NITIN KUMAR GARG Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) All these four writ petitions involve similar facts and almost identical issues have been raised and, therefore, they being disposed of by a common judgment.

(2.) Three writ petitions bearing W.P.(C) Nos. 6818/2019, 6842/2019 and 6836/2019 relate to e-auction by the Delhi Development Authority (DDA) of certain residential plots. The plot numbers, which are subject matter of each writ petition, are being detailed herein below:-

(3.) Writ petition, being W.P.(C) No. 6981/2019, relates to e-auction by the DDA of a commercial plot bears no.BT-5/255 Mangolpuri Industrial Area, Phase-I, New Delhi, held on 15th April, 2019 with the reserve price of Rs.4,20,48,000/-. The petitioner had deposited earnest money amounting to Rs.21,02,459/- on 20th April, 2019. The respondent DDA had informed the petitioner vide e-mail dated 27.4.2019 that the e-auction had ended on 26.4.2019 and the bid of the petitioner was the highest. However, later the EMD was refunded directly into the bank account of the petitioner on 6.6.2019, without assigning any reason.