- (1.) In response to the notice issued in the writ petition, the respondents have filed reply and have placed reliance on the case of Oil Natural Gas Company Versus City & Industrial Development Corporation, Maharashtra, 2007 (7) SCC 39, where the Hon'ble Supreme Court has held that any Government dispute including the Central Government, State Government, the setting up of a Government Committee to resolve the dispute rather than adjudicate the same in the jurisdiction would be an appropriate course. The petitioner may invoke the remedy as held by the Supreme Court. Writ jurisdiction obviously is not an appropriate remedy in this case.
(2.) The writ petition is disposed of with the above observation.;