S L SACHDEV Vs. DDA

JUDGEMENT

(1.) THE petitioners had participated in an auction held by the respondent DDA in the year 1993 and had as a term of the said auction deposited an amount of `12 lacs as earnest with the respondent DDA. Though the petitioners were the highest bidder but their bid was not accepted/confirmed. THE same was subject matter of W.P.(C)5143/1994 earlier preferred by the petitioners but which was ultimately dismissed vide judgment dated 26th October, 2010. It was found in the said judgment that the respondent DDA immediately upon non-acceptance of the bids had repeatedly tendered the refund of the said amount of `12 lacs to the petitioners but the petitioners had refused to accept the same. THE Division Bench of this Court thus while dismissing the petition directed the respondent DDA to return the said amount of `12 lacs to the petitioners.

(2.) THIS petition has been filed seeking the relief of return of the said amount of `12 lacs with interest.

(3.) SIMILARLY, the petitioners though have disclosed that an SLP was preferred to the Supreme Court against the judgment of the Division Bench in the earlier writ petition aforesaid preferred by the petitioners but have not filed a copy of the order of the Apex Court also before this Court.