VLD AGENCY Vs. STATE OF A.P.

JUDGEMENT

(1.) The Writ Petitions are filed challenging the proceedings of the 2nd respondent refusing to extend the lease period with effect from 1/12/2024 to 30/11/2026 and directing the petitioner to pay a license fee of Rs.2,06,38,199.00.

(2.) It is contended by the petitioner that he was the successful bidder for managing vehicle parking and collecting toll fees for the vehicles reaching Temple Hill for two years, with effect from 1/6/2023 to 31/5/2025, and was therefore granted the license accordingly. Thereafter, upon the representation made by the petitioner, the lease for the first year was extended till 30/11/2024 by the 3rd respondent vide proceedings dtd. 9/9/2024.

(3.) The petitioner, vide her representation dtd. 7/11/2024, requested the 2nd respondent for an extension of the lease, citing that the 'ghat road' leading to the temple hill was closed between July 2024 to September 2024, for fortifying the retention wall along the road that leads to the temple hill.