- (1.) Heard learned counsel for the parties. Petitioner is an influential person as admitted by himself in Para-26 of the writ petition, which is quoted below: "That the petitioner meanwhile met the then Minister and approached the then Chief Minister through some legislators known to the petitioner. The Chief Minister's Secretariat and the Minister's office wrote several letters to the then Vice Chairman of the respondent No.2 directing him to implement the order passed by the State Government (respondent No.1) and to send them the compliance report. Realising that the matter could not be delayed any further, the respondent No.2 issued a letter dated 19.11.1987, to the effect that the plot is allotted to the petitioner @ Rs.2000/- per square metre." (Respondent No.2 is Kanpur Development Authority.)
(2.) To be influential means to be rich. In view of this, the assertion in Para-3 of the writ petition that "Bharat Petroleum Corporation with a view to provide certain services under the Social Objective Scheme based on 20-Point Programme, invited applications for a motor-spirit (M.S.) retail outlet at Kanpur to be situate within two kilometers of either side of Baradevi Chauraha towards Govind Nagar Road, Kanpur and as the pump was reserved for unemployed engineering graduate, petitioner was selected for the grant of the retail out let after being selected in the interview is rather bewildering. It is not social objective. It is pure and simple capital favour granted to choicest person(s).
(3.) Unless the State adopts unabashedly commercial attitude while dealing with wealthy persons, it can neither have sufficient resources nor inclination to do social justice to really needy persons.;