Ms. Versha Malhotra vs Union Of India & Othrs
2009 Latest Caselaw 1695 Del

*                     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                          Date of reserving judgment :16.04.2009
                                                                      Pronounced on: 27.04.2009
+                     W.P. (C) 12578/2006

MS. VERSHA MALHOTRA                                           ..... Petitioner
                               Through: Mr. Sunil Mittal, Mr.Kuldeep Singh and
                               Mr. Kshitij Mittal, Advocates.

                      versus


UNION OF INDIA & OTHRS                                        ..... Respondents

Through: Ms. Shilpa Singh with Mr. Victor Vaibhav Tandon, Advocates for respondent No.1.

Mr. D.K. Nag, Advocate for Respondents 2 & 3.

CORAM:

Mr. Justice S. Ravindra Bhat

1.     Whether the Reporters of local papers
       may be allowed to see the judgment?          YES

2.     To be referred to Reporter or not?           YES

3.     Whether the judgment should be               YES
       reported in the Digest?

Mr. Justice S. Ravindra Bhat
%

1. The writ petitioner seeks quashing of the letter dated 23.02.2006 by which the

respondents 2 and 3 withdrew the letter of intent, granting her allotment, of a retail dealership.

2. Briefly the facts are, that in response to second respondent's (hereinafter called "HPCL")

advertisement, dated 28.03.2001 inviting applications for allotment of retail outlet dealership

to those in the "physically handicapped" category, the petitioner had applied being so eligible.

After verifying her application along with others, HPCL found her suitable and issued a letter

WP (C) 12578/2006 Page 1 dated 18.07.2005 intimating that it proposed to offer the retail outlet dealership. Clause 2.1 of

the said letter reads as follows :

"2.1 You have stated in your application form/during the interview that you are willing to transfer the land ownership/long lease to HPCL at the rates acceptable to HPCL. Accordingly, you will make available a suitable plot of land as indicated by you within a period of TWO months from the date of this letter, after getting suitable clearance from us in writing for the particular plot of land. You are required to transfer the land on ownership/long lease for a minimum period of 15 years with one renewal option for the next 15 years under such terms and conditions as may be agreed upon between you and HPCL. In case you fail to make available the suitable land within 2 months, this offer is liable to be withdrawn. However, there is no commitment from HPCL for taking the said land from you.

HPCL will develop the Retail Outlet on the said plot of land and provide the same to you with certain facilities like Sales Room, Storage Tank and pump etc. as early as possible."

Clause 2.7 of the said letter ended in the following manner :

"Clause 2.7 This letter is merely a Letter of Intent and is not to be construed as firm offer of Dealership to you....

The proposal made will stand automatically withdrawn and cancelled on the happening of any of the following events:

a) In case you receive at any time or have received a Letter of Intent for any other Dealership or Distributorship from our company or any other Oil Company, either in your individual capacity or in partnership with any other individual(s)

b) If it is found that you have suppressed and/or misrepresented any facts in your application/at the time of interview.

c) In the event of death if you are an individual.

The Dealership in your favour will be confirmed/formalized by an Appointment Letter followed by the signing of our standard Dealership Agreement after the facilities are made available and you are in position to commence the operation of the Dealership."

3. The petitioner offered two sites for setting up the retail outlet at Najafgarh by letter

dated 31.08.2005. HPCL wrote back on 12.09.2005 stating that its Area Sales Manager had

WP (C) 12578/2006 Page 2 visited the site along with the petitioner's brother, and determined that they were unsuitable.

The brother had assured that another site would be shown within a couple of days. The letter

further indicated as follows :

"While on the subject, we also wish to mention that no land papers nor any firm commitment on land was with him during the visit. Since the time is running fast, you are requested to take necessary action immediately in offering a suitable site for further necessary action at our end."

4. The petitioner, in response to HPCL's letter wrote back on 12.09.2005 stating that she

had identified one more site at Rama Vihar, Kanjhawala Road. She wrote another letter on

20.09.2005 to HPCL complaining that she was being pressurized to provide a site at Dwarka

Road which was not feasible. In the letter of 12.12.2005 she claims to have written to HPCL

stating that she had identified one more site to setting up the retail outlet at Village Alipur Main

Road, National Highway, G.T. Road. In these circumstances on 22.03.2006, the respondents

issued the impugned letter, which reads as follows:

"Ms. Versha Malhotra 16/37, Geeta Colony Delhi 110031

SUB: WITHDRAWL OF LETTER OF INTENT dated July 18,2005 issued for Delhi - 6 Distt. Delhi, State Delhi under PH Category

Dear Madam,

This has reference to our Letter of Intent No. DRO:RET:RLA dated July 18, 2005 for Retail Outlet Dealership under `PH' category.

