VIJAY BISHNOI - (1.) This writ petition is filed by the petitioner being aggrieved with the letter dated 22.11.2011 passed by Hindustan Petroleum Corporation Limited (for short 'the HPCL' hereinafter), whereby it has cancelled the candidature and empanelment of the petitioner for LPG Distributorship at location Balesar Satta, Jodhpur and withdrawal of letter of intent dated 05.05.2011.
(2.) The facts, which are not in dispute, are that the respondent - HPCL issued advertisements for award of LPG Distributorship at various locations including Balesar Satta under Rajeev Gandhi Gramin LPG Vitrak Scheme. The petitioner applied for location of village Balesar Satta, District Jodhpur. On 04.03.2011, the petitioner was declared successful for awarding LPG Distributorship for the above mentioned location. On 13.04.2011, the HPCL informed the petitioner that a complaint has been received from one Smt. Santosh Chhangani alleging that the land offered by him for godown/showroom falling in Khasra No. 2170 is not a part of village Balesar Satta but is a part of village Shaheed Pehep Singh Nagar. In the show cause notice issued to the petitioner, it is mentioned that the HPCL sought clarification from Sub-Tehsildar and as per the said clarification, village Shaheed Pehep Singh Nagar is declared as new revenue village vide notification dated 24.09.2008 and the land offered by the petitioner for godown/showroom is falling in that village and not in village Balesar Satta.
(3.) The petitioner submitted reply to the show cause notice claiming that Khasra No. 2170 is a part of Balesar Satta and in support of it, he submitted relevant Jamabandi. Upon receiving the reply from the petitioner, the HPCL issued letter of intent in favour of the petitioner on 05.05.2011. The process of change of land use proposed for godown/showroom was completed and a no objection certificate has also been issued by the Gram Panchayat, Balesar Satta.;