KAMALJIT CHOPRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The writ petitioners in both the writ petitions participated in the auction on the 28th of July, 1987. Auction notice was issued on the 29th of June, 1987. The petitioners were the highest bidders and they had deposited 20% of the amount on the same date. On the 11th of August, 1987, the Deputy Director (CE) issued the proceedings with reference to the auction on various shops held in several places. The same is as under:

(2.) . Ultimately the offer given by the petitioner was not accepted and the reauction was to be held on the 17th of November, 1987. The petitioners had obtained interim injunction and, therefore, the auction could not be held.

(3.) . The learned Counsel for the petitioners, Mr.D.R.Mahajan, submitted that admittedly the petitioner were the highest bidders for the shops in question and without assigning any reasons, the DDA had proceeded to have the re-auction which was not in accordance with law.