KRISHAN KANT AGGARWAL Vs. DDA

JUDGEMENT

(1.) Against the common order dated 28th August, 2002 made by the learned Single Judge, deciding a common question in the writ petitions the present appeals are preferred.

(2.) There was refusal on the part of the respondent-DDA to allot shops to the appellants, who were the highest bidders in the auction held by the respondent.

(3.) It transpires that in the month of March, 2000 advertisement was issued by the respondent, the copy of which is placed on record at page 29 for mega sale of shops/offices on freehold basis through tender. The last date for submitting the tender was 18th April, 2000. We have considered question of one shop out of all these appeals to decide these appeals as the case of other shops are similar.