PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this Letters Patent Appeal under Clause 10 of the Letters Patent the challenge is against the judgment, dated 5.1.2006, in CWJC No. 6732 of 2005, whereby, the challenge against the order, dated 11.5.2005, whereby, the dealership agreement granted to the petitioner (Appellant herein) to run a Retail Outlet of Indo Burma Petroleum Company at Dudhaila Sonepur, District Saran came to be terminated, was dismissed by the learned Single Judge.

(2.) THE only question which emerges for our consideration and adjudication in this Letters Patent Appeal has been as to whether the termination of dealership of Retail Petroleum Outlet by order, dated 11.5.2005, (Annexure 8) could be said to be illegal or contrary to the terms of the dealership agreement?

(3.) ) The officials of the respondent -Petroleum Company then visited the business premises of the original writ petitioner with a view to conduct an inspection which was earlier not allowed by the original writ petitioner or by his representatives.