Kaushlya Devi vs Municipal Corporation Of Delhi ...
1992 Latest Caselaw 202 Del

Citation : 1992 Latest Caselaw 202 Del
Judgement Date : 13 March, 1992

Delhi High Court

Kaushlya Devi vs Municipal Corporation Of Delhi ... on 13 March, 1992

Equivalent citations: 48 (1992) DLT 92, 1992 (23) DRJ 38

Bench: D Wadhwa, R.L.Gupta

JUDGMENT

D.P. Wadhwa and R.L.Gupta, JJ.

(1) The policy of the M.C.D. cannot be questioned unless it fails on the touchstone of reasonableness, justness and fairness. Court of its own cannot add a clause of renewal in the license agreement when there is no such clause. The petitioners had not to be heard if the M.C.D. did not wish to renew th eirlicense. They had no right to have the license renewed. There is no such rule or law that the M.C.D. must take a decision not to renew the license if it does not wish to renew license and then to communicate the reasons therefore to the petitioners. No such right exists and none vests in the petitioners.

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