Gopal Krishan Vyas, J. - (1.) IN the present writ petition the petitioner has prayed that respondent No. 3 may be restrained from starting construction and functioning of retail out -let dealership and letter of intent issued in favour of respondent No. 3 may be cancelled.
(2.) IN the writ petition, the petitioner set out the case that in pursuance of the advertisment issued by the Indian Oil Corporation on 20.02.2004 for issuing retail out -let dealership the petitioner applied with all papers and filed his application with the respondent authorities. He was called for interview and, ultimately, the selection committee allotted dealership to respondent No. 3. It is submitted by the petitioner that upon enquiry by the petitioner from the office of the Oil India Corporation it came to his knowledge that the required land under stipulation set down by the department was 35 Ã - 35 mtrs on the road -side but the respondent No. 3 did not have land as per the stipulation, therefore, he did not fulfill the condition because jamabandi of only 10 biswa of land was filed. It is further submitted that as per terms and conditions no person connected with the Indian Oil Corporation is entitled to get the out -let dealership but respondent No. 3 is contractor of the Indian Oil Corporation with firm Saran & Company in which Magni Ram is also partner. It is contended by the petitioner that in an entirely arbitrary manner, in violation of the conditions of the advertisement, the out -let has been allotted to respondent No. 3 and he has been denied the same though he is entitled to it. Reply has been filed by respondent No. 3 as well as Indian Oil Corporation.
(3.) IN the reply, allegations levelled in para 6 of the writ petition are denied by the respondents. It is stated specifically in the reply to para 6 that respondnet No. 3 is not partner of the firm as alleged by the petitioner and he has completed all the formalities laid down in the conditions and he is very much entitled to the dealership for the out -let.;