- (1.) Heard Sri. Ram Raj, learned counsel for the petitioner and Sri. S.B. Pandey, learned Assistant Solicitor General of India for the opposite parties.
(2.) Learned Assistant Solicitor General of India has produced the instructions received by him from the competent authority of Railways in the office of Divisional Railway Manager, Northern Railway, Lucknow through his letter dated 8.10.2017 which are taken on record.
(3.) By means of instant writ petition filed on 4/5-10-2017 the petitioner prays mainly a single relief which is being reproduced hereunder : "i. Issue a writ of mandamus or a writ, order or direction in the nature of Mandamus commanding the opposite parties to permit the petitioner to continue to operate and run its business from the Stall Nos. 1 situated at Platform No. 2/3, Stall Nos. 2 and 3 situated at Platform No. 1, Rai Bareli Railway Station, Rai Bareli till a fresh selection is made by the opposite parties either by way of inviting tenders or by open auction/otherwise." ;