DELHI DEVELOPMENT AUTHORITY Vs. S P BANSAL

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent is directed against the judgment and order passed by the learned Single Judge on 9th February, 2000 in CWP No. 4653/1996.

(2.) The Appellant had issued an advertisement in the newspaper for auction of several plots of land. One of the plots sought to be auctioned on 23rd October, 1996 was described as A-69 (corner plot), Jhilmil Industrial Area and the reserve price of this plot was shown as Rs. 13,00,281/-. Another plot to be auctioned on 25th October, 1996 was described as A-70, Jhilmil Industrial Area and the reserve price of this plot was shown as Rs. 11,82,073/-.

(3.) The Respondent participated in the auction in respect of A-69 (corner plot) and offered the highest bid of Rs. 20,40,000/-. As required, he deposited 25% of the bid amount of Rs. 5,10,000/- immediately after the auction and the sale was then confirmed by the appellant. Thereafter, the appellant issued a demand letter to the respondent asking him to deposit the balance amount plus other charges.