- (1.) Heard Sri Manish Goyal, learned Counsel for the petitioner and Sri Prakash Padia, learned Counsel for the respondent-Corporation.
(2.) Pleadings have been exchanged in this matter and, therefore, it is being disposed of at the stage of admission itself.
(3.) The present writ petition has been filed by the petitioner challenging the order dated 14.9.2010 (Annexure 1 to the writ petition) and an order dated 25.8.2010 (Annexure 2 to the writ petition) by which the selection of the petitioner as LPG distributor under the Rajiv Gandhi Gramin LPG Vitrak Scheme (hereinafter referred to as 'RGGLV') has been cancelled.;