RAJESH RAI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Delhi Development Authority ("DDA") issued a public notice for E-Auction of Expandable Housing Plots Properties on an "as is where is basis". The Petitioner registered for the said auction, paid the first tranche of the earnest money deposit and submitted the requisite documents. He was one of the successful bidders for Plot No.578, Pocket-3, Sector-19, Dwarka, Delhi. According to the Petitioner, LOI ("Letter of Intent") was to be issued by the DDA giving details of the procedure for deposit of the further amount.

(3.) The Petitioner received the LOI dated 17th June, 2020 on 18th June, 2020. According to Mr. Rajesh Rai, the Petitioner in person, he was to be given at least 7 days' period to deposit the money and clear the payment but 7 days' time was not given by the DDA. The present petition has been filed by the Petitioner seeking extension of date for payment of the remaining amounts and also for determination of the actual amount to be paid at the second stage.