MUKUL BORAH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. M.K. Sharma, learned counsel for the petitioner and Mr. G.P. Bhowmik, learned senior counsel assisted by Mr. S.S Roy, appearing for the respondent Hindustan Petroleum Corporation Limited (HPCL). None appears for the respondent No.1 being the Union of India.

(2.) The respondent HPCL had issued an advertisement, as published in the local daily newspaper namely The Assam Tribune dated 24.12.2009, inviting applications for appointment of retail outlet dealers for dealing with petroleum products. The petitioner accordingly submitted his application for being considered for the retail outlet to be located in the Rangia town. Column-F of the said notice for appointment indicates that the retail outlet for the Rangia town was proposed to be developed on company own basis.

(3.) It is the submission of the respondent HPCL that the aforesaid requirement indicates that the proposed retail outlet dealer would mandatorily have to lease out or transfer the concerned land in the name of the respondent HPCL.