PUSHPA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CALLING in question tenability of an order dated 15.03.10 passed by the Writ Court in W.P. No. 13879/09, this appeal has been filed by the appellant under Section 2 of (Madhya Pradesh Uchcha Nyayalaya Ke Khand Peeth Ko Appeal) Adhiniyam, 2005.

(2.) FACTS in brief goes to show that appellant is the proprietor of a firm named Goldie Gas Agency situated in Khalwara Bazar, Kymore, Distt. Katni.

(3.) PETITIONER was granted an agency for distribution of L. P. G. cylinders by M/s. Bharat Petroleum Corporation Ltd. for the area in question. However, when the Indian Oil Corporation issued an advertisement for granting dealership for distribution of L. P. G. cylinders in the area covered by Tahsil Vijayraghavgarh, petitioner objected to the same and came out with a case that under the scheme formulated for grant of L. P. G. dealership vide Annexure P -4 available in the record of the writ petition, once a dealership is in existence in a particular area, then within the range of 15 kms., no further dealership can be granted.