Uttarakhand High Court
Ms Ganga Sabir Filing Station ... vs Indian Oil Corporation Limited on 6 August, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No. 2318 of 2025 (M/S)
MS Ganga Sabir Filing Station Bahadarabad ........Petitioner
Versus
Indian Oil Corporation Limited ........Respondent
Present:-
Mr. Nandan Arya, Advocate for the petitioner.
Mr. V.K. Kohli, Senior Advocate assisted by Mr. I.P. Kohli.
JUDGMENT
Hon'ble Ravindra Maithani, J. (Oral)
By means of the instant petition, the petitioner seeks
directions for quashing the notice dated 09.07.2025, issued by the
respondent, which is Annexure No.3 to the writ petition, but in the
relief clause, it has inadvertently marked as Annexure No.2.
2. Heard learned counsel for the parties and perused the
record.
3. It is the case of the petitioner that the petitioner runs a
petrol pump in the name and style of M/S Ganga Sabir Filing Station,
Bahadarabad, District Haridwar. It has been renewed uptil
31.12.2026. The respondent issued notices to the petitioner that the
Petroleum and Explosive Safety Organization ("PESO") and the District
Magistrate, Haridwar, had required the respondent to proceed for
cancellation of No Objection Certificate granted to the petitioner. The
respondent had required the petitioner to take steps in the matter, or
else the no objection certificate granted to the petitioner may be
cancelled. In that eventuality, the petrol pump may be required to be
closed. This notice is impugned.
4. Learned counsel for the petitioner submits that the
license granted by PESO is valid uptil 31.12.2026, therefore, before
that no objection certificate may not be cancelled.
5. Learned Senior Counsel appearing for the respondent
submits that the respondent is not going to cancel any no objection
certificate. Simply the respondent has advised the petitioner that there
are some complaints against him by the lessor that the term of the
lease has expired. Therefore, the license may not be renewed and the
respondent has only advised the petitioner to look into the matter. As
on today, the respondent has not contemplated any action in terms of
non supply of diesel or cancellation of no objection certificate.
6. The impugned notice dated 09.07.2025 is Annexure No.3
to the writ petition. It simply informs the petitioner that the
respondent has been advised to proceed for the no objection certificate
granted to the petitioner, and the respondent has only advised the
petitioner to look into the matter. No action has been taken by the
respondent qua the petitioner by the impugned communication dated
09.07.2025. Today, a statement has also been given by learned Senior
Counsel appearing for the respondent that at present the respondent
has not contemplated any action against the petitioner.
7. In view of it, at this stage, no interference of the Court is
required in the instant matter. Accordingly, the petition stands
disposed of.
(Ravindra Maithani, J)
06.08.2025
Ravi Bisht