As per clause 2.1 of the Letter of Intent, you were required to make available a suitable plot of land within a period of 2 months from the date of LOI after getting suitable clearance from us for a particular plot of land. However, you have failed to fulfill the above said condition even after expiry of over 8 months.

Therefore, our LOI No. DRO:RET:RLA dated July 18, 2005 stands withdrawn/cancelled.

WP (C) 12578/2006 Page 3 Please acknowledge receipt of this letter."

5. The petitioner contends that HPCL acted in an arbitrary and unfair manner, withdrawing

the letter of intent. It is submitted that the petitioner had given various options to HPCL,

whenever it objected to the sites shown. In these circumstances, the impugned action is

discriminatory and defeats the purpose for which allotment was made, i.e. betterment of the

lot of physically handicapped or disabled persons. The petitioner relies upon a letter written on

10.05.2006 by a Technical Evaluation Team, to the following effect :

       "DGM-I/C(RM)                         GENERAL MANAGER'S OFFICE
             NORTH ZONE                          BU-RETAIL NORTH ZONE

                                                           REF: SNS:E&P:NZ

                                                           MAY 10, 2006

TECHNICAL COMMITTEE VISIT TO THE PROPOSED RETAIL OUTLET SITE OFFERED BY MRS. VARHSA MALHOTRA

Please find enclosed herewith the technical evaluation of the proposed site offered by Mrs. Varsha Malhotra. The proposed site offered is on NH-I and is now falling on a service lane. Full report along with site sketch is attached herewith for you ready reference. The proposed site has a kachha road just beside it. This road is connecting the NH-I and Alipur road and many properties are situated on this road having openings/approach from this road.

The Committee has also seen the retail outlet of M/s Bharat Petroleum Corporation Ltd. which is approximately 1 KM away on the opposite side of NH-I. The BPC outlet is approximately 500 metrs from the inter-section of NH with Alipur Jindpur Road. The BPC outlet has an asphalted passage beside it, however, this passage seems to be not a thorough fare and is not connected any road. This passage is use as an approach to the godowns which are constructed jut behind this BPC outlet and it gets terminated in the godown area situated there. The BPC outlet is commissioned and is selling products. Apparently, they have the NHAI approval.

The above is for your kind information.

              S.N. SHARMA R.K. JINDAL               ATUL K SHARMA
              SR. MANAGER MANGER-ENGG               EXE. SALES OFFICER"

WP (C) 12578/2006                                                                          Page 4

6. The evaluation, by the Committee, was apparently done in respect of the plots shown

by the petitioner; the details of the evaluation which contained in a table annexed to the said

letter dated 10.05.2006; it reads as follows:

"DETAILS OF SITES SHOWN BY LOI HOLDER SMT. VERSHAL MALHOTRA

DATE LOCATION TECH.COMMITTEE REMARKS

09.09.2005 Nazafgarh- N/A The sites were visited by ASM, Bijwasan Road Sh. Rajesh Mehtani alongwith the brother of the LOI holder. It was observed that both the sites offered are 2.5 to 3 KMs inside the main NZF/BJW road and there was not much traffic, to this Mr. Malhotra suggested that he will look for a site somewhere else in East Delhi.

27.01.2006 V.ALIPUR(NH-1) RKJ/RLA/AKS The Site does not meet MOST norms and this was conveyed to the brother of LOI holder.

27.01.2006 V.Singhola (NH-1) RKJ/RLA/AKS The site was within 1 KM from Delhi-Haryana Check Post and thus was not meeting the norms and this was conveyed to the LOI holder's brother.

     24.02.2006        Alipur-             RKJ/RLA/AKS              This site was approved and the
                       Bhakhatawar                                  brother of LOI holder was asked
                       Road                                         to submit the land documents.

We may wish to mention here that at no point of time there was any firm commitment from the land owners nor the documentary details were submitted.

Visits of Tech. Committee were organized even on short notices to facilities the process of site selection."

7. It is submitted that once evaluation of the various sites was done by the Technical Team

which found that at least one plot i.e. Alipur Bhaktawar Road was suitable, the HPCL acted in WP (C) 12578/2006 Page 5 arbitrary and mechanical manner without applying its mind, in withdrawing the offer by the

impugned order/letter of 22.03.2006.

