- (1.) At request, instant petition was finally heard in view of order dt. 02/03/07 of Apex Court and is being disposed of while considering application dated 09/01/09 Under Article 226(3) of Constitution seeking vacation of interim order dt.06/10/06.
(2.) Petitioner who is running retail outlet dealership at location Pisangan (Ajmer) duly-awarded vide letter of intent dt.26/09/2005 by Bharat Petroleum Corporation has assailed: (1) final "No objection Certificate" dt.02//08/06 (Ann.11) of Chief Engineer PWD (respondent No. 4) & dt.22/08/06 of Collector, Ajmer (Ann.12) issued to respondent No. 5 (Ritesh Jain) for establishing petrol pump/retail outlet dealership awarded by Indian Oil Corporation ("IOC") (respondent No. 3) vide letter of intent dt.14/11/05 (Ann.R.5/1);
(3.) Petitioner has set up petrol pump being dealer of retail outlet awarded by Bharat Petroleum Corporation on his land bearing Khasra No. 2691/2693 situated at village road of Pisangan (District Ajmer) as is evident from letter of intent dt.26/09/2005 (Ann.1).;