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Judgment
This intra-Court appeal by the writ petitioner is directed against the order dated 5th February, 2021 in W.P.A. 8321 of 2020. The appellant had applied for being selected for LPG distributorship in a particular area. While considering the credentials of the appellant, it was found that specifications of the proposed site of distributorship and godown fell short of the stipulated specifications. Therefore, the respondents/Oil Corporation intimated the appellant in December, 2018 to make good the deficit.
However, the appellant did not do so within the time permitted and it appears, the appellant in May, 2019 obtained a lease of a fresh site. As per the extant norms and regulations including the grant of LPG distributorship, the respondents/Oil Corporation was not in a position to take note of the offer made by the appellant choosing a fresh site. Therefore, the writ petition was dismissed.
The learned Single Bench was fully justified in dismissing the writ petition since there was nothing to indicate that the respondents acted outside the periphery of law or against the principles of natural justice. Therefore, no ground has been made out to interfere with the order passed by the learned Single Bench.
Accordingly the appeal and the connected application (I.A. No. CAN 1 of 2022) are dismissed.
No costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously upon compliance of all legal formalities.