M.KATJU, J. - (1.) THIS writ petition has been filed praying for a writ of certiorari to quash the impugned notices dated 30.10.2000 issued against the petitioner Nos. 1, 2, 3 and 4 (Annexures -3, 4, 5 and 6 to the petition) and for a mandamus directing the respondents not to make demands in pursuance of the aforesaid notices.
(2.) WE have heard learned counsel for the parties. The petitioners were given vending licences for selling food stuff on the railway station. True copy of the agreement entered into between the Petitioner No. 1 and the railway authority is Annexure -1 to the petition. The period of licence was from 21.5.1997 to 31.1.2001. The renewal thereafter was at the discretion of the railway administration. The authorities were at liberty to terminate the agreement without assigning any reason and in that event, the licensee would be entitled to get the refund of monthly sum paid for the expired period of licence. Similar agreement was entered into between the railway authorities and petitioner Nos. 2, 3 and 4. The licence fee was Rs. 1,085 per month.
(3.) SUBSEQUENTLY , on 30.10.2000 notices were issued to the petitioners asking them to show cause why their licences should not be terminated as they were not providing proper service to the public vide Annexures -3, 4, 5 and 6. The petitioners sent replies vide Annexures -7, 8, 9 and 10. It was also stated in the notice that the licence lee has been increased from 1.7.1999. Aggrieved this writ petition has been filed in this Court;