M/S.ROYAL INDIA MARKETING AND CATERING PVT. LTD Vs. INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD

JUDGEMENT

(1.) THE writ petition is filed by the petitioner, who was having a right to conduct a Food Plaza at the first platform of Thiruvananthapuram Railway Station, seeking for a direction to consider and pass orders on Ext.P4 representation. It appears that the petitioner executed an agreement pursuant to the tender quoted. Site was handed over to the petitioner on remittance of Rs.27 lakhs and ultimately, the arrangement had to be terminated by the Railways for non compliance of the terms of the agreement. Arbitration proceedings are also pending.

(2.) IT is submitted by the learned counsel for the petitioner that the petitioner is trying to clear off the arrears. In the meanwhile, if the premises are handed over to a third party, it may affect the rights of the petitioner.

(3.) IT is also mentioned in para.3 of the statement that thereafter the Indian Railway Catering and Tourism Corporation Ltd. has taken possession of the premises, fresh tenders have been called for and the tender processes have been finalised and a new tenderer has remitted various amounts and the food plaza has also been taken possession of by the new tenderer.