GOURANGA SINGHA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This writ petition merits no order. All that the petitioner seeks is that the memo dated 27th July, 2018 be set aside. By the said memo dated 27th July, 2018 Eastern Railways, Sealdah called upon the petitioner, occupant, to pay the stall licence per annum as per the policy guidelines. This has been challenged in this writ petition and all that petitioner submits is that the said amount of Rs.2,54,356/- is exorbitant. No figure or fact or comparison has been set out in the writ petition in itself. Reliance is placed on the circular of 2012 and in the decision reported in (2016) 3 SCC 582 the Supreme Court upheld the Catering policy of 2010. In fact, the action of the Railways in not granting renewals of the licence to the members of the respondents was not sustained and it is only for this reason that the memo dated 27th July, 2018 was sent to all the vendors. This undoubtedly is a policy guideline and it is for this reason that this writ petition cannot be sustained. In fact, as no payment was made as postulated by the said memo of July, 2018 eviction process was initiated and by joint note dated 09.10.2018 the stall-space of the petitioner was vacated. In fact, the eviction programme was conducted peacefully and successfully. Therefore, as the petitioner has been evicted, this writ petition cannot be allowed.

(2.) Accordingly, W. P. No. 17972(W) of 2018 is dismissed.

(3.) Joint note dated 09.10.2018 be kept on record.