K RAJABANSI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) The brief facts narrated in the writ petition read as follows:-

(3.) Before we go into the merits of the matter, we are required to deal with the preliminary objection raised by Mr. A. Subba Rao, the learned counsel appearing on behalf of D. Sriram Reddy/applicant in CM No. 15316/2006 filed by the applicant for his impleadment in the array of the parties as respondent. He has submitted that the petitioner has suppressed vital and material facts and deliberately not made the applicant a party in this Court and has got an interim order which affected the allotment of the petrol pump to him. The applicant states that he was a successful bidder in the auction held on 21st August, 2006 and has already deposited 10% of the bid amount.