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Judgment
P.V.Kunhikrishnan, J.
The above writ petition is filed with following prayers:
i) To issue a writ of mandamus directing the 1st and 2nd respondents to provide 6 months more time to function the Green Channel Tourist Facilitation Centre at Alumkadavu, Karunagappally, Kollam, subject matter of Ext.P1 Agreement in view of the loss of its possession by the petitioner due to flood and Covid-19 pandemic, by considering Ext.P6 representation submitted by the petitioner.
ii) To issue any other writ or direction appropriate in the circumstances of this case.” (Sic)
The petitioner has participated in the tender invited by the 1st respondent in 2017 to operate Green Channel Tourist Facilitation Centre at Alumkadavu, Karunagappally, Kollam and became the successful bidder. Accordingly, the licence agreement was executed between the petitioner and the 1st respondent on 28.04.2018 to run the Green Channel Tourist Facilitation Centre, at Alumkadavu, Karunagappally for a period of 12 months with effect from 28.04.2018 and a cumulative 15% increase from existing rate in each year if extended, for a maximum of total period of 3 years. According to the petitioner, he was not able to start the centre because of certain circumstances, which is mentioned in the writ petition. The prayer of the petitioner is for extension of the licence period. The petitioner already submitted Ext.P6 representation.
Heard the counsel for the petitioner and the learned Government Pleader.
This Court considered Ext.P5. From Ext.P5 it is clear that the licence period of the petitioner is expiring only on 30.05.2022. If that be so, the competent authority among the respondents can consider Ext.P6 before the expiry of the licence period. The petitioner already narrated his grievance in Ext.P6 representation. The petitioner can appear before the 1st respondent on 28.05.2022 and the 1st respondent will consider Ext.P6 and pass appropriate orders in it on or before 30.05.2022 and intimate the order to the petitioner.
Therefore, this writ petition is disposed of in the following manner:
The petitioner will appear before the 1st respondent with a copy of this judgment together with a copy of this writ petition, tomorrow (28.05.2022).
The 1st respondent will consider Ext.P6 representation and pass appropriate orders in it, after giving an opportunity of hearing to the petitioner, on or before 30.05.2022.
The tender proceedings, if any, already started will be subject to the result of the decision in Ext.P6 representation.