- (1.) The petitioner has assailed the order dated 3rd of September, 2013 passed by the Managing Director - Respondent No. 1 of the U.P. Warehousing Corporation whereby the petitioner's representation has been rejected blacklisting him and also deregistering him from the list of contractors of the respondent - corporation.
(2.) Sri Shiv Nath Singh has filed a counter affidavit and Sri Umesh Narain Sharma, learned Senior Counsel has appeared for the respondent no. 2. Sri Satish Mandhyan and Sri Rakesh Pandey Advocates have filed impleadment applications opposing the writ petition on the ground that they were also applicants and that an agreement of handling agent has also been entered into with them as such their rights are also being affected.
(3.) Learned counsel for the petitioner Sri R.S. Chauhan has urged that the litigation has a chequered history and in the aforesaid circumstances the background of the earlier litigation would indicate that the impugned order is a mala-fide order which has been passed with a view to somehow the other eliminate the petitioner from the list of registered contractors and as a consequence whereof the petitioner has been erroneously and unlawfully blacklisted.;