H. GAYATHRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner an aspiring retail outlet dealer under ST Women category is knocking at the doors of Writ Court for a direction to consider her application for awarding the retail outlet dealership on Besant Park Road at Doddaballapur by issuing an addendum to the Letter of Intent dtd. 30/6/2016 for incorporating alternate land, the one proposed earlier now not being available.

(2.) After service of notice, the first respondent-UOI is represented by its Sr. Panel Counsel; the answering respondents 2 to 6 are represented by their Panel Counsel who opposes the petition mainly contending that the petitioner could have approached the Grievance Redressal Cell availing in the official hierarchy and that the policy then in obtainment did not provide for consideration of applications of the kind in respect of lands other than the ones offered in the very application itself, although the new policy of 2018 would provide for that.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter as under and for the following reasons: