SUNIL MADNANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Leave granted. The challenge in this appeal is to the order dated 14th December, 2012 passed by the Division Bench of the High Court of Delhi by which the order of the learned single judge of the High Court allowing the writ petition and granting the relief's prayed for has been reversed.

(2.) The relevant facts may be noticed at the outset.

(3.) In an open auction held on 14th January, 1992, one Pushpa Madnani and Balram Madnani, parents of the Appellant-writ Petitioner, had offered the highest bid (Rs. 15,55,000/-) for a residential plot bearing Plot No. 7, Site No. 21, New Rajinder Nagar measuring 121.50 sq. mtrs. 25% of the bid amount was deposited by the highest bidders on the same date i.e. 14th January, 1992. Thereafter on 15th January, 1992 the bid was confirmed and demand for the balance amount of Rs. 11,66,295/- was raised. A copy of the lease deed was also furnished to the highest bidders for completion of the necessary formalities.