SANGAM RESTAURANT Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner runs a restaurant, namely, Sangam Restaurant at Udham Singh Nagar. He had entered into an agreement with Uttarakhand Transport Corporation (in short "UTC"), where the buses of UTC stop and the passengers take refreshment and purchase edible items from the restaurant. An inspection was made on 23.09.2016, and it was found that the restaurant was not in a good condition, amenities were not provided to the passengers, etc. Therefore, the agreement was cancelled vide order dated 27.09.2016 by respondent No. 3. This order has been passed by which buses of UTC shall not be stopped at the restaurant of the petitioner. This order has been challenged before this Court in the present writ petition.

(2.) Learned counsel for the respondents submits that the impugned order was passed on 27.09.2016 and the petitioner has approached this Court on 18.10.2016.

(3.) On the other hand, learned counsel for the petitioner submits that on 07.10.2016 the Court was closed for Dussehra vacations, therefore, he was not in a position to file the writ petition before this Court. Petitioner thereafter promptly approached the Court and filed the present writ petition.