- (1.) The petitioner, who had been an applicant for award of Retail Outlet dealership of the respondent Indian Oil Corporation ('the respondent Oil Company' hereafter), has preferred this writ petition with his grievance against denial of marks towards "capability to provide land & infrastructure" and against rejection of his complaint.
(2.) After having heard the learned counsel for parties and having perused the material placed on record, we have formed the opinion that the petitioner's grievance, as regards denial of marks towards 'land & infrastructure' for alleged want of the affidavit of co-owner and want of disclosure of demarcation, deserves reconsideration by the respondent Oil Company. In this view of the matter, it does not appear necessary to dilate and adjudicate on all the issues raised in this writ petition. Suffice it would be to indicate, in brief, the relevant background aspects and the reasons wherefor reconsideration of the relevant questions appears expedient.
(3.) The relevant background aspects of the matter are that in response to an advertisement issued by the respondent Oil Company on 12.10.2011, for appointment of Retail Outlet dealers at various locations, the petitioner applied for the location "Aligarh Delhi Road, NH-91, village Gawana to Aligarh Border, District Aligarh". So far the requirement of 'land & infrastructure' was concerned, the petitioner offered a piece of land admeasuring 1225 sq. metres, as comprised in Gata No.4 at village Marhola, Pargana Kher, Tahsil Gawana, District Aligarh out of the total land admeasuring 2250 sq. metres, that was purchased by him from one Sri Jaiveer Singh Tomar by way of a registered sale-deed dated 16.12.2011. For comprehension of the material aspects related with the transactions concerning the land of Gata No.4, it could be noticed that originally, the said land of Gata No.4 admeasuring 1.717 hectares was of one Sri Prithvi Singh son of Damber Singh. The said Sri Prithvi Singh sold 1/7th portion (admeasuring 0.245 hectares) of this land to the said Sri Jaiveer Singh Tomar by way of a registered sale-deed dated 18.08.2005. The portion sold to Sri Jaiveer Singh was distinctly shown in the site plan attached to this sale-deed. Out of the land so purchased by Sri Jaiveer Singh, about 0.020 hectare portion went in acquisition for National Highway; and the remaining 0.225 hectare was sold to the petitioner.;