PAWAN Vs. HINDUSTAN PETOLEUM CORPORATION LIMITED

JUDGEMENT

(1.) HEARD .

(2.) THIS writ appeal has been preferred by the appellant aggrieved of the order passed by the learned Single Judge of this Court on 30.5.2014 while dismissing the writ petition No. 1197/2014, which writ petition was filed by the appellant aggrieved of the order dated 17.01.2014 passed by the first respondent whereby, dismissing his application for allotment of the petrol pump for the reason, that the candidature of the appellant was not found fit for the award of LPG distributorship in Dewas District - Dewas, under OBC category for the reason, that the appellant was not found fit to be eligible for the aforesaid purpose, as the lease for godown land issued in favour of the appellant was for less than 15 years as on the date of submission of the application.

(3.) LEARNED counsel for the appellant has fairly concedes that as on the date of the application, the lease of godown was not for 15 years as the period is to be calculated from the date of the lease awarded in favour of the appellant.