MONIKA ENTERPRISES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) this writ petition under Article 226 of the Constitution of India, the petitioner seeks direction to the respondent to refrain from conducting re-auction of the shop No.24, 1st Floor, CSC Basant Enclave, Self financing Group Housing Scheme, New Delhi (hereinafter referred to as 'the shop in question'). The petitioner also seeks direction to the respondent to accept the petitioner's bid in accordance with the terms and conditions of the auction.

(2.) It is beyond the pale of controversy that the shop in question was advertised by the DDA for sale by public auction. The petitioner made a bid of Rs.3,81,000.00 which was accepted as the highest bid by the officer conducting the auction. The petitioner deposited an amount of Rs. 95,250.00 being an 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 Nazul Land) Rules, 1981.

(3.) According to the petitioner the bid by him was the highest and he has also deposited the earnest money and therefore his bid ought to have been accepted by the Vice Chairman. The rejection is arbitrary and hence liable to be struck down.