MANMOHAN PANDEY AND 26 OTHERS Vs. UNION OF INDIA AND 5 OTHERS
LAWS(ALL)-2018-1-478
HIGH COURT OF ALLAHABAD
Decided on January 23,2018

Manmohan Pandey And 26 Others Appellant
VERSUS
Union Of India And 5 Others Respondents

JUDGEMENT

- (1.) The petitioners are commission agents of M/s A.H. Wheeler and Company Ltd. and are selling the books on Railway platforms for the last several years. The petitioners contend that A.H. Wheeler and Company has appointed a new agent Vimal Yadav who in turn is pressing unreasonable demands and virtually by which the petitioners are not able to sell books of M/s A.H. Wheeler and Company Ltd. on a commission basis. The petitioners have therefore filed the present writ petition praying for a Mandamus restraining the respondents from interfering in their business as commission agents.
(2.) Having heard the learned counsel for the petitioners, we are of the opinion that writ petition does not lie for such dispute, which are private in nature. The petitioners are commission agents of M/s A.H. Wheeler and Company Pvt. Ltd., which is a private company and is not amenable to the writ petition.
(3.) The writ petition is dismissed.;


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