PRAKASH ARTS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition was filed, originally, against respondents 1 to 3, seeking a direction to respondent No.3 not to demand license fee in respect of an extent of 42,508 square feet i.e. 23,380 square feet for want of municipal permission and 19,128 square feet, being the space not provided to the petitioner by respondent No.3, out of total extent of 64,648 square feet, under Tender Notice No.01/2019-20/Pub.5/OOH Packages, dtd. 3/5/2019, holding that the demand of respondent No.3 for 23,380 square feet which requires municipal permission and 19,128 square feet, being the space not provided to the petitioner by respondent No.3, is illegal and arbitrary.

(2.) The averments of the affidavit filed in support of the Writ Petition, in brief, are as follows.

(3.) Subsequent to filing of the Writ Petition, as respondent No.3 made demand through letter dtd. 30/5/2022, the petitioner filed I.A.No.2 of 2022 seeking amendment of prayer in the Writ Petition as under, and the same is ordered.