- (1.) In this writ application a short question arises for consideration before this Court. The writ petitioner, represented by Sri Pratik Dhar, Ld. Senior Counsel, was an applicant for a LPG Distributorship advertised under the Rajiv Gandhi Gramin LPG Vitrak Scheme (for short RGGLV) at Rukunpur under Hariharpara Gram Panchayat, District- Murshidabad on 29th February, 2012.
(2.) The writ petitioner claims to have offered two plots of land bearing Plot Nos. 11938 and 11939, L.R. Khatian No. 7036, MouzaRukunpur, J.L. No. 30, under Rukunpur Gram Panchayat, P.S. Hariharpara, District- Murshidabad. Although the petitioner was called for the lucky draw and, in the lucky draw emerged as the first of the three selectees, by the impugned memo dated 5th July, 2013 issued by the concerned Chief Area Manager of the respondentsIndian Oil Corporation Ltd. (for short IOCL) the application of the petitioner was rejected on the ground that the land offered for construction of LPG godown is not in the "advertised location".
(3.) Taking this Court to several documents on record Sri Dhar argues that several certificates from the local authority such as the Prodhan of the Rukunpur Gram Panchayat certify to the fact that the plots offered by the petitioner (hereinafter referred to as the said plots) are located in Village and Mouza Rukunpur.;