Arindam Sinha, J. - (1.) In response to advertisement dated 10th September, 2013 for award of LPG distributorship in location Satgachia of district Burdwan, petitioner had applied. Last date of submission of applications was 17th October, 2013. Annexure P-5 to the writ petition is record of proceedings of draw held on 3rd March, 2014 for selection of LPG distributorship, from which it appears petitioner was declared as selected. Respondent Oil Company, however, by letter dated 23rd August, 2014 alleged that discrepancies were found during Field Verification of Credentials (FVC), in respect of land offered by petitioner. He was told the land is situate in Begunia Mouza which is not in advertisement location Satgachia. He was requested to provide alternate land for showroom standing in his name or member of his family as defined in the guidelines, as on last date of submission of applications.
(2.) In above circumstances petitioner approached this Court by writ petition W. P. 25893 (W) of 2014 impugning said letter dated 23rd August, 2014. That writ petition was disposed of by order dated 9th January, 2015, relevant part of which is reproduced below :- "Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by granting liberty to the petitioner to file representation proposing an alternative site, annexing relevant documents, by 6th February, 2015 before the Territory Manager (LPG) Durgapur Bharat Petroleum Corporation Limited and if such representation is filed, it shall be disposed of by the respondent no. 2 by passing a reasoned order in accordance with law within four weeks after giving an opportunity of hearing to the petitioner and after causing an inspection of the site upon notice and after considering the relevant documents. It is made clear that I have not gone into the merits of the matter and all points are left open to be dealt with by the respondent no. 2, in the event representation is filed within the time as stipulated."
(3.) Petitioner offered alternative plot. The Oil Company rejected that plot too on the ground same did not stand registered in favour of petitioner on or before last date for submission of applications being 17th October, 2013. Petitioner then filed present writ petition. On leave obtained supplementary affidavits were filed by parties.;