Govind Mathur, J. - (1.) BY this petition for writ, a direction is sought to cancel the allotment of Kishan Sewa Kendra allotted by the respondent Indian Oil Corporation Limited to respondent No. 7.
(2.) THE contention of the learned Counsel for the petitioner is that the land proposed by the respondent No. 7 for establishing Kishan Sewa Kendra is not at all proper for such installation and further that no objection certificate for establishment of Kishan Sewa Kendra in the instant matter is given by the authority of the Public Works Department whereas that should have been issued by the competent officers of the GREF. To substantiate the contention reliance is placed upon the document Annexure -3 a letter dated 17.6.2010 from the Commending Officer of 101 GREF 56 APO. It is also submitted by the learned Counsel for the petitioner that the land proposed is not suitable for the purpose of establishing a Kishan Sewa Kendra in view of the fact that there is a cross road within the limit of 100 mtrs., that is impermissible under the norms applicable for establishing a Kishan Sewa Kendra.
(3.) A reply to the writ petition has been filed on behalf of the Caveator respondent No. 7. As per respondent No. 7, the land in question is not in possession of GREF, but is within the jurisdiction of the Chief Engineer (Roads), Government of Rajasthan, Public Works Department, Jaipur. It is also stated that the cross road as referred by the petitioner is not within the limit of 100 mtrs., but is at about 600 mtrs. from the plot of the respondent No. 7.;