RELIABLE LABORATORIES PRIVATE LIMITED Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, petitioners have prayed that the order dated 4th December, 1986 mentioned in the letter dated 18th December, 1986 issued by Deputy Director (Industrial), Delhi Development Authority be quashed and that the writ of mandamus may be issued directing the respondents to hand over possession of plot No. 88/4, Block D, Okhla Industrial Area, Phase I, New Delhi.

(2.) Briefly stated, the facts leading to the filing of this writ petition are that the petitioner No. 2 is the managing director of the petitioner No. I which is a registered company under the Indian Companies Act. It started a small manufacturing unit in Okhia for making liquid oral formulations under licence from the Drug Control, Delhi. According to the averments made in the petition industrial plot No. 88/4, Block D measuring 202.88 sq. mts. in the Okhia Industrial Area Phase I New Delhi was put for auction on 8th August, 1984. The petitioner gave a bid for Rs. 3 lacs. At the time of the bid a sum of Rs. 75,000.00 deposited as a part of the sale price. The balance amount was not deposited and so a letter dated 10th December 1984 was issued to the petitioner for the deposit of the balance amount. An application was moved by the petitioner for extension of time which was followed by a subsequent application. A show cause notice dated 20th February 1985 was issued to the petitioners by the Deputy Director (Industrial) Delhi Development Authority to show cause within 15 days from the date of issue of the notice as to why the bid of the plot may not be cancelled for the breach of the terms and conditions about the payment of the amount. Reply was filed by the petitioners praying for further time. In the meantime, the petitioners paid a sum of Rs. 1.45,00().00 with the letter dated 3rd January 1986. The balance amount of Rs. 80,011.00 was deposited with the respondents and intimation was sent vide letter dated 13th January 1986. The petitioner could not get possession of the plot in question and it appears that a notice was served upon the respondents claiming a sum of Rs.l,60,000.00 as damages besides making prayer for the giving of the possession. Subsequently, the impugned letter dated 18th December 1986 has been issued to the petitioners staling therein that as the amount was not received from the petitioners within the stipulated period the allotment/auction bid was cancelled vide order dated 4th December, 1986. It is in pursuance of this intimation received by the petiioners that they have filed this writ petition.

(3.) I have heard learned counsel for the parties and have gone through the record.