SAJEESH BABU K. Vs. N. K. SANTHOSH

JUDGEMENT

(1.) AGGRIEVED by judgment dated 16/03/2011 in WP (C) No. 7622 of 2010, the 2nd respondent in the writ petition preferred the instant appeal.

(2.) THE dispute revolves round the LPG distributorship of the 1st respondent Company for an outlet at Edavanna in Malappuram District. The appellant herein and the writ petitioner were applicants along with others. Eventually, the appellant was chosen by the 1st respondent company to be its dealer, which decision came to be challenged in the abovementioned writ petition.