YORK TECH PVT. LTD. Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner seeks the following reliefs: -

(2.) The Delhi Development Authority (hereinafter referred to as DDA), came out with the 14th phase of e-auction for the sale of Industrial plots in December 2021, under the Delhi Development Authority (Disposal of Developed Nazul Lands) Rules, 1981. The plot with which the petitioner is concerned is A-1/60, WHS Kirti Nagar, Delhi (hereinafter referred to as the said plot) for which reserved price was fixed as Rs.4,78,48,000.00. The last date for submission of bid along with 5% EMD of the reserve price was 24/12/2021. On 22/12/2021, the Petitioner filed an online application for participating in the e-auction with respect to the said plot along with the 5% of reserve price / first stage EMD i.e., Rs.23,92,400.00.

(3.) The e-auction was conducted on 29/12/2021 and the petitioner submitted its bid for an amount of Rs.10,91,48,000.00 against the reserve price of Rs.4,78,48,000.00 in respect of the said plot. The petitioner was informed by the respondent vide email dtd. 30/12/2021 that it had emerged as the highest bidder, however, it was clearly stated in the said email that the bid was "subject to acceptance by the department/corporation".