PREM GROVER Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) The petitioner had prayed for the following reliefs:-

(2.) It is admitted by the petitioners that the premises in question is under the control of the respondent and the petitioners could claim themselves only to be licensee.

(3.) Before we notice the facts, the claim of the petitioners could be stated in the following terms: The petitioners entered into a partnership with one Davinder Singh, who was the original licensee of the premises. Subsequently, Davinder Singh retired and the petitioners had become entitled to renewal of the licence. The petitioner's grievance is that the respondent cannot make any demand increasing the licence fee.