SMT. SATYA SINGH Vs. AUTHORIZED OFFICER CUM

JUDGEMENT

(1.) These three Writ petitions are interlinked and interconnected were heard together and disposed of by a common order.

(2.) For better appreciation of the case, the reliefs prayed for in each of the Writ petition are quoted herein below:

(3.) The brief facts culled out of these petitions are that on 18/1/2005 a Letter of Intent (in short "LOI") for appointment of Dealer for Reliance Retail Outlet was issued in favour of the petitioner with a condition (i) to provide an initial non interest bearing security deposit of Rs.20.00 lakhs and (ii) to construct at the cost of the petitioner a Retail Outlet and lease the land with retail outlet construed thereon to Reliance for 20 years and other conditions.