(1.) Heard Sri Sharad Pathak, learned counsel for the petitioner. Learned A.S.G. and Sri Kumar Sambhav, learned counsels appearing for the opposite parties and perused the material on record.
(2.) This writ petition has been filed for the following main relief:
(3.) Facts of the case are that in pursuance to an advertisement dtd. 24/11/2018 issued by the Indian Oil Corporation (10C) for award of Regular Retail Outlet Dealership, the petitioner had applied for one of the locations, location No. 268 between Kilometer Stone No. 45 and 48 at NH-128 Sultanpur-Akbarpur Road, District Ambedkar Nagar which district was erroneously published in the advertisement, correct being District Sultanpur. As the petitioner had not offered any land in terms of item No. 4 (v) of the Brochure on selection of dealers for Regular and Rural Retail outlets (in short "the Brochure"), he was placed in Group 3 and one Mahima Gupta was selected to whom a letter of intent dtd. 12/1/2019 was issued, but as the Initial Security Deposit (ISD) and the documents for further selection process were not submitted her candidature was cancelled and her name was placed in Group 3. The petitioner was then given the opportunity to provide suitable piece of land at the advertised location/stretch vide letter dtd. 4/6/2019. To offer the land, the petitioner entered into a lease agreement with one Ram Charitra for 20 years and informed the opposite parties through e-mail on 4/9/2019. However, the letter of intent was not issued and vide communication letter dtd. 13/1/2020 it was informed that the subject location No. 268 was cancelled against which the petitioner filed Writ Petition No. 6632 (MB) of 2020: Shishir Patel Vs. Union of India and others, but in the meantime, as the Indian Oil Corporation vide letter dtd. 4/3/2020, kept the letter dtd. 13/1/2020 in abeyance, the writ petition was disposed of finally vide order dtd. 5/3/2020 providing that no further direction was required, however, granting liberty to the petitioner to assail the order, if any adverse action was taken against him. On 29.01.2021 the petitioner submitted a representation for decision being taken in the matter and also filed Writ Petition No. 5366 (MB) of 2021, but as the opposite party No.4-Deputy General Manager (RS) Allahabad Divisional Office, by order dtd. 18/5/2021 decided the representation giving the reasons for cancellation, the petitioner challenging the orders dtd. 13/1/2020 and 18/5/2021 filed the present petition.