M.S.RAMACHANDRA RAO,J. - (1.) In this Writ Petition, the petitioners seeks a declaration that letter of cancellation reference No.SDO/R/New Section dated 21.05.2013 passed by 2nd respondent (for short 'the impugned order') is illegal, void, arbitrary and unsustainable; and seek a direction to respondents to issue a Letter of Intent (Lo I) to them for dealership of the retail out-let of Indian Oil Corporation Limited at Hakimpet - Shamirpet Road (SH1) under 'OC' category.
(2.) The brief facts are set out as under : On 23.10.2010, the 1st respondent issued an advertisement in Deccan Chronicle and Eenadu newspapers inviting applications for "A" site retail outlet dealership at Hakimpet to Shamirpet Road SH-1 under 'OC' category. The petitioner and two others submitted applications in response thereto. The last date of submission of application was 10.12.2010.
(3.) It is not disputed that as regards the other two applications made by third parties, one was rejected at the time of scrutiny itself and the other was found ineligible by the Committee constituted by 1st respondent on the ground that he did not produce original lease deed and original fixed deposit receipt at the time of interview. So there remained eligible only one application received from the partnership firm consisting of the two petitioners and they qualified with combined total marks of 79.08 as against the qualifying mark of 60.;