SULTAN Vs. INDIAN OIL CORPORATION LIMITED

JUDGEMENT

(1.) The matter comes up on the second stay application; however, with the consent of learned counsel for the parties, the writ petition was heard finally.

(2.) The present writ petition has been preferred claiming the following reliefs:-

(3.) Learned counsel for the petitioner has drawn attention of this Court towards Annexure-A10 where the reason of rejecting the petitioner's application for the retailership outlet was 11kv line alongwith the situational disqualification. He further submits that the petitioner shall remove the 11kv line as soon as the allotment is made and the condition is also an unreasonable.