Piyush Agrawal, J. - (1.) We have heard Shri Vinayak Mithal, learned counsel for the petitioner and Shri Pramod Kumar Rai, learned counsel for the respondent - Corporation.
(2.) The present writ petition has been filed challenging the order dated 23.06.2020, by which the petitioner's candidature for retail outlet dealership under the OBC category has been rejected.
(3.) The brief facts of the case are that on 25.11.2018, an advertisement was issued inviting applications for appointment of Regular/Rural retail Outlet (Petrol Pump) Dealership in the State of U.P. Pursuant thereto, the petitioner applied for the retail outlet dealership in respect of "between km. Stone 18 to 23 on State Highway - 87, Varansi - Bhadohi Road" at serial no. 1023 of the advertisement, which was reserved for Other Backward Class (OBC) category. The minimum dimensions of the land required for aforesaid retail outlet dealership were mentioned as 35 meters (frontage) X 35 meters (depth). Thereafter, on 24.12.2018, the petitioner submitted online application form for the aforesaid retail outlet dealership, along with non-refundable application fee under the OBC category. The land offered by the petitioner was taken on lease from its owner for a period of 19 years & 11 months by means of a registered lease deed executed on 24.12.2018. However, due to inadvertent mistake, the dimensions of the plot of land were wrongly recorded as 110 feet (33.528 meters) X 130 feet (39.624 meters), instead of 116 feet (35.35 meters) X 123.3 feet (37.56 meters).;