MADAN LAL KAPUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this petition impugning a letter dated 15.10.2013, whereby the respondent has terminated the concession granted to the petitioner for distribution of milk in the specified area.

(2.) THE petitioner was a concessionaire of the Government of India under the Delhi Milk Scheme (DMS) and was allotted booth no. 29 -30 to carry on the business of distribution of milk under the DMS. It is stated that at the time when the petitioner applied for allotment, he was 58 years of age. Subsequently, an agreement dated 22.10.2003 was entered into between the petitioner and the respondent and he has been operating the said booth since then.

(3.) THE learned counsel for the respondent states that as per its Policy, the concessionaire was allowed to work the concession upto the age 68 years, and on termination of the concession, the same was allotted to another person, who is differently abled. He further submits that the respondent has been unable to take possession of the booth on account of the restraint order passed by this Court on 25.10.2013.