Karnataka High Court
All India Railway Station vs The Union Of India on 30 October, 2018
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WRIT PETITION No.42640 OF 2018(L-RES)
BETWEEN:
ALL INDIA RAILWAY STATION
NON-DEPARTMENTAL RESTAURANT
TEA AND FRUIT STALL CONTRACTORS AND
WORKER ASSOCIATION (REGD.)
SITUATED AT 721, 61ST CROSS, 11TH MAIN,
5TH BLOCK, RAJAJINAGAR,
BANGALORE - 560 010,
REPRESENTED BY ITS VICE PRESIDENT
V.S. MANOGAR. ... PETITIONER
(BY SRI.MOHAMMED TEHIR, ADV. FOR
SRI.MOHAMMED S A , ADV.)
AND:
1. THE UNION OF INDIA
MINISTRY OF RAILWAYS,
NEW DELHI - 110 001,
REP.BY ITS SECRETARY.
2. THE CHAIRMAN
RAILWAY BOARD,
MINISTRY OF RAILWAYS,
NEW DELHI - 110 001.
3. INDIAN RAILWAY CATERING TOURISM
2
AND CORPORATION LTD., (IRCTC),
CORPORATE OFFICE AT 11TH AND 12TH FLOOR,
STATEMENT HOUSE,
BARAKHAMBA ROAD,
CONNAUGHT PLACE,
NEW DELHI - 110 001,
REPRESENTED BY ITS MANAGING
DIRECTOR/GGM/PROC. ... RESPONDENTS
(BY SRI.N S SANJAY GOWDA, ADV. FOR C/R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DATED 27.8.2018 AND ITS
CORRIGENDUM DATED 12.9.2018 FOR PROVISION OF ON-
BOARD CATERING LICENSES / SERVICE IN MAIL / EXPRESS
/SUPERFAST TRAINS AND OTHER TRAINS ISSUED BY THE
IRCTC/3RD RESPONDENT VIDE ANNEX-G AND G1 BY TREATING
IT AS UNJUST, UNFAIR AND ULTRA VIRES.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter for some time, the learned counsel appearing for the petitioner seeks leave of the court to withdraw the petition. Submission is placed on record. Petition stands dismissed as withdrawn.
Sd/-
JUDGE lnn