OMAXE LTD. Vs. L.D.A.

JUDGEMENT

(1.) Arguments in this writ petition were concluded on 8/8/2022 and judgment was reserved to be pronounced by us on 10/8/2022. On 10/8/2022 before the judgment could be pronounced, a mention was made by the learned counsel for the petitioner in the morning session of the Court that the matter may be re-heard and accordingly an application for further hearing was moved.

(2.) Heard Dr. L. P. Misra and Shri Prafulla Tiwari, learned counsel for the petitioner and Shri Ratnesh Chandra, learned counsel representing the respondents.

(3.) Opposing the maintainability of the writ petition, it has been submitted by Shri Ratnesh Chandra, learned counsel representing the respondents that petition has been filed challenging only a show cause notice and since the petitioner has ample opportunity to submits its reply to the said show cause notice and further that since no final decision in the matter has been taken, as such the petition at this premature stage may not be entertained. It has also been argued that the show cause notice, which is under challenge herein, has been issued pursuant to a contract entered into between the parties, as such in a contractual matter interference of this Court in exercise of its jurisdiction under Article 226 of the Constitution of India is not warranted.