SHEKHAR B.SARAF,J. - (1.) Affidavit-of-service filed in Court today be kept on record.
(2.) This is an application under Article 226 of the Constitution of India wherein the petitioners is aggrieved by the order of rejection dated August 26, 2019 issued by the Indian Oil Corporation Limited (hereinafter referred to as the 'IOCL') with respect to the award of LPG Distributorship at Balipur, District Hooghly (W.B) under 'SC (GP)' category advertised on 31st August, 2017.
(3.) The case of the petitioner is that the property that had been offered for showroom and godown construction had been executed and presented before the registry office on October 14, 2017. The last date for submission of the application was October 18, 2017. Mr. Debabrata Saha Roy, learned counsel appearing on behalf of the petitioner submitted that the date of execution and the date of presentation 2 before the registry office was October 14, 2017 and, therefore, the ground of rejection by the IOCL that the land that had been offered suffered from infirmities is not correct. With regard to the second issue, Mr. Roy has indicated to the Court that the eligibility certificate had been supplied to the IOCL.;