Allahabad High Court
Sanajay Kumar Verma vs Union Of India And Another on 11 February, 2020
Bench: Ramesh Sinha, Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 4900 of 2020 Petitioner :- Sanajay Kumar Verma Respondent :- Union Of India And Another Counsel for Petitioner :- Anuj Bajpai Counsel for Respondent :- A.S.G.I. Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Kumar,J.
Sri Santosh Kumar, Advocate has filed his power on behalf of Union of India, which is taken on record.
Heard Sri Anuj Bajpai, learned counsel for the petitioner, Sri Santosh Kumar, learned counsel appearing for the Union of India and perused the record.
By means of the present petition under Article 226 of the Constitution of India, the petitioner has prayed for direction in the nature of certiorari to quash the notice dated 28.12.2019.
From the perusal of the notice, we find that the terms of lease agreement of the shop of the petitioner has come to an end.
We made a pointed query from the learned counsel for the petitioner as to whether under the agreement the term is going to expire as mentioned in the notice and he agrees to the same.
In such above view of the matter, we are not in a position to pass any order for extending the term which is subject to the contract entered between the parties and sanctity of the contract cannot be eroded in any manner by issuing a writ under Article 226 of the Constitution.
The petition lacks merit and is, accordingly, dismissed.
(Ajit Kumar, J.) (Ramesh Sinha, J.)
Order Date :- 11.2.2020
Gaurav