- (1.) The petitioner is aggrieved by the order dated 6 February 2018 passed by the Chief Regional Manager of the Hindustan Petroleum Corporation Limited by which the candidature of the petitioner for being provided L.P.G Distributorship for the location Maheshua in district Chandauli under the OBC category has been cancelled.
(2.) It transpires that during the field verification, it was found that the land for the godown offered by the petitioner measuring 505.57 sq. mts. as per the registered lease document submitted by the petitioner was against the minimum requirement of 546 sq. mts. The petitioner has brought on record the rectification deed dated 17 February 2018 by which the earlier lease deed has been corrected and the area leased to the petitioner is now stated to be 945 sq. mts.
(3.) Learned Senior Counsel appearing for the petitioner has submitted that the rectification deed would relate back to the execution of lease deed and, therefore, the Corporation is not justified in cancelling the candidature of the petitioner.;