- (1.) The writ petition was initially filed praying for quashing the order dated 10.2.2009 issued by the respondent No.2, whereby the retail outlet of the petitioner namely M/s Barkatha Service Station, HP Petrol Pump at NH-2, District Hazaribag was put under suspension on the allegation that as per the laboratory test results MS sample failed in RON and Final Boiling Point test.
(2.) By the said order the petitioner was called upon to file his explanation for the above deficiency in MS sample within a week.
(3.) During pendency of this writ petition, the petitioner's dealership was terminated. The petitioner brought the said order on record by way of amendment and prayer has been made for quashing the said order dated 3.7.2009 issued by the Senior Regional Manager and duly constituted attorney, Hindustan Petroleum Corporation Ltd.;