- (1.) Heard learned counsel for the petitioner and Sri Prakash Padia, learned counsel for the respondents.
(2.) Petitioner seeks quashing of the order dated 20.10.2014, passed by respondent no.2, rejecting the candidature of petitioner for the LPG Distributorship for the Location Garhmukteshwar, District Hapur.
(3.) The petitioner had made an application before Bharat Petroleum for grant of LPG dealership at various locations as advertised in newspaper dated 29th of September, 2013. One of the conditions for eligibility to be considered for such awarding of dealership is that the applicant should own suitable plot for construction of showroom as well as for construction of godown. The word 'own' has been defined under Clause 6.1 (vii) and (viii) which read ad under: 6.1 ELIGIBILITY CRITERIA FOR INDIVIDUAL APPLICANTS vii. Should own as on the last date for submission of application as specified in the advertisement or corrigendum (if any); a plot of minimum dimension of 25 M x 30 M (within 15km from municipal/town/village limits of the location offered in the same State) for construction of LPG Godown for storage of 8000kg of LPG in cylinders. The plot of land for construction of godown not meeting the minimum dimensions of 25 M x 30 M will not be considered. Or a ready LPG cylinder storage godown (within 15km from municipal/town/village limits of the location offered in the same State) of 8000 kg capacity.;