GOA TOURISM DEVELOPMENT CORPORATION LTD , GOVT OF GOA Vs. PROVIDENT FUND COMMISSIONER BHAVISHYA NIDHI BHAVAN PATO, PANAJI GOA; EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL, NEW DELHI; UPADHYAY GYAN PRAKASH; RUCHIRA CATERERS TOURIST HOSTEL, MAPUSA; ASHWIN NAYYAR YATRI NIWAS, MIRAMAR; VITHAL GAWAS TOURIST COTTAGE O

JUDGEMENT

(1.) The appellant aggrieved by the judgment and order dated 31.01.2008 passed by the learned Single Judge of this Court in Writ Petition No. 28 of 2006 has filed the above appeal.

(2.) The brief facts of the case may be stated as follows :

(3.) The appellant owns buildings in the State of Goa wherein it is running hotel business. The shops in the said buildings are leased out by the appellant to the various licensees such as respondent nos. 3 to 13. The shops are leased out by public advertisement by inviting tenders. The lease period vary from one year to three years. On expiry of the lease period, there is change in the licensee depending upon the successful bidder.