MAIANTIS MAWLOT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case is that the writ petitioner was settled with the lease for collection of parking fees for the period w.e.f. 6th Dec., 2016 to 5th Dec., 2018 by the respondent No. 2 in respect of parking lot known as 'Khlieh Iewduh Parking Lot'. The writ petitioner on being allotted the same, started operation as the authorized collector and also executed an agreement dated 2nd Nov., 2016 with the respondent No. 2.

(2.) Thereafter, the respondent No. 2 took a decision to renew/extend the agreement with the petitioner in respect of the same parking lot for collection of parking fees and toilets fees, and an agreement to this effect was executed on 12th March, 2018 for a period of 1(one) year w.e.f. 6th Dec., 2018 to 5th Dec., 2019.

(3.) However, without issuance any notice or any reason being assigned thereto, the respondent No. 2 issued letter No. MUDA/TECH/48/Pt-1/07-08/123, dated 27th April, 2018 communicating that the extension period from 6th Dec., 2018 to 5th Dec., 2019 stood cancelled. The impugned letter is reproduced herein below:- <FRM>JUDGEMENT_9_LAWS(MEGH)4_2019_1.html</FRM>