HOTEL NATRAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C)No. 5625/2008 & C.M. No. 10754/2008

(2.) THE present writ petition is, inter alia, directed against a policy decision of the Indian Tourist Development Corporation Ltd. to refuse an "automatic second renewal" of the license granted by it to its existing licensees for running restaurants in the various hotels under its administration.

(3.) MR . Sushant Kumar, learned Counsel for respondents No. 2 and 3 accepts notice. Mr. Sanjeev Bhandari, learned Counsel for respondent No. 1 accepts notice.