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Judgment
Arindam Sinha, J
Mr. Mohapatra, learned advocate appears on behalf of petitioner, who wants to be awarded LPG distributorship from the oil company. He submits, under challenge is rejection letter dated 20th May, 2014. Only difficultly is approach to the plot. His client has entered into agreement with owner of adjacent plot, to carve out private road for access to the concrete road. He submits, in event there is direction from Court for the oil company to accord its approval of private road over adjacent plot, his client will proceed to buy portion of the same in the time to be directed.
Mr. Pattnaik, learned advocate appears on behalf of the oil company and draws attention to the rejection letter making it clear that the existing concrete road around 8.5 ft. wide near vicinity of offered land is quite narrow, having sharp turns and curves and not suitable for movement of LPG cylinder carrying truck. He refers to the guidelines disclosed in his client's counter, which says that the plot of land should be freely accessible to all by motorable road, public or private, connecting to public road.
It appears, the concrete road is a public motorable road. It being narrow and having sharp turns can present difficulty on it being negotiated but same will not render the concrete road as not motorable. So far as private road for approach to the plot is concerned, petitioner says, she will purchase required land. On query from Court, it has been ascertained that the distributorship has not been awarded by reason of interim order passed in the writ petition.
The oil company is directed to require petitioner to purchase requisite portion of adjacent land to create approach road to offered plot from the concrete road. In event petitioner complies with the requirement, the oil company will award it the distributorship, as otherwise the plot is found to be in order.
With above direction, the writ petition is disposed of.
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