Viney Mittal,J. - (1.) (Oral).
(2.) NOTICE of motion to the respondents. On the asking of Court, Shri S.S.Brar, Additional Advocate General, Punjab accepts notice on behalf of the respondents. The petitioners are the Kerosene Depot Holders. They claim that according to the policy of the State Government the ration depots were to be allotted to such Kerosene Depot Holders. However, an advertisement (Annexure P.3) has been issued whereby applications have been invited for allotment of ration depots from the general public. The petitioners have approached this Court challenging the aforesaid action of the respondents. From the perusal of the record, we find that a legal notice (Annexure P.4) has been served by the petitioner which remains unresponded. Consequently, we dispose of the present petition with a direction to respondent No.3, The District Controller, Food and Civil Supplies Department and Consumer Affairs, Patiala to take a final decision upon the aforesaid legal notice (Annexure P.4) within a period of two months from the date a certified copy of this order is received, by passing a detailed speaking order. A copy of the order be given dasti on payment of usual charges.;