MAYANK AGGARWAL, Vs. D.D.A.

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of learned counsel for the parties matters are taken up for final disposal.

(3.) ON 28.3.2000, an advertisement was published offering shops/offices to be sold through tender. The tender forms were to be accepted on 18.4.2000 and were to be opened on 20.4.2000. The petitioners were successful bidders for different shops as under: - -