8. The HPCL, in its counter affidavit, does not dispute having issued the letter of intent to

the petitioner. It contends however, that in terms of that letter, in the event of the allottee or

LOI holder failing to make available a suitable commercially viable plot within two months, the

offer was liable to be withdrawn. The HPCL contends that the petitioner failed to provide a

suitable plot of land even after lapse of eight months from the grant of the LOI. It therefore

was left with no option but to withdraw or cancel the letter of intent. The HPCL also claims to

have issued a LOI to the next empanelled candidate Mr. Jaikishan Aggarwal. It is further argued

that LOI is merely an invitation to offer which does not crystallize into a binding promise and

unless the LOI allottee complies with the terms and fulfills the requisite conditions there is no

binding contract. One of the most essential conditions, it is contended was the obligation to

offer a suitable plot.

9. In a supplementary affidavit filed on 28.11.2007, the HPCL contends that concerned

premises were inspected and evaluated by the Technical Committee but were rejected as they

did not fulfil the norms prescribed by the Petroleum Ministry. It is claimed that the petitioner

had complained in the meanwhile that the LOI was not being issued; consequently the

Technical Committee visited the site on 21.04.2006 and rejected it from the angle of feasibility.

The copy of the said Technical Committee's Report, indicating the brief reasons for rejection

was produced on the record on 04.10.2007, which reads as follows :

"Importance of location :(Historical place/Halting point etc.)

LOCATION IS ON THE LHS OF NH1, NOC FROM NHAI IS MUST."

WP (C) 12578/2006 Page 6

10. Besides relying upon the averments it is argued on behalf of the petitioner that the

ground urged in support of the impugned cancellation are utterly arbitrary and irrelevant. It is

contended that the essential purpose or objective for seeking applications was a welfare

measure aimed at upliftment of physically handicapped persons. Owning a suitable land could

only have been a point of preference and not an essential condition for allotment as was being

treated by the respondent HPCL. It was further argued that HPCL was shown no less than four

separate plots on which the outlet could have been conveniently located. The Technical

Committee had cleared or approved one of them even as late as in February 2006, after an

inspection. Under these circumstances, the withdrawal of the LOI constituted an unreasonable

and arbitrary act.

11. The HPCL during the hearing submitted that the petitioner cannot found an enforceable

claim since only LOI had been issued to her on 18.07.2005. Clause 2.1 of the said LOI clearly

stipulated that she had to make available suitable land within two months. The plots initially

shown by her were deemed unsuitable. She made a complaint; later on offered and showed

other plots. It was further contended that the letter dated 31.08.2005 written by her which

was on the record (produced on 04.10.2007) contained a noting that the site visits were done

on 09.09.2005 along with petitioner's brother. The noting on that letter itself disclosed that the

two sites were 2.5 to 3 kilometers inside the main road and that there was not much traffic.

The site offered later, in Village Alipur as well as the one at Village Singhola were determined as

unsuitable. It was argued that even though the Alipur Bhaktawar plot was tentatively

approved, the petitioner's brother was asked to submit land documents. Yet it is also

contended that the document relied upon by the petitioner, Annexure to the Technical

WP (C) 12578/2006 Page 7 Committee's evaluation dated 10.05.2006, clearly stipulated that at no point of time was there

any commitment from the land owner nor any details were submitted. Even in respect of the

last plot "cleared in principle" the remarks clearly stated that the petitioner's brother was

asked to submit the land documents.

12. Learned counsel for the respondent relied upon the original record, particularly internal

correspondence dated 07.12.2005 of the Chief Regional Manager stating that HPCL's efforts to

contact the LOI holder and her brother had failed and that even at the stage of completion of

two months period on the recommendation of the Ministry of Petroleum and Natural Gas, the

petitioner was called upon to the office and a detailed discussion, in respect of the provision for

land took place. The HPCL refers to a letter written by the Chief Regional Manager to the DGM

(Retail (M) recommending that despite the time granted suitable plot had not been given. This

letter also referred to some complaints made by the petitioner. In answer to this the DGM

(Marketing) on 13.01.2006 stated that even though two months period of LOI validity had

expired, it would be desirable to inspect the sites, offered on 15.09.2005 and 12.12.2005. It is

submitted that in these circumstances the inspection of the site took place yet the petitioner

failed to take steps for offering a suitable plot; she cannot merely rely upon the determination

of the Technical Committee but had to show that the land records and documents required to

be furnished by her, were not ever furnished or offered to the HPCL.

13. The above discussion would show that this Court is not confronted with disputed facts.

That the petitioner was allotted the LOI on 18.07.2005; that she initially offered two sites for

inspection and later some more sites, were not denied. What is disputed by HPCL is that

cancellation of its offer, is arbitrary or in any manner violates the petitioner's right.

