M. Katju and S.L. Saraf, JJ. - (1.) Heard the learned counsel for the parties.
(2.) The petitioner has prayed for grant of fair price shop licence on the basis of the legal opinion of the D.G.C. (Civil), Farrukhabad, dated 23.11.1996 to the District Supply Officer, Farrukhabad vide Annexure-7 to the writ petition.
(3.) In our opinion, this petition is liable to be dismissed on the ground that the petitioner has not come with clean hands. Firstly, the legal opinion of the D.G.C. (Civil), dated 23.11.1996 addressed to the District Supply Officer is a privileged communication under Section 126 of the Evidence Act. It is surprising that in a large number of cases coming before us, the legal opinion given by the counsel to their clients are being annexed to the petitions being filed before us.;