AIR 2020 HIMACHAL PRADESH 99 ::AIROnline 2019 HP 1142

Himachal Pradesh High Court

Hon'ble Judge(s): L. Narayana Swami , C.J. AND Jyotsna Rewal Dua , J

Essential Commodities Act (10 of 1955) , S.3— Petroleum dealership of retail outlet - Rejection of candidature - On ground of non-submission of consent letters of co-owners - Corporation sought no objection/consent from other co-owners within prescribed period - Applicant became exclusive owner of land by virtue of partition deed prior to prescribed period - No necessity to furnish consent of co-owners - Rejection of candidature, erroneous. (Para 4)