WP (C) 12578/2006 Page 8

14. The HPCL no doubt argues that since the LOI itself did not amount to binding agreement

and merely constituted an offer, and its withdrawal left the petitioner with no rights. It does

not fortunately argue that in such case the standards implicit in Article 14 do not apply at all. It

is some decades past that the theory about judicial review not encompassing contractual

actions or acts pertaining to contracts, by State agency has been discarded. In these

circumstances, even in the contractual sphere acts leadings upto the contract or an award of a

contract can be scrutinized by application of public law standards. Thus, regardless of the

character and nomenclature, a State Agency, donning whatever mantle, it chooses is prohibited

from acting on irrelevant considerations or from taking any unreasonable decision. Therefore,

the argument that the impugned order to the extent, withdrawing the letter of offer is

insusceptible of challenge, under Article 226 cannot be sustained any longer. Judicial review is

not usually about the merits, or other qualitative aspects of executive decisions, but whether it

was arrived at legally, in accordance with provisions of law, wherever prescribed, and whether

it was taken in accordance with the procedure applicable, and not vitiated for consideration -

by the decision maker - of extraneous or irrelevant factors, or want of bona fides. Absent these

factors, the court's jurisdiction to decide about the "unwisdom" or "imprudence" of a decision

or measure does not exist, in judicial review.

15. In this case, the invitation to apply, published in the notice by HPCL, after spelling out

various eligibility criteria relatable to age, income details, preference and other essential

conditions also stated that "further, details of the eligibility criteria and conditions as mentioned

in the application form shall apply". Further to this the letter of intent by Clause 2.1 enjoined

the LOI that "you will make available a suitable plot of land as indicated by you within a period

WP (C) 12578/2006 Page 9 of two months from the date of this letter..... in case you fail to make available the suitable land

within two months, this offer is liable to be withdrawn". In view of these two stipulations the

petitioner cannot contend her lack of her awareness about the responsibility to make available

a suitable plot of land within two months, of issuance of the LOI. In fact there is no

contemporaneous letter or communication by her, stating that such a condition was onerous or

had caused her hardship. On the contrary the correspondence exchanged shows that the

petitioner was willing to comply with the condition and offered as many as four plots.

Therefore, the only question which the Court has to decide is whether the HPCL unreasonably

withdrewn or cancelled the LOI even though she had offered a plot of land for the outlet.

16. A careful reading of the chart annexed with the Technical Committee's Evaluation

Report reveals that out of four plots offered by the petitioner, three were rejected as

unfeasible. The fourth i.e. Alipur Bhaktawar plot was deemed suitable. Significantly, however,

in two places in the same document the need to produce relevant and property documents had

been emphasized. These requirements cannot be termed as fanciful or entirely irrelevant

because Clause 2.1 of the LOI itself states that "you are required to transfer the land on

ownership or long lease for a minimum period of 15 years with one renewal option for next 15

years under such terms and conditions as may be agreed upon between you and HPCL".

17. Now when the petitioner was issued with the LOI, the need to offer a suitable plot and

lease to the HPCL was known to her; at least it became well known with the issuance of the LOI

on 18.07.2005. The correspondence exchanged between the parties, particularly, the letter

dated 12.09.2005 also shows that the need to disclose and produce proper documents was

emphasized. The petitioner is also not challenging the statement made in the evaluation by the

WP (C) 12578/2006 Page 10 Technical Committee in respect of the Alipur Bhaktawar road plot that the site was approved

and that her brother was asked to submit land documents. Having regard to the scheme

whereby the LOI was to enter into an agreement where the land had to be committed for the

retail outlet for a long duration, the HPCL's insistence of proper documents is not only germane

but reasonable. Consistent with its commitment as a public sector corporation the HPCL made

its policy of awarding retail dealership being conditioned upon proper documents being

furnished along with a suitable site. Such condition requiring the LOI holder to disclose the

state of ownership of the property is of material significance; after all if either the possession or

title were defective, the Corporation could be exposed to threat of action or legal proceedings

towards its dispossession which would not be in its interest or perhaps in the public interest.

All the materials on record point to the petitioner's awareness of these requirements and her

inability to satisfy them.

18. In the circumstances, it is held that the petitioner's complaint about arbitrariness by

HPCL is devoid of merit. In view of the above discussion, the writ petition cannot succeed; it is

accordingly dismissed.

                                                                    (S. RAVINDRA BHAT)
                                                                            JUDGE
APRIL 27, 2009
mb




WP (C) 12578/2006                                                                            Page 11