ANAND SHARMA Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner stated at the Bar that he is under instructions not to file the rejoinder. Right to file the same is closed.

(2.) The petitioner, by the medium of this writ petition, has sought a writ of certiorari for quashing the certificate of registration of respondent No.4 and a writ of mandamus commanding the respondents not to issue the Public Distribution Supply to respondent No.4, on the grounds taken in the memo of the writ petition.

(3.) Respondents have filed the reply. It is apt to reproduce para 2 of the reply on preliminary submissions herein.