O.P. INSULATIONS (P) LTD. Vs. MCD

JUDGEMENT

(1.) THIS petition assails an order dated 12.12.2006 informing the petitioner that the contract awarded to him for the parking site at South Extension, Part -II by letter dated 22.9.2006 stood cancelled.

(2.) PURSUANT to the lender invited by the respondent on 31.1.2007, the petitioner was issued a provisional offer letter dated 22.9.2006 for the parking site at South Extension, Part -II, New Delhi at the monthly license fee of Rs. 2,26,000/ - plus 2.244% service tax (T.C.S.). Clause 8(c) of the Agreement indicates that 'MCD reserves the right to revise the parking charges during the currency of the contract. In case of revision in parking charges, the license fee paid by the licensee shall stand revised in the same proportion for the remaining period'.

(3.) ON 19.12.2006 the MCD invited fresh tender bids for the grant of license for several parking sites in Delhi including the parking site at South Extension Part -II. The earnest money demanded was Rs. 2,50,000/ -. The license fee was the same that was communicated by the letter dated 30.10.2006.