PANKAJ BHATIA,J. - (1.) Heard Sri Ravi Kant, Senior Advocate, assisted by Sri Imran Syed and Sri Tarun Agrawal, learned counsel for the petitioners and Sri Vikas Budhwar, learned counsel appearing on behalf of respondent nos. 1 & 2.
(2.) The petitioners have filed the present writ petition seeking the following reliefs: (A) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 24.7.2017 passed by respondent no. 2 (Annexure No. 7). (B) Issue a writ, order or direction in the nature of mandamus commanding the respondent nos. 1 and 2, their agents to restore the dealership agreement dated 18.10.2016 and to forthwith restore the supply of the diesel and petrol to the petrol pump of the petitioner. (C) Issue any suitable writ, order or direction in addition to and in supplement to refer to above, as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (D) Award the cost of the writ petition to the petitioner.
(3.) The facts in brief leading to the filing of the present writ petition are as follows: The petitioners were appointed dealer in terms of an agreement dated 18.10.2016 executed in between the petitioners and the respondent no. 1 (Annexure-1 to the writ petition). The petitioners were also granted a licence for selling the petroleum products by District Supply Officer under the U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981.;