HARESH KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 31-10-01 passed by a learned single Judge of this Court whereby the writ petition filed by the appellant herein praying for the following reliefs was dismissed :

(2.) A writ petition in the nature of public interest litigation- was filed questioning allotment of retail outlet/petrol pump at Padampur Crossing, on Budhanpur Kamaria, Distt Faizabad to one Smt Bimla Mishra. It is not in dispute that the grant of retail outlet/petrol pump by the second respondent is covered by guidelines framed therefor laying down terms and conditions of auction..

(3.) The notification provided for a schedule where the retail outlet is to be established. A PIL was filed which was marked as CWP 4003/94 and by a judgment and order dated 29.8.1997 the petrol pump allotted by the Minister under his discretionary quota was directed to be cancelled. The said decision is reported in Centre for Public Interest Litigation v. UOI, 1997 68 DLT 650