MAMTA DEVI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) By medium of this petition, the following reliefs have been prayed for: - -

(2.) It is the case of the petitioner that her application for the establishment of Kisan Sewa Kendra (KSK) retail outlet in rural areas was rejected by the committee pointing out that the property offered for setting up of KSK was not suitable due to intersection at a distance of 60 meters from the offered plot as against the IRC (Indian Road Congress) 2009 norms, which prescribe minimum distance of 100 meters from the road intersection. The petitioner has challenged rejection of her case on various grounds, as taken in the memo of petition.

(3.) Respondents have filed their reply, wherein they have extensively referred to the selection guidelines in order to justify their action.