- (1.) This appeal has been filed against the impugned judgment and order dated 14.9.2000 of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 40236 of 1999.
(2.) Heard learned counsel for the parties and perused the record.
(3.) Respondent No. 1, Smt. Meena Kumari, filed the impugned writ petition in the High Court praying for a writ of mandamus directing the appellant, Indian Oil Corporation Limited, to grant her a licence for retail outlet/petrol pump in village Jheenjhak, district Kanpur Dehat, in pursuance of the Notification dated 30.12.1977.;