- (1.) Though the miscellaneous petitions are listed for hearing, by consent of the learned counsel appearing for the parties, the Writ Appeal itself is taken up for disposal.
(2.) This Writ Appeal is directed against the order of the learned single Judge made in W.P.No.16000 of 2011, dated 27.2.2013 in dismissing the Writ Petition filed by the appellant herein challenging the order of the first respondent herein, dated 13.6.2011 and consequently for a direction to allot the dealership distribution of LPG in Rajiv Gandhi Village LPG Vitrak Scheme for Pochampalli Village to the appellant herein.
(3.) The case of the appellant before the Writ Court is as follows: The first respondent issued an advertisement on 31.3.2010 for awarding dealership distribution of LPG under Rajiv Gandhi Village LPG Vitrak Scheme (RGGLV Scheme) (hereinafter referred to as 'the Scheme'). The appellant applied for Pochampalli Division. She satisfied all the norms and produced all the relevant records. After scrutinising all the documents, the first respondent found the appellant as suitable candidate for participating in the process of selection. On 25.9.2010, the scrutinisation was done and she had shown the lands in S.Nos.600/1 and 603 for construction of the godown at Pochampalli. The said property is located adjacent to the Taluk Office at Pochampalli. The title deeds of the said property though referred the said property as located at Jambukuttapatti Village, the said Village is also one of the hamlets of Pochampalli, and hence, those lands satisfy the norms. The Zonal Deputy Tahsildar also issued a Certificate stating that the Revenue Village, namely Jambukuttapatti is the hamlet Village of Pochampalli. However, the first respondent issued the impugned communication, dated 13.6.2011, stating that the lands shown by the appellant in the application is located at Jambukuttapatti Village, which is not the place for which the advertisement was issued. Thus, the LPG dealership by draw, was treated as cancelled.;