SANGEET LODHA,J. - (1.) This intra court appeal is directed against the order dated 14.8.18 passed by the learned Single Judge of this court, whereby the writ petition preferred by the appellant, questioning the legality of Letter of Intent (LoI) dated 19.10.15 issued in favour of the fifth respondent-Girdhari Lal offering him LPG Distributorship at Sojat, has been dismissed.
(2.) The facts relevant are that the oil companies including respondent-Indian Oil Corporation Limited (IOCL) issued an advertisement for awarding LPG Distributorship at various places in the State of Rajasthan. The appellant as also the fifth respondent applied for award of LPG Distributorship of IOCL at location Sojat City, District Pali under OBC category. The award of Regular LPG Distributorship was to be governed by the Guidelines issued by the oil companies as laid down in the Brochure published in the month of December, 2012. As per sub clause (vii) of clause 6.1 an individual applying for the distributorship was required to own a plot of land of adequate size (within 15 kms. from municipal/town/village limits of the location offered in the same State) for construction of godown, for storage of 8000 kg. of LPG in cylinders or ready LPG storage godown as on the last date for submission of application as specified in the advertisement or corrigendum issued, if any, which is freely accessible through all weather motorable approach road (public road or private road connecting to the public road). In case of private road connecting the public road, the same should belong to the applicant/member of Family Unit as defined in multiple distributorship norm of eligibility criteria. Further, in case of ownership/co-ownership by the family members in respect of such private road, consent letter from respective family member was required.
(3.) The appellant came to know that the fifth respondent has offered the land for construction of godown which did not meet the requirements as laid down by the guidelines and he had submitted forged documents to establish his eligibility for grant of distributorship. The appellant by way of an application filed under Right to Information Act, 2005 ('RTI Act') to IOCL to furnish the details of the land and other documents submitted by the fifth respondent. The application of the appellant was rejected by IOCL vide communication dated 10.2.15 while referring to provisions of Section 8(1)(e) and 8(1)(j) of RTI Act. The appeal preferred by the appellant against the order rejecting the application was also dismissed by the Appellate Authority by passing a non speaking order.;