V S VIPIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner herein participated in the tender in respect of 'Bulk right for commercial publicity for the notified area and Media' of the Railways, namely, Kollam Junction Railway Station, Ernakulam Junction Railway Station, Thrissur Railway Station as well as Trivandrum Central Railway Station. It appears that the petitioner was the highest bidder in respect of the Railway Stations at Kollam, Ernakulam and Thrissur.

(2.) THE annual licence fee in respect of each area of the Railway Station is Rs.64 lakhs and the payments have to be made in terms of the provisions made in Ext.P1 agreement which is dated 26.10.2011. According to the petitioner, he had remitted Rs.16 lakhs each towards the first quarter payment in respect of the contract for the above three Railway Stations. Similar agreements like Ext.P1 have been executed in respect of the Railway Stations at Ernakulam and Thrissur. The petitioner thereafter has entered into agreements with his clients for executing the work.

(3.) HEARD parties. Learned counsel for the petitioner submits that the petitioner is prepared to remit various amounts to regularize the contract and according to him what is due is Rs.48 lakhs. It is submitted that the amount can be paid within a period of three weeks.