BIKANERVALA FOODS PVT LTD Vs. MINISTRY OF TEXTILES

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 27th August 2010 passed by the Deputy Director (Handicrafts), office of the Development Commissioner (Handicrafts), Ministry of Textiles, Government of India rejecting the licence agreement dated 5th July 2010 and calling upon the Petitioner to surrender the premises given on licence on the next date, i.e., 28th August 2010.

(2.) While directing notice to issue in this petition on 30th August 2010 this Court directed status quo to be maintained.

(3.) Pursuant to the tender process, the Petitioner allotted space of 5800 sq.ft. at the Rajiv Gandhi Handicrafts Bhawan for running a multi-cuisine food court. An agreement was entered into on 28th August 2007 whereby the Petitioner was granted a licence for use of the premises for a period of three years. Clause 13.2 of the said agreement reads as under: