ALL INDIA L.P.G. DISTRIBUTORS FEDERATION Vs. STATE OF HARYANA
LAWS(P&H)-2007-12-63
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 11,2007

All India L.P.G. Distributors Federation Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

VIJENDER JAIN,J - (1.) THIS judgment will dispose of the above-mentioned three writ petitions as common questions of fact and law are involved therein.
(2.) THE petitioners are running Liquified Petroleum Gas (LPG) agencies on behalf of their respective Petroleum Companies. They have prayed that the respondents be directed to grant them the land for setting up godowns for storing the LPG cylinders. In C.W.P. No. 7070 of 2007, the further prayer made by the petitioner is that its land measuring 4000 square yards had been acquired by the State Government and, therefore, the respondents were obliged to give it an alternative site in lieu of the acquisition of its land, for which C.W.P. No. 10934 of 2003 was filed by its partners and the same was disposed of by a Division Bench of this Court on 24.8.2006 with the following observation :- "It is observed here that the petitioners may move an application to the authorities concerned for providing them alternate site for the storage of L.P.G. Cylinders. The authorities concerned shall take a decision on the application moved by the petitioners within three months from the date of filing of the same."
(3.) THE petitioner in C.W.P. No. 6437 of 2007 had also filed a writ petition bearing No. 1176 of 2007 for issuance of a direction to the respondents therein to frame a policy and for allotment of the plot/land on lease basis for construction of godowns for L.P.G. distributors. That writ petition was disposed of by this Court vide order dated 24.1.2007, which reads as under :- "This petition is disposed of with a direction to the respondents to decide the representation of the petitioner within a period of eight weeks from the date of receipt of this order." After the decision of the aforementioned writ petitions, the Chief Administrator, Haryana Urban Development Authority, Panchkula, vide order dated 13.4.2007 (Annexure P7 in all the three writ petitions), rejected the representation made by the petitioner-All India LPG Distributors Federation, Gurgaon for allotment of sixteen godown sites for existing LPG Distributors.;


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