KAMATHUGAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. J. Madanagopal Rao, Learned Central Government Standing Counsel takes notice for the First Respondent and Mr. Mohammed Fayaz Ali, Learned Standing Counsel takes notice for the Second to Fourth Respondents.

(2.) It is contended by the Learned Counsel appearing for the Respondents that the Petitioner has got an effective alternative remedy by way of an appeal under Clause 3.11 of Marketing Discipline Guidelines 2018, which has been produced and reads as follows:-

(3.) Learned Senior Counsel for the Petitioner, on instructions, submits that the Petitioner is willing to pursue the alternative remedy, but the Respondents after retaining 25% of the amount deducted, should refund the remaining 75% of that amount to the account of the Petitioner in terms of the aforesaid provisions. He seeks permission of this Court to withdraw the Writ Petition with liberty to resort to that alternative remedy.