- (1.) Heard Sri Rakesh Kumar, learned counsel for the petitioner.
(2.) The petitioner was an applicant for an L.P.G. distributorship. The respondent-Corporation entertained the application of the petitioner and after scrutiny proceeded to draw the lots in respect of the candidates. The candidature of the petitioner has been cancelled by the impugned order dated 1.1.2014 on the ground that the petitioner did not have a registered lease deed for the showroom and godown duly registered in his name on the last date of application i.e. 25.11.2011.
(3.) There is no dispute on this fact and further that the lease deed of the petitioner was executed on 25.11.2011, but was registered on 26.11.2011.;