SAU ANJANI SANJAY MANE Vs. LOKMANYA INDANE ASHTA

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner takes exception to the Award of distributorship of Indane LPG made in favour of respondent No.1 at Ashta, Taluka Walva, District Sangli by the impugned order dated 14-11-2001. The petitioner also seeks a relief that the respondent Nos.3 and 4 to consider the grant of distributorship of Indane (LPG) to the petitioner.

(2.) AS indicated above, the bone of contention in the petition is the Award of LPG distributorship at Ashta, Tal.Walva, Dist. Sangli. The respondent No.3 is one of the oil companies, which distributes LPG. An advertisement in respect of the site in question, came to be issued on 13-09-2000 by the respondent No.3, a brochure was published containing the eligibility criteria etc. Considering the nature of the challenge raised in the petition, it would be relevant to quote the opening part of the Part I of the application form, which reads as under:-

(3.) THE petition is opposed on behalf of the respondents by filing affidavits-in-reply dealing with the claims and contentions raised in the petition. In so far as the respondent No.3 Oil company is concerned, part from saying that necessary inquiry was conducted on the complaint of the said Kolhapure, who was serial No.2 of the merit list. To the said affidavit, is appended a letter dated 12-04-2001 of the then Chairman of the Oil Selection Board, Pune. We would allude to this letter in the latter part of this judgment.