MS SHOES EAST LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE order which has been impugned in LPA No.192/2000 dated 11.1.2000 passed by a learned Single Judge of this Court dismissing WP(C) No.89/2000. The order reads as under:-

(2.) THE order which is under challenge in LPA No.282/2003 dated 15.1.2003 whereby another learned Single Judge of this Court has dismissed WP(C) No.7251/1999.

(3.) RELEVANT facts pertaining to LPA No.192/2000 are that the Government of India placed at the disposal of HUDCO a parcel of land at Andrews Ganj on which some shops, a restaurant and guest houses were constructed. The appellant participated in the bidding process when offers were invited by HUDCO for allotment of 25 shops, 9 guest house complexes and a restaurant. Appellant 's bid being the highest was accepted and the first installment towards the bid was paid by the appellant.