SHRI DIPU DAS, SON OF SHRI DIPAK DAS, RESIDENT OF B.C. ROAD, UZANBAZAR, GUWAHATI Vs. THE GUWAHATI MUNICIPAL CORPORATION, GUWAHATI

JUDGEMENT

(1.) Heard Mr. S. Kataki, learned counsel for the petitioner. Also heard Mr. S. Bora, learned standing counsel, Gauhati Municipal Corporation, appearing for the respondent Nos.1 and 2. None has entered appearance on behalf of the respondent Nos.3, 4 and 5.

(2.) Notices on respondent Nos.3, 4 and 5 were deemed to have been served by an order dated 31.08.2016.

(3.) The petitioner was settled with Parking Slot No.53, viz. H.B. Road (from Baptist Church to Dr. J.C. Das Road Junction) (Baptist Church side) (Angular Parking) of the Gauhati Municipal Corporation (for short, Corporation ) and his term expired on 31.03.2016. On 08.04.2016, the Commissioner of the Corporation issued an order extending the lease of Parking Slot No.53, for a period of 3(three) months with effect from 01.04.2016 to 30.06.2016. Relevant portion of the said order reads as follows:-