S. S. ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner and Mr. S.S. Roy, learned Central Government Counsel for all the respondents.

(2.) In this writ petition under Article 226 of the Constitution, the petitioner has challenged two Office Letters, dtd. 28/1/2026 and dtd. 29/1/2026, annexed as Annexure-8 and Annexure-9 to the writ petition. By the impugned Office Letter dtd. 28/1/2026, the respondent Railway authorities have terminated the contract of operation of Rail Coach Restaurant at circulating area beside ORH [between Ramp & ORH] at New Jalpaiguri Railway Station invoking Clause 17.8 purportedly due to non-payment of license fee by the petitioner within 90 days of the due date. By the impugned Office Letter dtd. 29/1/2026, the petitioner has been informed that the construction of Railway Station building at New Jalpaiguri Railway Station has been taken up and is in progress and in view of the construction, the space allotted to Rail Coach Restaurant is needed. By the two impugned Office Letters, the petitioner has been requested to remove all equipments, interior decore items and furniture from inside the Rail Coach Restaurant and to vacate the space occupied by the Rail Coach Restaurant.

(3.) Issue notice, returnable on 11/3/2026.