- (1.) On oral prayer made by Shri Bishram Tiwari, learned Counsel for the Petitioner, he is permitted to make correction in the description of the Respondent No. 2 in the array of parties in the writ petition as well as in the stay application.
(2.) The Petitioner has filed the present writ petition under Article 226 of the Constitution of India, inter alia, making the following prayers: (a) To issue a writ, order or direction in the nature of certiorari quashing the impugned selection dated 25.3.2010 of Respondent No. 3 in respect of advertisement dated 2.7.2009. (b) To, issue a writ, order or direction in the nature of mandamus commanding the Respondents not to issue any letter of intent in favour of the Respondent No. 3 and the Respondents may be restrained from providing for retail outlet dealership in respect of advertisement dated 2.7.2009 from Padrauna to Kasia Road (in between Stone Nos. 154 to 164) in district Kushinagar. (c) To, issue any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (d) To, award the cost of petition in favour of the Petitioner.
(3.) It appears that an advertisement dated 2.7.2009 was issued by the Respondent Nos. 1 and 2 inviting applications for grant of dealership for retail outlet to be installed at the location Padrauna to Kasia Road, between K.M. Stone Nos. 154 to 164 on N.H. 28B, district Kushinagar.;