- (1.) This writ petition has been filed for issuance of a writ in the nature of certiorari quashing selection of Respondent No.3 in pursuance of advertisement dated 18th January, 2004 for allotment of dealership Retail Outlet of Petrol Pump, situate at Tirwa, Kannauj. The writ petition also seeks issuance of a writ in the nature of mandamus directing respondent Corporation (M/s Bharat Petroleum Corporation Ltd.) not to proceed in the matter granting Letter of Intent/Dealership.
(2.) Order dated 29th September, 2004 reads as under: "Heard learned counsel for the petitioners and Sri H.N. Srivastava who has put in appearance on behalf of opposite party no.1. Issue notice to opposite parties 2 and 3. The Officer shall also supply Dasti summons to the petitioners for effecting service upon opposite parties 2 and 3 outside the Court. The petitioners have alleged that in pursuance of clause 6(e) of the advertisement dated 18.1.2004, the widow has a preferential right to be considered in the women category. Learned counsel for the petitioners submits that the opposite party no.2 has illegally selected respondent no.3 for allotment of the retail outlet of petrol pump at Tirwa, Kannauj and till date the letter of indent has not been issued. In view of the aforesaid facts, if the letter of indent has not been issued, the opposite parties 1 and 2 shall not issue the same, till the next date of listing. List on 12.10.2004."
(3.) It appears that thereafter the case was dismissed for want of prosecution on 8th November, 2004. The restoration application, however, was allowed and the case was restored vide order dated 10th November, 2004.?;