Roopa vs Hindustan Petroleum

Satish Chandra Sharma, J

The present writ appeal is arising out of the order passed by the learned Single Judge dated 23.01.2020 in W.P.No.31666/2019 (Smt.Roopa v. The

Hindustan Petroleum Corporation Ltd.)

The facts of the case reveal that the Hindustan Petroleum Corporation Limited has issued an advertisement inviting applications for allotment of

retail outlets and the present appellant has submitted her candidature in response to the advertisement.

The undisputed facts of the case reveal that as per the terms and conditions of the advertisement and the policy relating to the allotment, a

candidate was required to offer suitable piece of land either under his/her ownership or available on account of some lease deed executed by the

owner of the land for a minimum period of 19 years 11 months. As the present appellant did not produce any lease deed, a communication was issued

in the matter holding that the appellant is not entitled for allotment of retail outlets. The learned Single Judge has dismissed the writ petition on the

ground that the documents were not submitted in respect of lease deed and only an affidavit was submitted in respect of the land that the owner of the

land has agreed to execute a lease deed in favour of the appellant.

Today, also in the open Court, a specific question was asked to the learned counsel appearing for the appellant i.e., whether any lease deed has been

executed or not. Learned counsel was fair enough in informing this Court that till date no such lease deed has been executed in favour of the

appellant.

Resultantly, this Court keeping in view the policy issued by the Hindustan Petroleum Corporation Limited and the advertisement on the subject as

the appellant is not having a lease deed is of the opinion that the order passed by the learned Single Judge does not call for interference. The writ

appeal is dismissed.

In view of dismissal of the appeal, IA No.1/2020 does not survive for consideration.