VIJAY SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Niranjan Kumar, learned counsel for the petitioner, Mr. Siddhartha Prasad, learned counsel for the Bharat Petroleum Corporation Ltd., respondent nos. 6, 7 and 8 and learned counsel appearing on behalf of the State.

(2.) Petitioner seeks quashing of letter dated 25.06.2018 as contained in Annexure-13 issued by Memo No. L.P.G.-ER. PATN. 6 UGANWAN whereby and whereunder the candidature of the petitioner as L.P.G. Gramin Distributorship at PanchayatUganwan, Block-Asthawan, District-Nalanda has been rejected and the amount of F.V.C. fee of Rs. 30,000/- deposited with the corporation has been forfeited on the ground that the petitioner did not provide alternate land/shop for show-room at Ugawan location.

(3.) An interlocutory application being I.A. No. 5281 of 2018 has been filed for setting aside the press communique dated 17.07.2018 advertised in daily newspaper Dainik Jagaran for redraw of lots to be held on 21.07.2018.