BHARAT BHUSHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are assailing allotment of petrol pump to respondent No. 5 by respondent No. 3.

(2.) The respondent-Hindustan Petroleum Corporation Limited (in short 'respondent-corporation') advertised different locations for establishing petrol stations in the State of Haryana. The advertised sites included one site which reads as:-

(3.) Learned counsel for the petitioners submits that as per the advertisement, the petrol station can be installed within 5 kms of municipal limits of Assand and interpretation advanced by respondent-corporation is not in consonance with the advertisement. Either the respondent is mis-interpreting the advertisement or there was confusion in the advertisement. The petitioners on account of confusion could not apply for the allotment of petrol station.