MAMTA TANEJA Vs. D D A AND ORS

JUDGEMENT

(1.) The challenge in these writ petitions is to the non-acceptance of the bids by the respondents of the petitioners in respect of shops which were put to auction by the respondents.

(2.) On 23.3.90 approximately is different shops in Sector VIII of Rohini Phase-I were auctioned. The petitioners gave their bids which were accepted by the person holding the auction. The bids were, however, not approved by the Vice-Chairman of the D.D.A. and the earnest money of the petitioner was returned.

(3.) It is contended by the learned counsel for the petitioner that the earnest money and the bid of the petitioner having been accepted the respondents acted arbitrarily in rejecting the bid of the petitioners. The submission is that the bids of the petitioners was above the reserved price and the respondents, having accepted the bid, are estopped from not confirming the same.