ KUMAR TIWARI, J.) Aswal