NARENDER KAPOOR Vs. DDA

JUDGEMENT

(1.) THE petitioner had submitted a tender for an office on ground floor admeasuring 66.60 sq. mtrs in pursuance to the bids invited by the respondent DDA for allotment of built up shop/office/kiosk on freehold basis in Convenient Shopping Centre, Jhilmil Colony, Ph-II, LIG Houses. THE terms and conditions of the tender inter alia required the bidders to deposit 25% of the bid amount alongwith the tender and the position with respect to the payment of the balance amount was as under:

(2.) THE counsel for the petitioner has stated that the reserve price for the space aforesaid was Rs.33,30,000/- and the bid of the petitioner for Rs.47,06,000/- was, on 28th March, 2008, declared to be the highest.

(3.) THE petitioner in the rejoinder has contended that without a valid demand letter, he could not have been called upon to pay the balance amount.