- (1.) Heard learned counsel for the petitioner, Sri H.P. Srivastava, learned Additional Chief Standing Counsel for the opposite parties No. 1, 2, 3, 4 and 9; Sri T.N. Gupta, learned counsel for the opposite parties No. 5 and 6 and Sri I.H. Farooqui, learned Assistant Solicitor General of India for the opposite parties No. 7 and 8.
(2.) With the consent of parties' counsel, we proceed to decide the writ petition finally.
(3.) Present writ petition under Article 226 of the Constitution of India has been preferred against the compensation awarded by the licensing authority, against which an appeal under Section 36 of the Act has been filed before the Tribunal but on account of lack of Corum, the appeal could not be taken up for the purpose of admission and interim relief.;