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Allahabad High Court

Chhedi Lal Goswami And Others vs Union Of India And Others on 20 July, 2010

Bench: Ashok Bhushan, Virendra Singh

Court No. - 2
Case :- WRIT - C No. - 41526 of 2010
Petitioner :- Chhedi Lal Goswami And Others
Respondent :- Union Of India And Others
Petitioner Counsel :- S.P. Giri
Respondent Counsel :- A.S.G.I.,Tarun Verma

Hon'ble Ashok Bhushan,J.

Hon'ble Virendra Singh,J.

Heard learned counsel for the petitioners and Shri Tarun Verma for the respondents no. 2 and

3. As agreed by the learned counsel for the parties this writ petition is finally disposed of. Challenge in this petition is to the final select list for settling rights in respect of retail outlet. During course of arguments, there appears to be no dispute about the fact that petitioners have already filed complaint which is pending disposal before reddressal grievance system (Annexure-4 to the writ petition dated 16/6/2010).

During course of arguments, there is also no dispute about the fact that according to own brochure of the Corporation (para 4.2) clearly states that till such time a final decision is taken with regard to a complaint, further progress will be kept in abeyance with regard to Letter of Intent/Letter of Appointment, etc. In case LOI has already been issued, the same will be kept in abeyance with due information to the LOI holder.

In view of aforesaid, if the complaint of petitioners has not been finally disposed of then in that case, in view of own brochure of the Corporation, letter of intent is not to be issued and as and when final decision is taken, then all concerned will be at liberty to proceed further in accordance with law.

At this stage, Sri Tarun Verma, learned counsel for the Corporation submits that petitioners may be asked to file certified copy of this order before respondent no.3 annexing copy of earlier complaint so that if matter has not been processed then that may immediately be attended by the concerned authority. With the aforesaid observation, this petition stands disposed of.

Order Date :- 20.7.2010 SB