DELHI DEVELOPMENT AUTHORITY Vs. BHASIN ASSOCIATES

JUDGEMENT

(1.) The petitioner/DDA invited tenders for construction of 260 DUs under the Self Financing Scheme in Pocket IV, Sector C, Group II SH; 130 DUs (78 category III and 52 category II) and 78 scooter garages including internal development of land Group 1. The respondent, who is a registered contractor with the petitioner submitted his application for allotment of the tender.

(2.) . The notice inviting tenders contained certain directions/conditions and the clause relevant for the purpose of deciding this petition is Clause 13A(1) which is reproduced hereunder:

(3.) . In terms of the aforesaid clause if the contractor submitted a conditional tender the same was Ilable to be rejected summarily and the full earnest money was to stand forfeited. The contractor was liable for being debarred for tendering in DDA for a period of six months.