MOHD. ZAVED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Nanhe Lal Tripathi, Sri Prakash Padia for the respondent nos. 2 to 4 and Smt. Neeru Devi for the respondent no. 1.

(2.) The award of L.P.G. Distributorship at Lalitpur under the open category is being questioned by the petitioner on the ground that the respondent no. 5 was ineligible and even the process adopted for draw of lots was violative of the guidelines so prescribed.

(3.) The petitioner had filed a writ petition before this Court in which a direction was issued being writ petition no. 14920 of 2013 to decide the said complaint of the petitioner. The same has now been decided by the impugned order dated 24.2.2014 recording three findings.