- (1.) Heard Sri K.M. Garg, learned counsel for the petitioner and Sri Prakash Padia, learned counsel for the respondents Indian Oil Corporation Limited.
(2.) We have heard learned counsel for the parties and we do not find it necessary to grant any time for counter affidavit in this case as the matter can be disposed of finally on the basis of the documents which are undisputed and are on record.
(3.) The petitioner applied for LPG distributionship and his candidature has been rejected by the impugned order on the ground that the petitioner has offered a land for showroom indicating the land in the name of one Jeevan Kumari. The respondents have opined that the relationship of 3rd party does not come within the definition of 'Family Unit' as contained in Brochure as such petitioner does not meet the eligibility criteria.;