RAJASEKHAR MANTHA,J. - (1.) The writ petitioners claim to be the persons who are paying rent in lieu of being allowed hoarding or advertising space visual and or audio in and around the passenger transportation barges/ferries/launches and the river side jetties/establishments operated by a Cooperative Society called 'Hooghly Nadi Jalapath Paribahan Samabay Samity Ltd.' The said Cooperative Society admittedly operates the said barges/ferries/launches as one of the many means of Transport from one side of the Hooghly River to other side connecting the City of Calcutta with Howarh.
(2.) The writ petitioners rely upon rent receipts and claim to be lawful occupants having a possessory right over such hoardings and advertising spaces that are permanently embedded on the launches, jetties permanent counters' river side and other offices, station or either side of the river.
(3.) The writ petitioners are aggrieved by a Notice Inviting Tender dated June 5, 2018 for issuance of license against a fee to ensure maximum revenue for such hoarding and/or advertising space. The said license fee has been described in the Bengali vernacular as 'Anumati fee'. The writ petitioners contend that they are existing licensees. They also contend by reason of the receipts issued by the respondent Cooperative Society, they have been recognized as tenants. The principal contention is that the notice inviting tenders is in derogation of their right to continue in occupation and under license and/or tenancy and/or lease with the said Cooperative Society.;