Allahabad High Court
Dinesh Chandra Yadav vs Union Of India And 12 Others on 9 December, 2020
Bench: Sunita Agarwal, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 19668 of 2020 Petitioner :- Dinesh Chandra Yadav Respondent :- Union Of India And 12 Others Counsel for Petitioner :- Awadhesh Kumar Yadav Counsel for Respondent :- A.S.G.I.,C.S.C.,Kapil Dev Singh Rathore,Vikas Budhwar Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Jayant Banerji,J.
Sri Narendra Kumar Tiwari has put in appearance for respondent No.7. Sri Ravindra Kumar Srivastava and Sri Vikas Mani Srivastava have put in appearance for respondent No.11 The petitioner herein seeks to challenge the grant of 'no objection certificate' by the respondent No.4 in favour of the respondent No.11, who is the allottee of retail outlet dealership of Hindustan Petroleum Corporation Limited pursuant to an advertisement dated 25.11.2018.
The record reveals that the petitioner has already filed a civil suit being O.S. No. 206 of 2020 with the relief of permanent injunction against the respondent-Corporation with regard to grant of dealership in question in favour of the respondent No.11. In the said suit, notices on the interim injunction have been issued and the suit is pending consideration.
On a pointed query made by this Court as to the locus of the petitioner to challenge the grant of 'no objection certificate' to respondent no.11 for grant of dealership pursuant to the advertisement dated 25.11.2018, no reasonable reply has been given by the learned counsel for the petitioner. The petitioner is not even an applicant. In our considered opinion, the petitioner has no locus to maintain the present writ petition as no legal rights of the petitioner are affected by grant of dealership in favour of the respondent no.11.
We, therefore, do not find any good ground to entertain the writ petition.
The writ petition is, accordingly, dismissed.
Order Date :- 9.12.2020 sfa/