SATYA PRAKASH GUPTA Vs. NDMC

JUDGEMENT

(1.) The appeal is preferred against the order dated 07.12.2016 passed by the learned Single Judge in W.P.(C) No. 11540/2016. The unsuccessful petitioners are the appellants before us.

(2.) Adversely affected by the order of the respondent dated 23.05.2016, the appellants filed a W.P.(C) No. 11540/2016 before the learned Single Judge. The learned Single Judge rendered a final judgment dated 07.12016 dismissing the petition and held as under:-

(3.) It is the case of appellants that a license in case of the subject premise was granted in favour of M/s. Prominent Hotels Ltd., by the respondent by executing a license deed dated 16.07.1982 (hereinafter referred to as "the said Deed"), valid for a period of 99 years w.e.f. 04.11.1981. The said Deed permitted M/s. Prominent Hotels Ltd. to create sub-licenses for running car parking, cycle scooter stand and shops in favour of third parties. The appellants had entered into individual sub-license deeds with M/s. Prominent Hotels for taking different shops on sub-license, which they have been occupying for several years.