PRADIP AGARWAL Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Both these writ petitions raise common questions and were heard analogously.

(2.) The petitioners assail a notice inviting tender bearing No. KMC/MKT/17/2018-19 and a letter of allotment dtd. 29/5/2019 issued by the Kolkata Municipal Corporation bearing reference no.DMC(M)/L/11/2019-20 pertaining to operation, maintenance and overall management of "œSatyanarayan Park A.C Market ".

(3.) Briefly, Kolkata Municipal Corporation (the licensor), being the owner of Satyanarayan Park situated at 141, Utkalmoni Gopobandhu Sarani, Kolkata - 700007 (the premises) had on 15/2/1985 entered into a license agreement with Happy Homes and Hotels Pvt Ltd (the licensee) to develop, establish, remodel and improve the existing park into a two storied underground market for a period of 30 years (the agreement).