JUDGEMENT
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(1.) Sutanu Hazra is the proprietor of Hazra Filling Station. It operates from a place at Amta Road, Baltikuri (Kalitala), Dasnagar, Howrah in West Bengal. This filling station used to deal in the products of Indian Oil Corporation(hereinafter referred to as "the Corporation").
(2.) The writ petitioner and the Corporation had a special legal relationship. The land where the filling station is situated is owned by the writ petitioner. The Corporation was the lessee. On 27th December, 2005 the parties entered into a dealership agreement whereunder the writ petitioner was appointed as a dealer for the retail sale of the products of the Corporation.
(3.) In this writ the writ petitioner challenges the termination of this dealership made by the Corporation by its letter dated 16th December, 2011. Now, I will describe the facts in some detail.;
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