ASHISH JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India feeling aggrieved by the rejection of sanction of building plan by the respondent. By way of this instant writ petition, petitioners are seeking following relief:-

(2.) Facts are succinctly summarized as the respondent issued a public notice inviting sealed tender for commercial plots at prime locations for offices, shops, multilevel parking, banks, banquet halls, nursing homes, retail/departmental stores and warehouses. All plots were offered on free hold basis.

(3.) In pursuance of the public notice, petitioners submitted a sealed tender for an amount of Rs.4.05 crores against the reserve price fixed by the respondent for an amount of Rs.1.49 crores towards purchasing a plot of land measuring 2212 sq. mtrs. being plot no. 'B', Block CC, Road No. 44, Pitampura, Delhi, (in short 'plot') for raising parking as per Master Plan for Delhi ' 2021 (in short 'MPD 2021').