KRISHAN KUMAR BHASIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) The petitioners have laid challenge to the two letters issued by the respondent/ DDA, both dated 28.4.1986, requiring petitioner No. 1 to pay Rs. 5,07,610.00 towards the balance payment of plot No. GA-6, Shivaji Enclave, New Delhi and cancelling the bid of petitioner No. 2 and forfeiting the earnest money in respect of plot No. GA-11, Shivaji Enclave, New Delhi.

(3.) Briefly stated the facts are that the petitioner No. I responded to the auction notice for sale of residential plot in GA Block, Shivaji Enclave. The petitioner No. 1 was the highest bidder in the sum of Rs. 6,56,000.00 in respect of plot GA-6 measuring 364.10 sq.mets. in the auction dated 18.11.1985. The petitioner No. I gave a pay order of Rs. l,50,000.00 . But since the earnest money required to be paid was 25% at the drop of the hammer which amounts to Rs. l,64,000.00 the said petitioner was told to make the payment of the balance sum of money within two hours. The petitioner No. I was informed that the auction would be taken as confirmed only after the same was approved by the Lt. Governor or by such officer authorised by him.