DINESH MEHTA,J. - (1.) The instant appeal is directed against the judgment and order dated 19.12.2008, passed by learned Single Judge, allowing the writ petition filed by the petitioner - respondent herein.
(2.) Concise facts for the purpose of disposal of the appeal at hands are that the petitioner was declared as a select candidate for grant of dealership for petroleum product at Village Ren, District Nagaur in the women category. Pursuant whereof, the appellant No. 2, sent a communication to the competent authority, requesting to grant NOC for setting up a retail outlet in respondent's favour, referring her to be an LOI holder. The Gram Panchayat Ren in turn issued an 'NOC' for establishment of retail outlet.
(3.) In the meanwhile, Laxmi Devi - 2nd empanelled candidate for the subject location, lodged a complaint and thereafter preferred a writ petition being SB Civil Writ Petition No. 5912/2005, which was ultimately dismissed by this Court, vide its judgment and order dated 24.7.2006.;