- (1.) This order will dispose of two writ petitions bearing CWP nos. 15947 and 16001 of 2012. CWP no. 16001 of 2012 During the course of hearing a suggestion was made that a joint inspection can be carried out regarding the consignment of rice in dispute.
(2.) Dr. Sidhu, learned counsel for the petitioner flatly refused the offer.
(3.) The instant petition has been filed with a prayer to quash the orders dated 23.6.2012 and 25.6.2012 whereby consignments no. 370 and 371 given by the petitioner were rejected by the respondents- Food Corporation of India as they did not conform to the standards.;