Pranab Kumar Chattopadhyay, J. - (1.) The petitioner herein has challenged the decisions taken in the meeting held on 25th August, 2004 in presence of the superior officers of the Oil companies in order to resolve the disputes between the petitioner and the respondent No. 8 to finalise the trading area.
(2.) The petitioner herein is the proprietor of M/s. Jangipur Gas Service and was appointed as a distributor by Indian Oil Corporation Limited (hereinafter referred to as IOC) pursuant to the agreement dated April 17,1986. In the said agreement it has been specifically mentioned that the said M/s. Jangipur Gas Service has been appointed as Distributor in the territory or distribution area of Jangipur.
(3.) Subsequently, Senior Area Manager of M/s. Indian Oil Corporation by the letter dated August 9, 2004 clarified certain points regarding the Indane Distributorship at Janipur in the following manner : 1) This distributor initially marketed Indane within the townships of Jangipur and Raghunathganj under the Jangipur Municipality area as per the prevailing Policy at that time. 2) In course of time, depending on changes of Policies including release of priority connections at the instructions of MOP & NG and Hon'ble MPs, release of tatkal connections in the rural areas to restrict deforestation and minimize pollution etc., customers residing in and around Jangipur were enrolled.;