PRATHIBA M.SINGH, J. - (1.) This hearing has been done by video conferencing.
(2.) The present writ petitions have been filed by various parking contractors who have been awarded parking contracts by the Delhi Metro Rail Corporation (hereinafter, 'DMRC').
(3.) These petitions challenge the scheme awarded by the DMRC vide letter dated 1 st December, 2020, for payment in respect of the period when the Covid-19 lockdown was in effect. The case of the Petitioners is that during the lockdown period, the DMRC has granted exemption from payment of licence fee for the period from 23rd March, 2020 to 11th September, 2020. Thereafter, however, a scheme has been devised for payment on a percentage basis, compared to the previous years' average metro train journeys.;