- (1.) Heard the learned Counsel for the petitioners Sri O.P. Srivastava, Sri Sunil Sharma for respondents 1 to 3 and Sri J.P. Maurya for the Union of India. We do not find it necessary to issue notice to respondent No. 5, in view of the proposed order.
(2.) The petitioners are aggrieved by the cancellation of selection made by the Hindustan Petroleum Corporation Ltd. (hereinafter referred to as 'the Corporation') for allotment of the retail outlet at Colonelganj (lying between milestone 216 to 219, Gonda Lucknow road at SH-1A).
(3.) The Corporation had issued an advertisement inviting applications from the willing and eligible persons for allotment of the HPCL retail outlet (Petrol Pump)/SKO-LDO dealership. The petitioners applied for allotment of dealership in partnership, of the site shown at Serial No. 70 i.e., Colonelganj, Gonda, Lucknow Road at SH-1A, between milestone 216 to 219 under the Mugalsarai Region in the prescribed proforma.;