Sandeep Mehta, J. - (1.) The matter is today listed for orders on an application preferred by Shri Vinay Kothari, learned counsel representing the respondent BPCL under Article 226(3) of the Constitution of India for vacating the ad interim stay order dated 18.06.2018 passed by this Court in favour of the petitioner.
(2.) With the consent of the learned counsel for the parties, the writ petition is being heard and decided finally today and thus, the application under Article 226(3) of the Constitution of India is dismissed as infructuous.
(3.) Brief facts relevant and essential for disposal of the writ petition are that the petitioner herein, applied for allotment of LPG Distributorship for the village Raas, Tehsil Jaitaran, District Pali in furtherance of the advertisement dated 23.08.2017 floated by the respondent Corporation. While applying for the dealership in question, the petitioner provided the details a plot of land acquired by him through a lease deed executed by one Smt. Bhanwari Devi wife of Shyam Lal which was a joint khatedari land falling in Khasra No.1341, Patan Road, Raas, Tehsil Jaitaran as the site for the proposed godown of showroom. The petitioner was declared entitled for the gas agency in question on the basis of evaluation of marks. However, when the field verification proceedings of the land were undertaken by the respondents, it came to light that the particular land offered by the petitioner which he claimed to have taken on lease had not been demarcated and that "no objection certificates" of the other khatedars of the land in question were not submitted by the petitioner. Thereupon, the respondent Corporation issued the order (Annexure-14) dated 10.05.2018 whereby, the candidature of the petitioner was cancelled as not being compliant with the selection guidelines and the security amount of Rs.20,000/- deposited by the petitioner was forfeited. The said order is assailed in this writ petition filed by the petitioner Pradeep Kumar under Article 226 of the Constitution of India.;