VIJAY KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) APPELLANT Vijay Kumar had filed W. P. (C) No. 1641/2001. Appellant Meera Saini had filed W. P. (C) No. 8555/2003 and appellant Saudagar Singh had filed W. P. (C)No. 6054/2003. 6 other writ petitioners had also filed similar writ petitions, all of them have been dismissed vide impugned order dated 3. 8. 2004 challenged by the three appellants in the respective appeals filed by them. The order which is common in all petitions, reads as under:-

(2.) A perusal of the impugned decision shows (vide the first para of the decision) that the learned Single Judge has treated all the writ petitioners as allottees to whom shops were licensed on tender basis.

(3.) THEREAFTER, the learned Single Judge has noted that the claim of the petitioners was to be treated at par with such allottees to whom shops were licensed as alternative sites as they were evicted from said sites. The learned single Judge has stated that those to whom shops were licensed pursuant to tenders cannot claim parity with said allottees. The learned Single Judge has also held that the Court cannot rewrite the license deeds.