PARVEZ AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT letters patent appeal has been filed challenging the judgment and order dated 30th October, 2013 whereby appellant -petitioner's writ petition primarily seeking a direction to the respondent no. 2 -oil company to grant dealership of petrol pump being run by the appellant -petitioner at Kasenda, District Kaushambi, Uttar Pradesh to appellant -petitioner or his nominee, was dismissed. Learned Single Judge while dismissing the appellant's writ petition

(2.) OBSERVED as under: -

(3.) MR . Sanat Kumar submitted that the principles of promissory estoppel was clearly applicable to the facts of the present case as the respondent no. 2 had made representation to the appellant no. 1 that he or his nominee will be granted a regular dealership for a retail outlet / petrol pump if the appellant were to lease out a piece of land for a long term at an abysmally low rent. Mr. Sanat Kumar stated that the appellant no. 1 acting upon the representation/promises made by respondent no. 2 had acted to its detriment by spending a large sum of money for procuring the land and leasing it out to a company for thirty years at just Rs. 2000/ - which was much less than what was being offered in the market.