CHHOTE LAL JAISWAL Vs. BHARAT PETROLEUM CORPORATION LTD
LAWS(ALL)-2013-7-145
HIGH COURT OF ALLAHABAD
Decided on July 19,2013

CHHOTE LAL JAISWAL Appellant
VERSUS
BHARAT PETROLEUM CORPORATION LTD Respondents

JUDGEMENT

- (1.) In pursuance of an advertisement dated 16.4.2012, published in the daily newspaper inviting applications for award of distributorship of Liquid Petroleum Gas (LPG) under the Rajiv Gandhi LPG Vitrak Scheme (hereinafter referred to as the Scheme), the petitioner submitted his application for award of distributorship at village Sapha, district Kushinagar under open category.
(2.) The application of the petitioner for grant of distributorship was rejected by an order dated 1.3.2013 on the ground that the petitioner failed to give the dimensions of the land offered by the petitioner.
(3.) This writ petition has been filed by the petitioner challenging the order dated 1.3.2013, mentioned above.;


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