ANIL KUMAR JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present dispute relates to the allotment and award of a Petrol Pump dealership by the Bharat Petroleum Corporation Ltd. where Subhas Chandra Upadhyay, respondent No.6 in Civil Misc. Writ Petition No.48837 of 2012 has now succeeded in getting a Letter of Intent and has commissioned the petrol pump during the pendency of these two writ petitions.

(2.) The petitioner Anil Kumar Jaiswal was also an applicant along with the said Subhas Chandra Upadhyay. The advertisement that was issued specified 06.08.2009 as the last date for submission of the application form. The petitioner Anil Kumar Jaiswal obtained a lease dated 27.3.2009 of the land proposing to set up a petrol pump that was offered by him.

(3.) This land according to the petitioner was the property of one Dudh Nath from whom Smt. Sirjawati is said to have purchased the same. The mutation in the name of the purchaser was carried out whereafter the petitioner obtained the lease from Smt. Sirjawati wife of Shiv Kumar Sharma.