P.K.Chattopadhyay, J. - (1.) The petitioners herein have challenged the acts and actions of the State respondents regarding enhancing of the annual licensee fee/rent as proposed by the respondent State Government for displaying advertisement at Theme Park upon renewing the earlier agreement.
(2.) It has been submitted on behalf of the petitioners that the Government of West Bengal while renewing the license for putting up hoarding proposed exorbitant enhancement of the annual license fees. In the present case, undisputedly, the agreement provides for renewal but does not provide any guidelines for determination of annual fees/ rents to be charge during the period of renewal. Clause (1) of the Deed of Lease executed by the petitioner clearly provides for further renewal of the lease period. The respondent State Government has also agreed to grant renewal in the present case.
(3.) The only question now to be decided is whether the Government is entitled to charge renewal fees at exorbitant rate.;