SANDEEP MEHTA, J. - (1.) By way of this writ petition, the petitioner Dheeraj Kumar Nagriya has approached this Court for challenging the order dated 01.04.2016 passed by the respondent Bharat Petroleum Corporation Ltd. whereby, the petitioner's candidature for grant of LPG distributorship at Nimbahera- Paich Talai, District Chittorgarh in the Open category undertaken in furtherance of the advertisement dated 21.09.2013 was rejected. A prayer is also made in the writ petition to direct the respondents to award the said dealership to the petitioner.
(2.) I have heard and considered the arguments advanced by the parties and have gone through the impugned order.
(3.) The petitioner's stake for the dealership was rejected for the following reasons as indicated in the impugned order (Annexure- 13) dated 01.04.2016: "1. You had offered land at Plow No. G-108 Rakba 1530 Sq.Mtr at RIICO Industrial Area, Nimbahera Dist. Chittorgarh (Raj.) owned by Partnership Firm namely M/s. Khemchandra Devkishan and partners for godown. Registered Sale deed documents of offered land for LPG Godown could not be considered due to non clear ownership title in the name of candidate/family unit. 2. During FVC we have offered you to provide alternate land having clear ownership title by your/your family unit's name including your parents and grandparents (paternal and maternal) as on the last date for submission of application as specified in the Advertisement. It has been noted that you have offered Registered Sale Deed between Shri Bagdiram as seller and your as Purchaser executed on dated 29.07.2015 for Araji No.121/72, of Village- Kalandar Ghat, but date of registration of land is after the last date for submission of application i.e. 22.10.2013, as specified in the advertisement. Hence it is not considered. 3. You do not have any other alternate owned land for Godown as on the last date for submission of application as specified in the advertisement. In view of the above, your candidature is rejected and the amount of Rs.25000 (Rs. Twenty five thousand only) deposited with the Corporation stands forfeited in line with clause No.11(h) and (I) of the advertisement." ;