Smt. Renu Sharma vs Union Of India & 7 Others
2014 Latest Caselaw 5070 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 44255 of 2014
 

 
Petitioner :- Smt. Renu Sharma
 
Respondent :- Union Of India & 7 Others
 
Counsel for Petitioner :- Dilip Upadhya,Rakesh Pande
 
Counsel for Respondent :- A.S.G.I.,Vikas Budhwar
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Heard Sri Rakesh Pandey, counsel for the petitioner.

The writ petition has been filed assailing the offer of the dealership of the Hindustan Petroleum Corporation in favour of respondent no. 8 on two grounds. Firstly, the material that was provided by the petitioner in respect of land offered by her which is exclusively in the name of her husband, particularly Khasra No. 1876 and the area whereof was sufficient to occupy 40 x 40 mtr  of the acquired land. In addition thereto, the petitioner had also supplied Khasra relating to plot no. 1875 which was in the joint ownership of the petitioner's husband.

Counsel for the petitioner submits that even if plot no. 1875 was not sufficient as per to the norms, plot no. 1876 was independently sufficient for award of full marks to the petitioner, whereas the petitioner has been awarded less marks.

Second ground of challenge is with regard to award of zero marks in relation to other movable and immovable assets.

Counsel for the petitioner submits that the finding in the impugned order on  the complaint is absolutely perverse in as much as the material which has been filed with the application form regarding the assets has been completely ignored and the said issue has been answered on  erroneous considerations.

Prima facie contention requires consideration. 

Sri Komal Mehrotra submits that the letter of intent has already been issued to the respondent. In such a situation any letter of intent issued shall be subject to the outcome of the writ petition. 

Let a counter affidavit be filed by the respondent within three weeks.

Issue notice to the respondent no. 8 returnable at an early date. Steps be taken within a week.

Order Date :- 26.8.2014

SKS