- (1.) The present interlocutory application has been filed by the petitioner seeking to add further prayer in the writ petition.
(2.) The petitioner appearing in-person submits that during the pendency of the present writ petition, the respondent no. 2 - the Deputy Commissioner, Ranchi has issued letter no. 1389(II) dated 08. 07. 2019 cancelling No Objection Certificate (NOC) earlier granted to the petitioner in relation to the petitioner's petroleum retail outlet. The proposed prayer has been mentioned in paragraph-IA of the present interlocutory application.
(3.) Having heard the learned counsel for the parties and keeping in view that issuance of letter no. 1389(II) dated 08. 07. 2019 by the respondent no. 2 is the subsequent development which has taken place during the pendency of the writ petition, the petitioner is permitted to add the proposed prayer as mentioned in paragraph-IA in the writ petition. Let necessary insertion in the cause title of the writ petition be made in course of the day. In the present interlocutory application, the prayer of the petitioner, as stated in paragraph no. 1 of the same, is for directing the respondent no. 2 - the Deputy Commissioner, Ranchi to pass a reasoned order after considering the petitioner's letter dated 26. 06. 2019 and the letter of the respondent no. 3 (Hindustan Petroleum Corporation Ltd. ) dated 09. 07. 2019. ;