MAIANTIS MAWLOT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner by way of the present petition filed under Article 226 of the Constitution of India seeks quashing of the impugned letter dated 27.04.2018 (Annexure-5). According to the learned counsel, the period for collection of parking fees and toilet fees was extended up to 05.12.2019, whereas the same was sought to be curtailed till 04.12.2018.

(2.) The brief facts as narrated in the writ petition may be noticed. An agreement of lease for collection of parking fees for the period w.e.f. 06.12.2016 to 05.12.2018 was executed on 02.11.2016 between the petitioner and respondent No. 2 in respect of parking lot known as 'Khlieh Iewduh Parking Lot '. After completion of the formalities, the petitioner started operations.

(3.) Thereafter, a decision was taken by respondent No. 2 to renew/extend the agreement of the petitioner in respect of the same parking lot for collection of parking fees and toilet fees for a period of one year w.e.f. 06.12.2018 to 05.12.2019 vide Annexure-3 and an agreement was executed on 12.03.2018.