WAHEED KHAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved of the letter/order dated 28.01.2012 (Annexure P-2), whereby his application for allotment of Dealership of Petrol Pump at Nunera, Sohna-Ballabgarh Road, District Gurgaon, Open Category, Location No.152, has been rejected being ineligible, in essence, the application was not in a prescribed format of Retail Outlet dealership.

(2.) Mr. Sarfraj Hussain, learned counsel for the petitioner submits that the respondent(s)-private could not have been issued the allotment letter, if at all the application was not in a proper format. Before the application could be considered, the authority should have intimated the petitioner. He could have filled the same in prescribed format, because the application was submitted within the prescribed limit as the last date was 13.10.2011. Since the petitioner has not been considered, therefore, valuable right has been taken away, thus, urges this Court for setting aside the letter/order under challenge.

(3.) Mr. Raman Sharma, learned counsel appearing on behalf of the respondent No.2-Bharat Petroleum Corporation Ltd., submits that the writ petition has been filed in August 2013, whereas the letter of intent in favour of the private respondent No.4 was issued on 16.04.2012. The petitioner has no locus standi to file the writ petition as he was not even in the zone of consideration. Had it been so, perhaps he would have some cause to agitate. In the absence of the same, the present writ petition is liable to be dismissed.