HARBANS SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners impugn the Notice Inviting Tender bearing No. DTIDC/612/June/2016 dated June, 2016 inviting bids for licensing shops/kiosks at ISBTs Anand Vihar and Sarai Kale Khan.

(2.) It is contended that the petitioners were allotted their respective shops at the ISBTs at Anand Vihar and Sarai Kale Khan. In terms of the allotment the petitioners have been continuing from their respective dates of allotment and have been paying the licence fee every year. It is contended that the last extension was granted till 30.06.2015. Thereafter the renewal of the licences of the petitioners was done for a period of four months w.e.f. 01.07.2015 to 17.10.2015. It is contended that thereafter a renewal was done from 17.10.2015 till 31.03.2016. The petitioner contends that they have been regularly paying the licence fee in terms of the renewal. The petitioners contend that they are entitled for extension of the license and the respondents cannot issue the subject tender.

(3.) Learned counsel for the respondents submits that the petitioner were mere licensees and they can only seek their rights under the licence. It is contended the petitioners do not have any right of extension. It is submitted that renewal was granted on till 31.03.2016 and thereafter 31.03.2016 no further renewal had been done.