- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) The admitted position is that the Commissioner had invited tenders on December 21, 1996 for supply of country-made liquor in various districts of U. P. for the year 1996-97. Pursuant thereto, parties had submitted their tenders. The Commissioner by his proceedings dated February 27, 1996 allotted to the Co-operative Distillery Co. Ltd., the third respondent, the Districts of Saharanpur and Haridwar. He, however, revoked the same by his proceedings dated March 27, 1996 and allotted the district of Haridwar to the appellant. Consequently, the third respondent filed writ petition challenging the cancellation and reallotment to the appellant of Hairdwar District. The High Court in the impugned order has directed in the operative part as under: "In the result, the writ petition is allowed and orders dated 26-3-1996 and 27-3-1996 contained in Annexures 6 and 6-A to the writ petition so far as it pertains to the allotment of district Haridwar to respondent No. 3 are quashed. A mandamus is also issued commanding the respondents 1 and 2 to restore the position as it was obtained on 27-2-1996 and the opp. parties are also restrained from interfering in the rights of the petitioners to make supply to the district Haridwar." ;