CHETAN KUMAR TODAWATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petitioner who owns a petrol pump at village Bichoon, Tehsil Mojamabad, District Jaipur has filed the instant petition with the following prayers:-

(2.) The petitioner feels aggrieved due to establishment and installation of new petrol pump adjacent to the land of the petitioner.

(3.) The brief facts as pleaded in the writ petition are that the petitioner after getting due permission of conversion of land bearing Khasra No.1585/1098 in village Bichoon, Tehsil Mojamabad, District Jaipur has set up a petrol pump, awarded to him by Hindustan Petroleum Corporation Limited (hereinafter shall be referred to as "the HPCL"). The petitioner has alleged in the petition that before establishing the petrol pump, he got No Objection Certificate from different authorities and his land was converted for commercial purpose. He also obtained No Objection Certificate from Public Works Department as well. The HPCL after considering all the compliances of the relevant laws, executed license in favour of the petitioner to run petrol pump on the land/property abutting on the State Highway No.57 (NH- 8/MOKHAMPURA to BICHOON).