(1.) The writ petitioner seeks quashing of the letter dated 23.02.2006 by which the respondents 2 and 3 withdrew the letter of intent, granting her allotment, of a retail dealership.
(2.) BRIEFLY the facts are, that in response to second respondent's (hereinafter called "HPCL") advertisement, dated 28.03.2001 inviting applications for allotment of retail outlet dealership to those in the "physically handicapped" category, the petitioner had applied being so eligible. After verifying her application along with others, HPCL found her suitable and issued a letter dated 18.07.2005 intimating that it proposed to offer the retail outlet dealership. Clause 2.1 of the said letter reads as follows :
(3.) THE petitioner, in response to HPCL's letter wrote back on 12.09.2005 stating that she had identified one more site at Rama Vihar, Kanjhawala Road. She wrote another letter on 20.09.2005 to HPCL complaining that she was being pressurized to provide a site at Dwarka Road which was not feasible. In the letter of 12.12.2005 she claims to have written to HPCL stating that she had identified one more site to setting up the retail outlet at Village Alipur Main Road, National Highway, G.T. Road. In these circumstances on 22.03.2006, the respondents issued the impugned letter, which reads as follows: