M.Katju, J. - (1.) This writ petition has been filed against the impugned order dated 2.8.2002 (Annexure-7 to the writ petition) terminating the dealership of the petitioner in respect of petrol pumps at Hari Parvat, Delhi Gate, Agra and Keetham, Agra. The petitioner has also prayed for a mandamus directing the Director, C.B.I.. New Delhi to hold an enquiry regarding the alleged attack by the officers of the respondent No. 1 Corporation along with personal security guards and local police of the U. P. on the petrol and diesel pumps of the petitioners which are running for the last 40 years.
(2.) Heard learned counsel for the parties.
(3.) On 13.1.1971, an agreement was signed between the Burmah Shell Oil Storage and Distribution Company of India Ltd., Delhi and with Prakash Narayan Gupta and Shri Tarlochan Singh Chaudhary vide Annexure-1 to the petition. By this agreement, the company granted licence from 1.1.1970 to enter upon the premises in question and to use the Motor Spirit and/or H.S.D. Pumps, Storage Tanks, Pipes and Fittings and all other facilities erected and provided by the company upon the said premises, for the purpose of the sale of the aforesaid items. For this, monthly licence fee has to be paid by the licencee. The Burmah Shell Oil Storage and Distribution Company of India Ltd. was subsequently taken over by the Bharat Petroleum Corporation, Ltd.;