MANJIBHAI ANADABHAI KANOL Vs. UNION OF INDIA

JUDGEMENT

(1.) These two petitions are arising out of the same subject matter of award of LPG distributorship at Rapar, Dist. Kutch. The petitioners in both these petitions are the same, but challenge orders at different stages passed by the respondent, however, with regard to the same issue. The reliefs prayed for in SCA No.19418 of 2015 inter alia is as under:-

(2.) Considering the common issue, with consent of the parties, both these petitions are taken up for joint hearing. The facts are recorded from SCA No.4549 of 2019.

(3.) It is the case of the petitioner that the petitioner had applied for LPG distributorship at Rapar, Dist. Kutch and was found suitable in all respects and was in fact, selected as per the dealer selection guidelines. However, subsequently, under a wrong interpretation of the guidelines, candidature of the petitioner was cancelled and communicated to the petitioner under communication dated 05.08.2015. The reason for cancelling dealership was mentioned as supplying of false information with regard to lease deed of the land on which showroom /go-down were to be located.