RAJPUTANA AUTOMOBILES Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "It is, therefore, most respectfully and humbly prayed that the instant writ petition may kindly be ordered to be allowed and a writ, order or direction in the appropriate nature may kindly be issued in favour of the humble petitioner; and

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner is a registered partnership Firm. The respondent no.1-Indian Oil Corporation issued an advertisement No. IOC/RSO/BITUMEN BDA/22-23/01 and invited the applications for Bitumen Business Development Associates (BDA) in the State of Rajasthan. The petitioner applied for the BDA and submitted its form along with the relevant documents before the respondent.

(3.) Learned counsel for the petitioner submitted that the land mentioned by the petitioner is the owned land of the partnership Firm, belonging to one of its partners and not the separate one, as per the sale deed concerned, but the respondents treated the land as a leasehold, without any plausible reason, which is highly illegal and arbitrary on the part of the respondents.