SAUDAGAR SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) BOTH these writ petitions involve common questions and are accordingly being disposed of together by this judgment. The Petitioners were licencees of shops at the Inter-state Bus Terminal (,,ISBT) at Kashmere Gate. The challenge in the present petitions is to the amount of licence fee being charged from the Petitioners on the ground that it is exorbitant and arbitrary. Also, challenge is to the omission of the Respondents in allotting alternative shops to those shopkeepers at the ISBT who were dislocated on account of the project of the Delhi Metro Rail Corporation (,,DMRC).

(2.) THE case of the Petitioners is that in 1999 they were asked to hand over the vacant possession of the shops for the DMRC project with the assurance that they would be allotted shops at Dhaba Block and Departure Block.

(3.) INITIALLY Saudagar Singhs petition was disposed of on 3 rd August 2004 by the learned Single Judge of this Court holding that the terms of the agreement entered into between the parties could not be re-written and that the Petitioner was bound to pay the licence fee in terms of the said agreement. The said order was set aside as regards Saudagar Singh by a Division Bench of this Court on 14th December 2009 stating that the individual facts of the petition have not been discussed.