SHRENIK PROPERTIES PVT LTD Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition filed by the petitioner under Article 226 of the Constitution of India seeking the following prayer :

(2.) An e-auction scheme was floated by the DDA on 09.03.2019 pertaining to the industrial plots in Delhi known as Phase-III, Industrial Plot. The e-auction was held on 26.04.2019. It is stated that the petitioner complied with all necessary formalities and placed a bid for plots at Sr. No.118, being Plot B-339, Mangolpuri, Industrial Area, Phase-I, Delhi and Sr. No.124 being Plot B-345, Mangolpuri, Industrial Area, Phase-I, Delhi. Out of two bidders, the petitioner was given intimation by the respondents that his bids stand at the highest.

(3.) It is the case of the petitioner that subsequently however, he was shocked to learn by a communication dated 07.08.2019 that the two bids, which were accepted in the auction of 26.04.2019, had been cancelled on the ground that there has been low bidding as compared to other plots; and on the basis of site inspection, which was done to determine the drawback in the plots, the competent authority had decided to cancel the bid of the said plots.