RAJESWARI DEBBARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner runs a gas agency in the name and style of M/s. Gomati Gas Agencies, East Dhaleswar, A. A. Road, Agartala, Tripura. She is aggrieved by the order dated 29. 05. 07 issued by the respondent Corporation by which the distributorship agreement executed by her with the Corporation as well as her appointment as distributor of LPG has been terminated.

(2.) THE petitioner belonging to Scheduled Tribe community was issued with the Letter of Intent (LOI) dated 07. 06. 94 offering the LPG distributor at Agartala. In response to her application, interview was held on 23. 05. 94. In the LOI the following conditions were incorporated:

(3.) AFTER the appointment of the petitioner as LPG distributor, she has been operating the same since 1995. According to the petitioner due to some financial crunch faced by her in meeting the working capital as well as expanding the business, she approached the State Bank of India, Agartala for a loan. Such course of action is stated to be in the beginning of the year 2006. According to the petitioner she also look for private finance and eventually obtained the same from two individuals, namely Smt. Rubi Deb (Sengupta) and Shri Tapas Banik. For obtaining the loan from them, the petitioner executed the registered deed of agreement with the said two persons on 13. 03. 06 in which it was stated that the petitioner was the dealer/distributor of LPG cylinder appointed by IOCL and for smooth conduct of her business she was in urgent need of Rs. 5,00,000/- as additional capital and to accommodate such required capital, she decided to part with her profit/earning against such financial investment/loan.