STATE OF UTTAR PRADESH Vs. DAULAR RAM GUPTA
LAWS(SC)-2002-3-81
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
March 22,2002
STATE OF UTTAR PRADESH
Appellant
VERSUS
DAULAT RAM GUPTA
Respondents
Cited Judgements :-
M/S. YOGENDRA KUMAR VIRENDRA KUMAR VS. STATE OF U.P. [LAWS(ALL)-2006-5-358] [REFERRED TO]HEERA MIDHA AND ORS VS. INDIAN TOURISM DEVELOPMENT CORPORATION; I T D C [LAWS(DLH)-2008-7-456] [REFERRED]
VIJAY KUMAR RANA VS. STATE OF BIHAR [LAWS(PAT)-2002-7-5] [REFERRED TO]
GURU PRASAD MOHANTY VS. STATE OF ORISSA [LAWS(ORI)-2009-4-6] [REFERRED TO]
SHILLONG BENCH PYNSKHEM KHARPURI VS. STATE OF MEGHALAYA [LAWS(GAU)-2010-8-88] [REFERRED TO]
WEST BENGAL M R DEALERS ASSOCIATION & ANOTHER VS. STATE OF WEST BENGAL AND OTHERS [LAWS(CAL)-2017-10-33] [REFERRED TO]
MOTIRAM MANOHARLAL VS. STATE OF U P [LAWS(ALL)-2012-3-57] [REFERRED TO]
YOGENDRA KUMAR VIRENDRA KUMAR VS. STATE OF U P [LAWS(ALL)-2005-5-3] [REFERRED TO]
PERARAPU SATYANARAYANA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-4-73] [REFERRED TO]
PREM SINGH VS. STATE OF UTTARANCHAL [LAWS(UTN)-2005-3-57] [REFERRED TO]
SHANKER LAL PANDEY VS. STATE OF U P [LAWS(ALL)-2004-11-90] [REFERRED TO]
INDIAN INSTT OF PUBLIC OPINION PVT LTD VS. LIFE INSURANCE CORPORATION OF INDIA [LAWS(DLH)-2012-5-104] [REFERRED TO]
SHRIJEE TRADING COMPANY VS. STATE OF GUJARAT [LAWS(GJH)-2003-8-24] [REFERRED TO]
P.KRISHNAN VS. BAR COUNCIL OF TAMIL NADU AND PUDUCHERRY [LAWS(MAD)-2021-8-134] [REFERRED TO]
M/S. GOLDEN VATS PRIVATE LTD. VS. CHAIRMAN, TAMIL NADU STATE MARKETING CORPORATION LTD. [LAWS(MAD)-2014-3-7] [REFERRED TO]
APOORV YADAV VS. UNIVERSITY OF DELHI [LAWS(DLH)-2014-8-7] [REFERRED TO]
NATIONAL SEEDS ASSOCIATION OF INDIA VS. STATE OF GUJARAT [LAWS(GJH)-2011-4-199] [REFERRED TO]
VEENA DEVI VS. STATE OF BIHAR [LAWS(PAT)-2003-5-3] [REFERRED TO]
PESTICIDES ENTREPRENEUR ASSOCIATION BIHAR VS. STATE OF BIHAR [LAWS(PAT)-2005-12-21] [REFERRED TO]
TALESHWAR JHA RAHI VS. STATE OF BIHAR [LAWS(PAT)-2007-3-112] [REFERRED TO]
HUNDRED DOLLAR DEPT STORES VS. GOVT OF NCT OF DELHI [LAWS(DLH)-2009-4-4] [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. DAMYANTI VERMA [LAWS(DLH)-2012-3-198] [REFERRED TO]
CHHADMI LAL SUBHASH CHANDRA VS. STATE OF U P [LAWS(ALL)-2012-3-32] [REFERRED TO]
JUDGEMENT
V. N. Khare, J. -
(1.)Leave granted in S.L.P. (Civil) Nos. 472/2002, 473/2002, 13106/2001 and 2908/2002.
(2.)The short question which falls for our consideration in this group of appeals is whether the State government or the Licensing Authority can issue direction for refusal of renewal of licences granted to petty dealers under the U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981 (hereinafter referred to as the ('Statutory Order') if their places of business are within a radius of five kilometers of retail outlet run by a government oil company.
(3.)Since common question of fact and law is involved in this group of appeals, learned counsel for the parties have advanced arguments in Special Leave Petition (Civil) No. 472/2002. Therefore, we propose to notice the facts which have given rise to Civil Appeal No. 2339/2002 (arising out of S.L.P. (Civil) No. 472/2002).
(2.)The short question which falls for our consideration in this group of appeals is whether the State government or the Licensing Authority can issue direction for refusal of renewal of licences granted to petty dealers under the U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981 (hereinafter referred to as the ('Statutory Order') if their places of business are within a radius of five kilometers of retail outlet run by a government oil company.
(3.)Since common question of fact and law is involved in this group of appeals, learned counsel for the parties have advanced arguments in Special Leave Petition (Civil) No. 472/2002. Therefore, we propose to notice the facts which have given rise to Civil Appeal No. 2339/2002 (arising out of S.L.P. (Civil) No. 472/2002).
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