- (1.) Heard Sri B.B. Paul, learned counsel for the petitioner at length and have also perused the supplementary affidavit filed today which is taken on record and Smt. Archana Singh for the Indian Oil Corporation.
(2.) The petitioner has come up before the Court questioning the correctness of the order passed by the respondent-Corporation on 6.12.2013 rejecting the application of the petitioner on the ground of non-availability of the requisite area of land for installation of L.P.G. distributorship under a particular scheme.
(3.) Sri Paul submits that the petitioner had offered additional land standing in the name of his mother for the purpose of rectifying the said area in order to obtain the said dealership as the same has been cancelled incorrectly. An application has also been filed before the respondent for reconsideration and review of the decision dated 6.12.2013.;