- (1.) Heard Sri Shishir Chandra, learned counsel for the petitioner, and Sri Ratnesh Chandra for all the respondents of the Indian Oil Corporation.
(2.) The petitioner was an applicant for Kisan Sewa Kendra dealership offered and advertised by the Indian Oil Corporation. The dispute in the present case is confined only to the cancellation of the empanelment of the petitioner on the ground that the petitioner had not submitted the consent of all the co-owners of the land in question as contained in the terms and conditions of the advertisement as well as the guidelines in this regard.
(3.) Learned counsel for the petitioner submits that the said ground for rejection was not at all available inasmuch as the advertisement, copy whereof has been filed as Annexure 3, categorically indicates that the requirement was of offering an exclusive land, and if it was under a coownership then an affidavit to that effect giving no consent of the co-owners was required.;