ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Executive Engineer, Development Davison No.2 of the Delhi Development Authority (hereinafter referred to as the DDA) invited tender for the work titled construction of 504 MIG houses in Block-R (Uttari) at Pitam Pura including internal development (balance work)". The petitioner/objector had tendered for the said work at 9.92 above the estimated cost i.e. for Rs. 1,48,91,920.60. The tender of the petitioner/objector was accepted by the DDA and the contract was awarded to the petitioner/objector by the DDA vide letter No. 54(718)/DD-II/DDA/3412 dated the 6th October, 1982. The date of the start of the work was 16.10.82 and the work was to be completed within a period of 12 months.

(2.) An agreement No. 36/EE/DD-II/DDA/82-83 was executed between the petitioned objector and the respondent DDA containing an arbitration clause (clause25 of the, agreement).

(3.) During the currency of the work, disputes arose between the petitioner/objector and the respondent DDA. which were referred to the sole arbitration of Sh. O.P.Mittal by the Engineer Member DDA in terms of the above said clause of the agreement vide letter dated 28.1.85.