ASHOK KUMAR GAUR,J. - (1.) The matter comes on an application filed under Article 226(3) of the Constitution of India for vacation of ex-parte stay order dated 12th July, 2019.
(2.) This Court finds that pleadings are complete in the present case, as reply to the writ petition has been filed by the private as well as official respondents. Accordingly, with consent of the learned counsel for both the parties, this Court is deciding the present writ petition, at this stage.
(3.) The grievance raised by the petitioner in the instant writ petition, is against the Letter of Intent (LoI) issued in favour of the respondent No.3 - Chhote Lal Meena for LPG distributorship at Manota Kalan (LPG Rural Market), Block Nagar, District Bharatpur in pursuance of the advertisement issued on 23rd August, 2017.;