JUDGEMENT
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(1.) Heard Mr. Prashant Sinha, learned Advocate for the petitioner and Mr. Ankit Katriar, learned Advocate for the respondent/Indian Oil Corporation Ltd.
(2.) The issued in controversy here is whether the land offered by the petitioner for being chosen forRetail Outlet Dealership for the respondent/Indian Oil Corporation Ltd. (in short the Corporation) falls within the advertised stretch, which is two kilometers from the Baijnathpur roundabout in the District of Saharsa.
(3.) The petitioner was declared successful in the draw of lots, but the Land Evaluation Committee found the land offered by the petitioner, in the first instance, to be beyond the geographical limits prescribed in the advertisement.;
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