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Judgment
M. Katju and S.L. Saraf, JJ.—Heard the learned counsel for the parties.
The petitioner has prayed for grant of fair price shop licence on the basis of the legal opinion of the D.G.C. (Civil), Farrukhabad, dated 23.11.1996 to the District Supply Officer, Farrukhabad vide Annexure-7 to the writ petition.
In our opinion, this petition is liable to be dismissed on the ground that the petitioner has not come with clean hands. Firstly, the legal opinion of the D.G.C. (Civil), dated 23.11.1996 addressed to the District Supply Officer is a privileged communication u/s 126 of the Evidence Act. It is surprising that in a large number of cases coming before us, the legal opinion given by the counsel to their clients are being annexed to the petitions being filed before us.
In our opinion, no such legal opinion can be disclosed to the Court and it is barred u/s 126 of the Evidence Ac(. unless it comes within the proviso to Section 126 of the Evidence Act. Moreover, the legal advice by the D.G.C. (Civil) to the District Supply Officer was a confidential document. We cannot understand how the petitioner has procured the legal opinion of the D.G.C. (Civil) sent to the District Supply Officer. Farrukhabad. It is obvious that the petitioner has procured a copy either from the office of the D.G.C. (Civil) or from the office of the District Supply Officer, Farrukhabad.
In our opinion, this was highly improper, and the petitioner has no right to obtain such a copy of a confidential and privileged document. Since the petitioner has not come with clean hands because he has obtained copy of this opinion illegally, we are not inclined to exercise our discretion, the writ petition, is accordingly dismissed.