RAJU DAS VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Complaining violation of public interest, the petitioner in this case alleges that the allotment of petrol pump retail outlet to the private-respondent (contesting Respondent No. 8; hereafter referred to as "Successful applicant") is contrary to law; therefore, he has approached this Court under Article 226 of the Constitution of India.

(2.) The brief facts are that the petitioner had initially bid for a petroleum outlet. The location of that outlet was cancelled and later shifted to the present site at Kharda village. The successful applicant had bid for the site located at Khasra No. 5327/2302 within the'abadi' limits of the village, which is located near Nadol.

(3.) The writ-petitioner complaints that the location of petroleum pump outlet contravenes provisions of National Highways Act, 1956 and the regulations framed thereunder. The petitioner impleaded amongst others NHAI, the State of Rajasthan, the Oil Company concerned (HPCL) and the successful applicant.