Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajeev Ranjan Tiwari, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Abhishek Kumar Dubey, counsel appearing on behalf of respondents.
(3.) This writ petition has been filed for the following reliefs:- (i) For quashing the letter dated 23.05.2013 (Annexure-5) issued by the Senior Divisional Commercial Manager, Chakradharpur, whereby and whereunder the petitioner is being directed to deposit the License Fee per annum @ 2,39,400/- in place of License Fee of Rs. 60,000/- which the petitioner is paying, as the enhancement made is not in consonance with the Catering Policy, 2010 and further the enhancement is wholly arbitrary, unjust, improper & unsustainable in the eye of law. (ii) The petitioner further prays for quashing the letter dated 16.07.2014 (Annexure-9) issued by the Senior Divisional Commercial Manager, Chakradharpur, to the extent whereby the petitioner is directed to pay License Fee of Rs. 2,59,350/- for a period from December, 2013 to December, 2014 without excluding the License Fee for the period December 2013 to July, 2014, during which the shop of the petitioner had admittedly remained closed by the order of the railway authority and hence the said demand for the aforesaid period is wholly arbitrary, unjust and unsustainable in the eye of law. (iii) The petitioner further prays for quashing the letter dated 13.03.2015 (Annexure-12) whereby the petitioner was directed to deposit interest of Rs. 62,847/- on the amount which the petitioner has deposited as a License Fee for a period from 22.01.2013 to 13.11.2013 and further interest on the amount of Rs. 2,59,340/- as the shop of the petitioner was remained closed from December, 2013 to July, 2014 by the order of the authorities of railway and hence the petitioner is not liable to pay the License fee for the said period but the respondents have also charged the License Fee for the said period, which is wholly arbitrary, unjust & unsustainable in the eye of law.;