DWIMU BORO Vs. BHARAT PETROLEUM CORPORATION LTD.

JUDGEMENT

(1.) The approach to this Writ Court has been made with the following relief:-

(2.) As per the facts projected, the respondent no. 2 had issued an advertisement on 28/6/2024 inviting applications for awarding retail outlet dealership at various places including the present location "within 2 Km from Amguri Police Station towards Bongaigaon (Not On NH/SH), Chirang, Assam". The advertisement contained a condition that the candidates would have to be either the owner of the land in question or a lease holder for 25 years vide a registered lease.

(3.) It is the case of the petitioner that a lease deed was duly executed and registered on 15/10/2023 over a plot of land and accordingly, the application was made. After such application, the bid of the petitioner was selected by way of draw of lots and the petitioner was required to deposit an amount of Rs.20,000.00 towards initial security deposit and also to upload certain self attested documents which the petitioner claims to have done. Further documents were also claimed to have been submitted/uploaded by the petitioner.