MESSRS M.K. BASU Vs. UNION OF INDIA

JUDGEMENT

(1.) As all these writ petitions pertain to similar issues of law and facts, they are taken up for consideration by a common judgment.

(2.) The petitioners in all the matters have prayed for issuance of writ in the nature of mandamus commanding the respondent authorities to extend the license period of the petitioners for another two years in terms of clause 40 of the contract agreement and to withdraw/rescind the letters issued on 24/2/2022 and 25/2/2022 and also the impugned tender notice dtd. 4/4/2022.

(3.) It is contended on behalf of the petitioners that the petitioners were granted fishing rights in the lakes in question by virtue of contract agreement executed by and between the parties and paid licence fee in terms of the said agreement. Upon expiry of the term of the agreement, the petitioners applied for extension of the tender for a further period of two years in terms of clause 40 of the Special Specification and Special Conditions of Contract before the authority prior to expiry of the term of the contract.