- (1.) The petitioner has filed this writ petition seeking quashing of the orders dated 07.10.1998 (Annexure-1 to the writ petition) passed by the General Manager (Punjab) Food Corporation of India, Chandigarh, respondent no.5, the appellate order dated 29.09.1999 (Annexure-2 to the writ petition) passed by the Executive Director (N) Food Corporation of India, NOIDA, the Review order dated 09.09.2000 (Annexure-3 to the writ petition) passed by the respondent no.1, Chairman, Food Corporation of India, New Delhi, the order dated 09.02.2001(Annexure-4 to the writ petition) passed by the District Manager, Food Corporation of India, Faizabad communicating to the petitioner that his appeal/review against the order dated 09.09.2000 has been rejected and the order dated 20.07.2006 (Annexure-5 to the writ petition) passed by the Chairman, Food Corporation of India, Headquarters, New Delhi rejecting the mercy petition of the petitioner.
(2.) I have heard Sri Sudhir Pandey, learned counsel for the petitioner and Sri Shree Chandra Misra as well as Sri Shikhar Anand, learned counsel for the respondents.
(3.) Sri Shree Chandra Misra has raised a preliminary objection that no cause of action has accrued to the petitioner within the State of U.P. and all the impugned orders have been passed either at New Delhi or Chandigarh and therefore, the High Court either at Allahabad or the Lucknow Bench of the Allahabad High Court does not have jurisdiction to entertain this writ petition and mere communication of some order by the District Manager, Faizabad communicating the above orders to the petitioner would not confer jurisdiction on the Lucknow Bench of the Allahabad High Court to entertain the writ petition.;