VIJAY KUMAR GANEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) The question involved is very short one and brooks no delay and that is why we are disposing it off immediately.

(3.) In August, 1987 the respondents published an advertisement intimating that it was holding auction for the sale of some plots in an area which is known as Geeta Colony. According to the terms of the auction 25%, of the bid amount was to be paid as earnest money and 75% of the amount was to be payable on confirmation of the bid by the Vice Chairman.