ANITA AGGI Vs. STATE

JUDGEMENT

(1.) THE sixteen petitioners claiming to be the licencees of space allotted for PCO Booth at Inter State Bus Terminus at Kashmiri Gate, Anand Vihar & Sarai Kale Khan filed this petition seeking mandamus to the respondents to provide them relief of reduction of licence fee as they claim has been granted to certain other allottees.

(2.) THE counsel for the petitioners has today contended that of the sixteen petitioners, ten are physically challenged; that the respondents have vide letter dated 23rd February, 2007 (at page 27 of the paper book) to one Smt. Seema Tiwari suffering from disability of sight, reduced the licence fee payable from `2,143/- p.m. then payable by the petitioners also, to `536/- per month. THE petitioners claim to be similarly situated as Smt. Seema Tiwari and seek similar reduction in the licence fee.

(3.) THE counsel for the petitioners while reiterating that assurance has been so meted out, states that the petitioners in this petition are not even agitating such claim.