MANJUNATHA R. Vs. HINDUSTAN PETROLEUM CORPORATION

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction to prohibit respondents 1 and 2 from granting any petroleum outlet under Group-I Category to respondent No.7 and seeks a consequential direction of issuance of a writ in the nature of mandamus directing the respondents/authorities to cancel dealership allotment in favour of respondent No.7 and in turn consider the petitioner for allotment of similar petroleum outlet.

(2.) Heard Sri D.R. Ravishankar, learned senior counsel appearing for the petitioner, Sri B.Pramod, learned counsel appearing for respondents 1 and 2, Sri Shamanth Naik, learned High Court Government Pleader appearing for respondent Nos. 3 to 6 and Sri Bipin Hegde, learned counsel appearing for respondent No.7.

(3.) Facts, in brief, germane are as follows: - On 17/10/2023 the 1st respondent/Hindustan Petroleum Corporation ('the Corporation' for short) calls for applications from desirous and eligible participants for the purpose of selection for establishment of retail outlets of the Corporation. All the interested persons were called for bidding on 8/12/2023. It appears that respondent No.7 was declared as successful bidder for the location that forms the subject matter of the present lis. Therefore, his application dtd. 17/10/2023 comes to be accepted.