(1.) THE petitioner was in the year 1991 allotted Counter-F in Arrival Block of the Old Bus Stand ISBT, on licence basis. During the implementation of the Metro Rail Projects Scheme, the petitioner as well as several other allottees were required to be displaced. This writ petition was filed seeking direction to the respondents to frame a scheme for allotment of alternative site/shop to the petitioner and also as to the rate of licence fee to be charged therefor.
(2.) NOTICE of the petition was issued and dispossession of the petitioner stayed vide order dated 16th December, 2003. Thereafter this petition was taken up along with several other petitions. All the said petitions including this petition were disposed of vide order dated 3 rd August, 2004 holding that no general direction qua licence fee could be issued in as much as each of the petitioners was to be governed by the terms & conditions of his/her respective agreement with the respondents and with a direction to the respondents to consider the entitlement if any of the petitioners to alternative site.
(3.) AS far as the dispute qua licence fee is concerned, the same as aforesaid does not fall for adjudication in this petition and is left to be decided in accordance with law. The counsels also have not addressed on the said aspect.