SANJAY RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 19th April, 2004. We are doubtful whether the appeal is maintainable but since we do not find any merit in the entire case, therefore, we are not determining the question of maintainability in this appeal.

(2.) The appellant was permitted to display hoarding from 18th April, 2002. He was granted first renewal by the Divisional Commercial Manager, New Delhi by the order dated 13th October, 2003 from 28th April, 2003 to 22nd October, 2003.

(3.) The appellant was granted second extension from 23rd October, 2003 to 22nd April, 2004. The second extension has also expired and thereafter admittedly no extension has been granted to the appellant. The appellant has placed reliance on letter dated 18th April, 2002. According to the interpretation of the said letter by the appellant, the contract has been awarded to him for a period of one year but that has to be renewed in his favour from year to year in case he pays the revised rates, if any. According to him, the contract has been granted for ever. The learned Single Judge in his order has observed on this aspect and the relevant portion reads as under:-