PALLAVI Vs. INDIAN OIL CORPORATION LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Indian Oil Corporation. The petitioner seeks quashing of the letter dated 4.9.2013 issued by the Senior Divisional Manager, Indian Oil Corporation Limited, respondent No. 2 by which the application of the petitioner for grant of L.P.G. dealership under the Rajiv Gandhi Gramin L.P.G. Vitrak (R.G.G.L.V.) Scheme pursuant to advertisement dated 28.6,2013 has been rejected.

(2.) The ground mentioned in the order of rejection is: "You do not have own land in the advertised location as applicable."

(3.) In the advertisement dated 28.6.2013 the location was advertised as Nagar/Gram-Akbamagar, Gram Panchayat-Akbarnagar, Block-Sultanganj, District-Bhagalpur. The petitioner in her application showed a piece of land belonging to her husband located in Village-Kheraihiya, T.A. Akbarnagar, District-Bhagalpur.