RAJ KUMAR RAM Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel parties as with regard to the following prayer made in this writ application:-

(2.) Learned counsel for the petitioner while assailing the impugned order dated 7.7.2014 has submitted that both the reasons stated in the impugned order for holding the petitioner ineligible for grant of LPG Distribution-ship are factually incorrect and legally unsustainable. In this regard, he has explained that when both the registered lease deed, in question, were executed in favour of the petitioner on 21.9.2013 for a period of fifteen years only for the purpose of fulfilling the requirement of show-room and go-down, it cannot be said that the petitioner had not fulfilled the prescribed terms and conditions for being allotted L.P.G. dealership by Hindustan Petroleum Corporation hereinafter referred to as the Corporation.

(3.) Learned counsel for the petitioner in this regard had also relied on the eligibility criteria as set out in the "Brochure on Guidelines For Selection of Regular L.P.G. Distributorship" (hereinafter to as Brochure) as contained in Annexure-1 to the writ application, which reads as follows:-