RAJENDER JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These two writ petitions are filed by the aggrieved petitioners whose successful bid for plots in the Transport Nagar, Rohtak Road in the auction held on 4.5.1987 has been cancelled on the ground that they had advertised for selling space and had thus violated the terms and conditions of allotment.

(2.) CWP No.2408/87 is in respect of plot No. 116 while CWP No.2431/1987 is in respect of plots No. 113, 118, 119, 120, 125, 126 and 127. The factual matrix is more or less common since the auction was held on the same day of 4.5.1987 and the petitioners were the successful bidders and deposited 25% of the amount on the fall of the hammer. On 19.5.1987 the formal acceptance was communicated to the petitioners and demand was raised for balance 75% of the amount to be deposited within 90 days of the communication of the acceptance (i.e., on or before 10.8.1987).

(3.) An advertisement appeared" in the newspaper in the following terms :-