Ashok Kumar Gaur, J. - (1.) Counsel for the petitioner argued that in the draw of lots for retail outlet dealership at the location of KM Stone 7-to KM Stone-10 on State Highway No. 20, District Sikar, the petitioner was found successful and the petitioner since fulfilled all the eligibility, was required to be awarded the said dealership.
(2.) Counsel submitted that overhead line, over the site-land in question was required to be shifted by the Electricity Company and the petitioner accordingly deposited the requisite charges for shifting the 33 KV line, passing over the premise of the petitioner. Counsel submitted that the due sanction was also granted on 09.09.2019 and petitioner deposited the required amount, as demanded.
(3.) Counsel submitted that by the impugned order dt.10.09.2019, it has been communicated that upon site inspection, conducted by the officers of the Company-Land Evaluation Committee, it was found that the land site offered by the petitioner did not meet the required norms, as there was a 33 KV line at a distance of 14 meters, which is a part of the land offered by the petitioner of size 35Mx35M and the petitioner has accordingly been found ineligible and he has been asked to give option to consider in Group-3 category, as per guidelines.;