SANDEEP MEHTA,J. - (1.) Heard.
(2.) The facts in brief are that the petitioner applied for grant of LPG distributorship at the location Panchayat Samiti Loonwa, Block Loonwa, District Nagaur in the open category in pursuance of the advertisement dated 23.08.2017. The details of the land offered for setting up of the godown as well as the showroom were filled by the petitioner in the application form and the supporting documents were also annexed therewith. After scrutiny of application forms, the petitioner was declared eligible and was intimated regarding field verification proceedings. Shortcomings were noticed by the FEC team and the petitioner was apprised of the same by letter dated 15.05.2018. The precise shortcomings, which were pointed out in the said letter, are enumerated herein below:- 1. Land document for Godown : Khasra no. 79 in Khata no. 54 (old)/60 (new), Village : Sherpura, Tehsil : Nawa in Distt : Nagaur has been taken on lease from one of the co-owners Shri Brijmohan S/o Sh Dhannaram for Godown construction. AS per Jamabandi dated 05.05.18 issued from Patwari, the land has 11 co-owners. The NOC as per Appendix 4 of selection brochure and confirmation deed are required from all the co-owners. The same was demanded at time of FVC and till date the documents has not been received. 2. Land documents for showroom : Khasra no. 602 in Khata No.24 (old)/26 (new) in village Gauravpura, Tehsil : Nawan, Distt. : Nagaur. The land has been taken on lease from one of the co-owners Sh Brijmohan S/o Sh Dhannaram. The land as per Jamabandi has numerous co-owners and NOC as per Appendix 4 and confirmation deed from all co-owners has been provided. Secondly, the land lies outside the village limits of advertised location "Loonwa" as per the Jamabandi issued by Patwari on 05.05.2018. The offered land for Showroom is meeting the eligibility criteria as per the stipulations of advertisement.
(3.) In response, the petitioner filed a judgment/decree dated 08.05.2018 passed by the SDO, Nawa and tried to convince the respondents that he owned suitable land for establishing the godown as well as showroom. However, the application for award of distributorship submitted by the petitioner was rejected by the Territory Manager, BPCL by letter dated 31.07.2018, the gist whereof is reproduced herein below:- "1) The offered land for showroom given in the application is in Village Loonwa. (the advertised location) 2) The alternate land offered by you for showroom was registered on 05.07.18 which is after the last date of submission of application i.e. 25.09.17. 3) You have provided the confirmation deeds from all the co-owners of the godown land taken on lease.";