Rajes Kumar, J. - (1.) By means of the present writ petition, petitioner has claimed the following reliefs: "(i) issue a writ, order or direction in the nature of certiorari calling for record of the case quashing impugned ex parte order of respondent no.2 dated 07.04.2007 (Annexure no.4.). (ii) Issue a writ, order or direction in the nature of mandamus commanding respondents not to enforce impugned ex-parte order of respondent no.2 dated 07.04.2007 (Annexure no.4) against the petitioner on any ground and in any manner whatsoever. (iii) Issue a writ, order or direction in the nature of mandamus commanding respondents to renew license of the petitioner to as usual run the Milk Stall at platform no.6/7, Kanpur Railway Station, Kanpur. (iv) Issue ad-interim mandamus staying effect and operation of the impugned order of respondent no.2 dated 07.04.2007 (Annexure no.4) and permit the petitioner to as usual run Milk Stall at platform no.6/7, Kanpur Railway Station, Kanpur. (v) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the peculiar facts and circumstances of the case. (vi) Award cost of the petition to the petitioner."
(2.) Heard Sri A.P.Paul, learned counsel for the petitioner and Sri Chandan Sharma, learned counsel for the respondents.
(3.) Petitioner is a old licencee since 1996, running a milk stall at platform no.6/7 Railway Station, Kanpur as per terms and conditions of the contract and his licence has been renewed from time to time as per the terms and conditions of the contract. The licence has been expired on 31.03.2007. Petitioner applied for the renewal of the licence but the same has not been renewed and impugned order has been passed for taking the possession, as the extension of the licence has not been granted by the competent authority. Learned counsel for the petitioner submitted that being the old licencee, the licence of the petitioner should be renewed.;