CHALLAGALI CHAITANYA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The 3rd respondent had issued a notification dated 25.11.2018 inviting applications for selection of Retail Outlet Dealers in various locations including the location mentioned at Sl.No.746 in the notification, which is "Chinarikatla Junction (after 1 km from NH Junction) towards Kanigiri road (within 3 kms) on NH-565. The applicant obtained registered lease agreement for the land situated at 3.4 kms from NH Junction and filed his application. The petitioner was informed by a letter dated 12.02.2019 that he was qualified for draw of lots for selection, which was to be held on 22.02.2019. Thereafter, he was informed by a letter dated 27.06.2019 of the 4th respondent that he was the only eligible candidate, and as such, declared as selected even without any draw of lots.

(2.) After selection, the petitioner had submitted all the documents sought by the respondents. On 21.11.2019, the petitioner was informed that the Land Evaluation Committee would visit the site proposed by the petitioner on 30.11.2019. This site was inspected on that day. Thereafter, there was a consequent visit on 28.12.2019. After these two visits, there was no information from the 4th respondent despite various representations made by the petitioner, in February 2020 and May 2020. As there was no response from the respondents, the petitioner filed W.P.No.10138 of 2020 challenging the inaction of the respondents. By an order dated 05.10.2020, this Court had disposed of the writ petition with a direction to the 4th respondent to pass appropriate orders.

(3.) The 4th respondent, by the impugned proceedings dated 07.12.2020 had declared that the petitioner was ineligible as the land offered by him was found to be at a distance of 3.4 kms., from Chinarikatla junction against the advertised requirement of within 3 kms.