OZAR HOMES LLP Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Issue raised in the present writ petition is a very short one and it needs to be seen whether a Highest bidder can, as a matter of right, seek to have auction clinched in its favour.

(2.) Petitioner is aggrieved by the decision taken by the DDA whereby, its bid for plot in question 'Pocket-2 (c), Block-B, Sector-32, Rohini, Delhi measuring 13680 sq. mtr. having Plot ID No. 1248' has not been accepted.

(3.) DDA had come up with an e-auction.