- (1.) The challenge in the present writ petition is to the letter of allotment of Petrol Pump sites in Urban Estate Gurgaon by the Chief Administrator, Haryana Urban Development Authority (for short 'HUDA') to Bharat Petroleum Corporation Limited (for short 'BPCL') specifying Smt. Suman Yadav as a Letter of Intent holder of a site in Sector 53, Gurgaon.
(2.) Bharat Petroleum Corporation Limited (BPCL) selected candidates for installation of Petrol Pumps in Gurgaon City after adopting the procedure prescribed. BPCL communicated on 20.12.2012 (Annexure P-14) to HUDA that it has selected 11 candidates for putting up Petrol Pumps at various sectors in Gurgaon City. The name of the petitioner appears at Serial No.10 with Sector 53 as a location for allotment of site as an open category candidate. A Letter of Intent was issued to the petitioner on 03.11.2012 (Annexure P-1) offering a retail outlet dealership at Sector 53, Gurgaon city. One of the conditions was that BPCL will develop the retail outlet at the above location on the said site to be taken on lease by BPCL with appropriate structures, storage tanks and pumps.
(3.) On the other hand, the name of respondent No.6 appears in the list at Serial No.6 as against a Petrol Pump site with Sector 31 to 40 as location for allotment in the open category (women). The said Petrol Pump was Corpus allotment i.e. Petrol Pump for which the land and finance is to be provided by the Company. The Letter of Intent was issued on 27.09.2011 (Annexure R1/1) proposing to offer retail outlet dealership at Gurgaon City on any sector road of Sector 31 to 40. BPCL was to develop the retail outlet and provide the same to her. By virtue of a subsequent communication dated 19.07.2012 (Annexure R1/2), it was specified that respondent No.6 can arrange any suitable site anywhere in the country at a place of her choice for setting up of a retail outlet against allotment made to her.;