Rajasekhar Mantha, J. - (1.) This appeal is directed against a judgment and order dated 19th November, 2015 passed in W.P. No.23362 (W) of 2013.
(2.) The facts as have emerged from the pleadings are inter alia as follows:- The writ petitioner/appellant had applied for LPG Distributorship advertised by the respondent No.2 Indian Oil Corporation (I.O.C.) under the Rajiv Gandhi Gramin LPG Vitrak Scheme (RGGLV), pursuant to an advertisement published on 29th February, 2012 in the Anandabazar Patrika vernacular newspaper. The portion of the advertisement relevant to the appellant is translated in English and set out hereinbelow. JUDGEMENT_106_LAWS(CAL)1_2018_1.html
(3.) In the appellant's application, as stated above, he offered two plots of land for a godown/storing place of LPG gas units. The said plots of land are Plot Nos.11938 and 11939, LR Khatian No.7036, MouzaRukunpur, J.L.No.30, under Rukunpur Gram Panchayat, P.S.Hariharpara, District-Murshidabad in the State of West Bengal.;