LAWS(DLH)-2006-3-260

TARSEM KUMAR GARG Vs. D D A

Decided On March 24, 2006
TARSEM KUMAR GARG Appellant
V/S
D.D.A. Respondents

JUDGEMENT

(1.) Writ petitioners of WPC No.1613/98, Shri Tarsem Kumar Garg and Shri Kirpal Kumar responded to an invitation inviting offers by DDA for allotment of Kiosk at DDAs complex at Vikas Sadan. They submitted tenders.

(2.) As per the notice inviting tenders, it was informed that the kiosk would be allotted on a license for a period of 11 months.

(3.) Being the highest tenderers, tenders submitted by the petitioners were accepted.