ANAMIKA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order of 15 April, 2002 on C.W.J.C. No. 1354 of 2002 : Anamika Kumari V/s. The Union of India and Ors.

(2.) THE issue in the writ petition was plainly whether the franchise of a gas agency had been provided to one of the claimants irregularly. The franchise was held by Hindustan Petroleum Corporation Limited. The petitioner Anamika Kumari was also an aspirant. The respondent Kamini Devi was also a person who applied to receive that franchise.

(3.) AFTER exchange of pleadings and on the basis of the record, the learned Judge came to the conclusion that prima facie the respondent Kamini Devi, in fact, is resident of village Dumaria, West Champaran. The learned Judge has considered the facts on record. These facts are noticed in paragraph 5 of the order. On the basis of the record and reaching a conclusion that the respondent Kamini Devi was domicile of District West Champaran, the learned Judge declined to interfere on the writ petition.