BUSINESS LEADER INDIA PVT LTD Vs. SOUTHERN RAILWAY

JUDGEMENT

(1.) THE short facts giving rise to the filing of the writ petition are as follows, (a) Petitioner has participated in the tender sale conducted by the first respondent with regard to the contract for manning the cycle/ scooter stand at Thiruvanmiyur Railway Station for the period from 1. 10. 2004 to 30. 9. 2005. The petitioner's tender was accepted and he paid a sum of rs. 1,02,000/- towards advance licence fee for the period of six months from 1. 10. 2004 to 31. 3. 2005. He was given possession of the place on 28. 2. 2005. (b) Petitioner further states that as the railway station was a newly constructed one and the work was not completed, only on 28. 2. 2005 possession was given to them and the petitioner is running the stand only from march, 2005 and that the response to the parking stand is very poor and there is only very low collection. Hence petitioner sought to cancel the tender, for which there is no reply. It is further stated that the first respondent by letter dated 24. 11. 2005 to the second respondent Bank, sought to encash the bank guarantee furnished by the petitioner and the same was informed to the petitioner by letter dated 25. 11. 2005. Petitioner sent a reply on 25. 11. 2005 itself not to allow the first respondent to encash the Bank guarantee since the period has already lapsed. It is also stated in the affidavit that the first respondent has issued a letter on 17. 6. 2005 calling upon the petitioner to pay the half yearly licence fee of 1,02,000/- for the period from 28. 8. 2005 to 27. 2. 2006, which according to the petitioner, he is not liable to pay. (c) In the above circumstances, petitioner has filed the present writ petition seeking to forbear the first respondent from extending the contract dated 10. 9. 2004 and consequently direct the first respondent to relieve the petitioner from the contract.

(2.) HEARD the learned counsel for the petitioner.

(3.) IN a very recent decision of the Supreme Court reported in 2005 AIR SCW 5715 (Orissa Agro Industries Corporation Ltd. , and others v. Bharati Industries Corporation Ltd. , and others), while dealing with the question of money claim arising out of alleged breach of contract, the Court observed as under,