MANOJ PRASAD Vs. GENERAL MANAGER, N.F. RAILWAY

JUDGEMENT

(1.) All the four writ petitions, instituted under Article 226 of the Constitution of India, have referred to a letter dtd. 25/10/2015 written by the respondent no. 3 whereby the petitioners were asked to arrange for shifting of their business to new locations, indicated therein, on or before 10/11/2015. The petitioners have instituted the writ petitions seeking, inter alia, a direction in the nature of mandamus to direct the respondent authorities to accept license fee from each of the petitioners for the new locations and to extend the agreements enabling the petitioners to complete the shifting works forthwith.

(2.) As the subject-matters of the four writ petitions are similar and are premised on the letter dtd. 25/10/2015 of the respondent no. 3, referred above, they are taken up together at the stage of admission for final consideration at the request of the learned counsel for the parties, who have submitted that exchange of pleadings between the parties is complete.

(3.) In order to appreciate the contentions raised on behalf of the petitioners, it is appropriate to delineate the necessary facts pleaded in each of the four writ petitions, briefly, at first :-