KAMLA SINGH Vs. ALKA SINGH

JUDGEMENT

(1.) This writ appeal is directed under Section 2 of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 assailing the order dated 27.7.2010 passed by the learned Single Judge in Writ Petition No. 12435/05.

(2.) Learned Counsel appearing for Respondents raised following preliminary objections:

(3.) Shri Sheel Nagu, learned Counsel appearing for the Appellant submitted that the Appellant is an effected party. The land which is involved in this case was the subject-matter of allotment of a retail outlet. Respondent No. 1 Smt. Alka Singh on the basis of such land sought allotment of a retail outlet. The Appellant raised some objections before the Grievance Redressal Forum of Indian Oil Corporation. As no cognizance was taken in respect of the said objections, the Appellant filed a writ petition before this Court which was registered as Writ Petition No. 3686/04 and in the said petition, directions were issued to the Grievance Redressal Forum of the Indian Oil Corporation to decide the objections of the Appellant. In compliance of the order passed by this Court dated 30.11.2004 in W.P. No. 3686/04, the Grievance Redressal Forum sustained objections and recommended for the cancellation of the allotment in favour of Respondents No. 4 and 5. However, subsequently the Indian Oil Corporation kept the matter in abeyance till the matter is decided by the High Court.