MAURAWAN INDANE SERVICE Vs. U.O.I.

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Senior Advocate assisted by Shri Atul Kumar Dwivedi appearing for the petitioner and Shri Ratnesh Chandra, Advocate for the respondents no. 2,3 and 4.

(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner has sought for quashment of the order dated 18.6.2020 passed by the Deputy General Manager (LPG) Sales (Opposite Party no.3) whereby the representation of the petitioner has been rejected and a direction for recovery has been issued inter-alia on the ground that the impugned order is without jurisdiction and illegal.

(3.) According to the learned Counsel for the petitioner, the Indian Oil Corporation invited applications for appointment of Distributors in Kasba Maurawan, Distribution and the petitioner being eligible, also applied for distributorship. After due formalities, the petitioner was appointed as distributor for release/ distribution of LPG Cylinders for the location Kasba Maurawan, District Unnao for which an agreement was also signed between the petitioner and opposite party no.3 on 14.1.2016. Thereafter, the petitioner was allocated Distributor Code No. 290310 and was authorized to distribute the LPG Cylinders to the customers of Indian Oil Corporation.