The Andhra Pradesh High Court has held that Courts have no discretion on matters of extension of licenses, as license is a contract and cannot be initiated at Court's behest.
The single-judge bench of Justice R. Raghunandan Rao while adjudicating upon a writ petition for direction to respondent to issue extention of the license period in favour of the petitioner, noted that license has to be treated as contract and therefore it cannot intervene.
The petitioner had contended that his business suffered severly due to Covid-19 pandemic cand its consequent Lock Downs and that the respondent didn't pay heed to his representation and proceeded with the auction of license.
The Court noted that auction that is proposed to be conducted may go on, however after consideration of representation of the petitioner.
Read Order Here:
Picture Source :
