AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner stating himself to be public -spirited person has filed this writ petition by way of Public Interest Litigation. The main grievance of the petitioner as it appears is against the closure of a petrol pump namely, M/s Shanti and Company a retail outlet of Bharat Petroleum Corporation, situated in the Main Road of Ranchi town. According to the petitioner, due to closure of the said petrol pump, the consumers, who used to get fuels for their vehicles, have to travel now an additional distance of about 5 kilometers for getting the fuels, which would cause unnecessary loss of fuel and it shall also defeat the policy of the Government for conservation of oil. Apart from that it will also lead to unnecessary crowding of vehicles in the main road due to which the public in general would suffer.
(3.) WE fail to understand as to how due to closure of a particular petrol pump, general public would suffer in any manner. We can take judicial notice of the fact that two petrol pumps are already located and are running within 1 -1/2 kilometer from the place where the petrol pump in question, i.e. M/s Shanti and Company was located. Admittedly, M/s Shanti and Company has already been closed.;