LAJJARAM MANGALRAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) The petitioners have filed the present petitions being aggrieved by the letter dated 18.08.2017, written by the Senior DCM/RTM to ARO - INDSS/SM - INDNAD, DAND for recovery of license fee and life certificate of catering contractor and it has been further directed that since all the units are tender unit, hence, the contractor should be requested to give peaceful possession of the above unit after completion of contract period on 31.10.2017.

(3.) The writ petitioner in all the writ petitions are registered firms who have been allotted the Refreshment Centres/ Stalls / Shops on the Platform of Railway Station of different cities initially for the period of 3 years with license fee. In pursuant to the allotment letters an agreement was also executed between the petitioners and the respondent No.2.