P K SHAFI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. K. Kannan, the learned counsel appearing for the petitioner and Mr. V. R. Gopalan, the learned counsel appearing for the respondents.

(2.) IT is stated by the petitioner that he had applied to the second respondent, on 22. 2. 1994, for running a non- vegetarian refreshment room at Madurai Railway Junction. The petitioner was awarded the contract for a period of five years, fixing the provisional licence fee of Rs. 22,235/-, by the proceedings of the respondent in ref No. U/c 73/ii/mdu/vol. II, dated 25. 4. 1994.

(3.) IT is further stated by the petitioner that according to the terms of the contract, on completion of three months of performance by the licencee, the licence fee would be revised based on the sales assessment and the final licence fee would be fixed with retrospective effect. After the completion of the said period, the second respondent had informed the petitioner by the impugned proceedings that the licence fee has been revised as Rs. 1,11,000/- per annum. It was also informed that, after the adjustment of the provisional licence fee paid by the petitioner, the balance amount demanded from the petitioner was Rs. 4,86,340/ -.