RAJEEV KUMAR Vs. INDIAN OIL CORPORATION LIMITED AND ORS.
LAWS(ALL)-2015-9-161
HIGH COURT OF ALLAHABAD
Decided on September 08,2015

RAJEEV KUMAR Appellant
VERSUS
Indian Oil Corporation Limited And Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Application has been invited by the Indian Oil Corporation in the matter of grant of dealership under the Rajiv Gandhi Gramin L.P.G. Vitarak Yojna in respect of village Pali Khurd, Pali Kala, Tehsil Bharthana, District Etawa. Petitioner in response to the said advertisement submitted his application. He was selected by draw of lots for the purpose of awarding of the dealership.
(3.) On actual verification of the site offered for godown by the petitioner it was found that it does not have motorable approach road or private road owned by the petitioner connecting to the public road. Therefore, it has been held that the petitioner does not satisfy one of the essential requirements of the advertisement and accordingly he has been declared unfit for the grant of dealership. Hence this petition.;


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