- (1.) The petitioner has made following prayer before this Court: That the writ petition be accepted and by an appropriate writ, order or direction the respondents be directed to issue letter of intent for dealership of retail outlet for motor sprit/high speed diesel oil for any suitable site within the city of Jaipur. Such other order as your lordship deem proper may also be passed in favour of the petitioner.
(2.) The brief facts of the case are that in 1966, the former Burma-Shell Oil Storage & Distributing Company of India had appointed the petitioner, M/s Hindustan Oil Company as a dealer for Motor Sprit and High Speed Diesel Oil for outlet at Jaipur. The petitioner's petrol pump was situated outside Saganeri Gate on Moti Dungari Road, Jaipur. Vide letter dated 27.10.1969, the Burma-Shell Company informed the petitioner that since it had violated some terms of the dealership, it will take over the petrol pump on 01.11.2008. Apprehending the proposed action of Burma-Shell Company, on 31.10.1969, the petitioner filed a suit for injunction against Burma-Shell Company in the Court of Munisf Jaipur West. In the written statement filed by the Burma-Shell Company, it claimed that it had terminated the petitioner's dealership on 27.10.1969. It further claimed that the District Magistrate had not extended or renewed the license granted to the petitioner beyond 20.09.1969 for the retail outlet at Sanganeri Gate. However, when the case came up for framing of the issues, Burma-Shell Company entered into a compromise with the petitioner.
(3.) Since the population of Jaipur City was increasing, the UIT, Jaipur decided to shift the petitioner's petrol pump from Sanganeri Gate to another location. Consequently, on 03.10.1970, the Secretary of UIT informed the petitioner that in accordance with the order of the Collector dated 29.09.1970 a plot of 1000 yards is being allotted on the Agra Road for establishing its petrol pump.;