KESAR ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order will govern two appeals, namely, FAO(OS)Nos.l25and 126 of 1994 which arise from the order of the learned Single Judge dated March 23, 1994 whereby the applications of the appellants undersection 20 of the Arbitration Act, 1940 have been rejected.

(2.) THE appellants entered into deeds of licence with the President of India through Divisional Superintendent, Northern Railways,New Delhi, in respect of pieces of lands contiguous to railway line at Shakurbasti. According to clause 17 occurring in each of the deeds, the licence fee is liable to be revised at any time at the discretion of the Administration after the service of one month's notice on the licensee of the Administration's intention to revise the licence fee. THE said clause reads as under: