Allahabad High Court
Mahendra Kumar Gupta vs Union Of India And 4 Others on 8 September, 2020
Bench: Shashi Kant Gupta, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 13515 of 2020 Petitioner :- Mahendra Kumar Gupta Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Vinod Kumar Singh Parmar,Anil Bhushan (Senior Adv.) Counsel for Respondent :- A.S.G.I.,Vikas Budhwar Hon'ble Shashi Kant Gupta,J.
Hon'ble Piyush Agrawal,J.
This writ petition has been filed, inter alia, for the following relief:
"(i) to issue a writ, order or direction in the nature of mandamus directing the respondents to take a decision on the transfer/recon submitted by the parties on 08.04.2016 (Annexure No. 3 to the writ petition).
(ii) to issue a writ, order or direction in the nature of mandamus directing the respondents not to transfer the petrol pump in favour of any other person."
Heard Shri Anil Bhushan, learned Senior Counsel, assisted by Shri Vinod Kumar Singh Parmar, learned counsel for the petitioner and learned counsel for the respondents and perused the record.
After arguing the matter for quite some time, learned counsel for the petitioner has confined his prayer to the extent that the petitioner may be permitted to make a fresh representation before the concerned authority in respect of his grievances with a direction to the concerned authority to decide the same within a stipulated period.
In view of the above, without expressing any opinion on the merits of the case, this writ petition is finally disposed of granting liberty to the petitioner to make a fresh representation before the respondent no. 3 ventilating his grievance within a period of three weeks from today, along with a certified copy of this order, enclosing therewith a copy of the writ petition and its entire annexures and, if any such representation is made, the said authority shall consider and decide the same in accordance with law after examining the entire matter by a speaking and reasoned order expeditiously within a period of four weeks from the date of receipt of the said representation.
Order Date :- 8.9.2020 Amit Mishra