LATHA KALICHAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondents.

(2.) The writ petition has been filed under Article 226 of the Constitution of India, seeking an order in the nature of Writ of Certiorarified Mandamus, calling for the records pertaining to the impugned notification of the respondents 2 and 3 so far as it relates to the appointment of the retail outlet dealer in Naalroad, Ottanchatram taluk, Dindigul district published in the Tamil daily, Dhina Thanthi, dated 29-1-2011 and quash the same and consequently, forbear the respondents 1 to 3 from appointing any new retail outlet dealer in the aforesaid place.

(3.) Subsequent to the filing of the Writ Petition, the fourth respondent was impleaded as party respondent, since he was appointed as a retail outlet dealer in the above said area.