ARDHENDU MANNA Vs. THE UNION OF INDIA AND OTHERS
LAWS(CAL)-1997-7-31
HIGH COURT OF CALCUTTA
Decided on July 10,1997

Ardhendu Manna Appellant
VERSUS
The Union Of India And Others Respondents

JUDGEMENT

Satyabrata Sinha, J. - (1.) The petitioner in this application has, inter alia, sought for issuance of an appropriate writ directing enforcement of a circular letter issued by the Indian Road Congress and recommended practice for location and layout of roadside motor fuel filling and motor fuel filling-cum-service stations.
(2.) The said recommendations were made on the basis of certain alleged principles. Clause 4.1 of the said circular provides that as a general rule, the clear distance between two adjacent filling stations (these will also include fuel filling-cum-service stations) should not be less than 300 metres.
(3.) The fact of the matter lies in a very compass.;


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