Pravin Kumar vs Union Of India Thru The Secy. And ...
2011 Latest Caselaw 5564 ALL

Citation : 2011 Latest Caselaw 5564 ALL
Judgement Date : 4 November, 2011

Allahabad High Court

Pravin Kumar vs Union Of India Thru The Secy. And ... on 4 November, 2011

Bench: R.K. Agrawal, Surendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 57488 of 2011
 

 
Petitioner :- Pravin Kumar
 
Respondent :- Union Of India Thru The Secy. And Others
 
Petitioner Counsel :- Manish Chandra Tiwari,Anil Kumar Chaudhary
 
Respondent Counsel :- A.S.G.I.,Vikas Budhwar
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Surendra Kumar,J.

The petitioner's application for allotment of dealership of Hindustan Petroleum Corporation Limited under Rajiv Gandhi LPG Gas Agency Yojna has been rejected on the ground that as per the certificate issued by the S.D.M., he is resident of Zamin Kazi Hasan, Tehsil Mohammadabad Gohna district Mau whereas the outlet was for Chiraiyakot district Mau. The SDM on inquiry has clarified that two are different villages.

That being the position, we do not find any illegality in the order passed by the authority.

The writ petition is wholly misconceived. It is accordingly dismissed.

Order Date :- 4.11.2011

AM/-