ISHAN CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for the respondents.

(2.) Present writ petition has been filed, seeking to assail the order dtd. 4/3/2025 passed by respondent no.4/Territory Manager (Retail) Mathura in terms of which, the petitioners have been found to be ineligible for allotment of Retail-outlet (Petrol Pump) dealership.

(3.) As per the pleadings in the writ petition, the petitioners applied for allotment of dealership of a Retail-outlet (Petrol Pump), location at Village Nagla Santhal, Tehsil Kheragarh, on Kheragarh to Saipu Road, District Agra, in response to a notification dtd. 28/6/2023 issued by respondent no.2-Bharat Petroleum Corporation Ltd.[BPCL].