- (1.) We have considered the submissions of the learned advocates representing the respective sides on the Civil Application.
(2.) By this Civil Application, the applicant who is a retired engineer and who has occupied a high position in an organization, seeks to intervene in the Writ Petition filed by the petitioner, who is the younger biological brother of the applicant. The petition is filed for challenging the cancellation of the LOI issued in favour of the petitioner.
(3.) Extensive submissions have been canvassed by the applicant and the original petitioner, who is an ex-serviceman. The learned counsel for the respondent/ Petroleum Corporation has assisted the Court with the documents and the guidelines of the Corporation in relation to allotment of LPG distributorship, to the extent of the Civil Application. Considering the issue before us, we are not required to advert to the entire submissions of the applicant and the original petitioner.;