PUJA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE prayer of the petitioner in this writ application reads as follows: - -

(3.) MR . Sinha has also submitted that even for the showroom, the land offered by the petitioner was purchased in the name of Vishwanath Cold Storage Pvt. Ltd. in which the petitioner was a Director and, in that capacity, the lease had been made in her favour. A strong reliance has also been placed by Mr. Sinha on the land possession and ownership certificate issued by the Circle Officer, Rivilganj as with regard to possession and ownership of the land, in question, wherein 1/3rd share was that of the petitioner and her two brothers as was also dully established by the rent receipt issued in her name. On the basis of all these submissions, Mr. Sinha by referring to the documents has submitted that the petitioner had fulfilled the terms and condition of the advertisement and brochure with regard to ownership of the land, in question, and, therefore, the impugned order rejecting the case of the petitioner for grant of LPG dealership cannot be sustained.