KUSUM LATA KHAJANCHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners seek quashing of the letter dated 23.3.95 of the respondent-DDA whereby the petitioners' bid for a plot made on 23.2.95 has been directed to be rejected by the Vice Chairman-DDA and amount of earnest money deposited on the date of the auction directed to be refunded. The petitioners also seek a direction to the respondents to accept the petitioners' bid in accordance with the terms and the conditions of the auction.

(2.) . It is not disputed that plot No.43 in Residential Scheme Pocket-V, Sector-C, Basant Kunj was advertised by the DDA for sale by public auction. The petitioners made a bid of Rs.42.40 lacs which was accepted as the highest bid by the officer conducting the sale. The petitioners deposited an amount of Rs.10,60,000.00 being the amount of earnest money. The bid was put up before the Vice Chairman-DDA for acceptance. The Vice Chairman has not accepted the bid. The auction was conducted under the Delhi Development Authority (Disposal of Developed Nuzul Land) Rules, 1981 (hereinafter `Rules'- for short).

(3.) . According to the petitioners the bid made by them was above the reserved price of Rs.31.89 lacs and being the highest, ought to have been accepted by the Vice Chairman. The rejection is arbitrary and hence liable to be struck down.