Harish Tandon, J. - (1.) Leave is granted to the petitioner to file supplementary affidavit.
(2.) The supplementary affidavit filed in Court today is taken on record. A copy thereof has been served upon the learned Advocate representing the respondents in Court today.
(3.) The challenge is made to a decision of the Indian Oil Corporation Limited taken on 3rd April 2018 whereby and whereunder the candidature of the petitioner for selection of Distributor under Rajiv Gandhi Gramin LPG Vitarak Scheme was cancelled on the ground that the land offered by the petitioner was, in fact, not unencumbered land as there was recording of bargadar in the Record of Right.;