F.I.REBELLO, J. - (1.) HEARD learned counsel for the parties.
(2.) RESPONDENT no. 2-Indian Oil Corporation Ltd. had issued an advertisement for allotment of an agency, which is known as Rajeev Gandhi Gramin L.P.G. Vitarak (RGGLV) in October, 2009 on the terms and conditions mentioned in the advertisement. One of the conditions is that the person seeking agency should own a suitable land at advertised location for LPG godown & showroom. The word 'own' has been defined to mean as clear ownership title of the property in the name of applicant / family member of the 'Family Unit'. 'Family Unit' has been defined to include a married applicant which shall consist of the applicant, applicant's spouse and unmarried son(s) / daughter(s). 'Family Unit' of an unmarried applicant shall consist of applicant, applicant's parents and applicant's unmarried brother(s) / sister(s).
(3.) THE petitioner herein applied for the said agency. Insofar as the requirement of land as per the advertisement is concerned, she has relied on an affidavit of her fatherin- law that in the event, the petitioner succeeds in getting the agency, he would transfer the land in the name of the petitioner, apart from giving her an amount of Rs.2.50 lacs for construction of the Godown and Showroom.;