- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent no. 4 and Sri Yash Padia holding brief of Sri Anand Tiwari, learned counsel for the respondent nos. 1, 2 and 3.
(2.) The petitioner having a retail outlet dealership of MS/HSD, awarded by the Bharat Petroleum Corporation Limited, has filed the present writ petition principally seeking to raise a grievance with regard to issuance of a letter of intent (LOI) dated 15.06.2019 and Addendum to LOI dated 26.8.2020 whereunder it is proposed to offer to the respondent no. 6 a retail outlet dealership of Bharat Petroleum Corporation Ltd. pursuant to an advertisement dated 25.11.2018, issued for the purpose.
(3.) In paragraph eight of the writ petition, the petitioner has stated as under :- "8. That the petitioner has also been awarded outlet dealership of MS/HSD by Bharat Petroleum Limited under CC category and the proposed outlet is only 800 meter away from the side of the petitioner's outlet and in this way, sale of Bharat Petroleum Limited shall be badly effected and petitioner shall be sufferer on account of the aforesaid outlet and as such the petitioner is an aggrieved person." ;