BHIDBHANJAN WELFARE ASSOCIATION Vs. GUJARAT HOUSING BOARD

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner, a registered welfare association of small businessmen, has prayed for a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, direction or order directing the respondent - Gujarat Housing Board to accept the highest offer made by the petitioner for the auction sale in respect of survey Nos.201 and 202 of Town Planning Scheme No.11 situated in Bapunagar area of Ahmedabad admeasuring approximately 3500 square meters and to forthwith allot the land in question to the petitioner having given the highest offer in compliance with the order dated 10.1.2011 passed by the Division Bench of this Court in Letters Patent Appeal No.1106 of 2010 and connected matters.

(2.) FACTS giving rise to this petition can be summarized as under :

(3.) I say that since offer of Aashita Construction Pvt. Ltd. is found, unconditional and highest as per the tender terms and conditions, same is accepted on Dt.18/03/2011, and order accepting the offer of Aashita Construction Pvt. Ltd. is issued, same is produced herewith by Annexure-C. Whereas petitioners have given their conditional offers and have not specified the amount, in all their offers so far, offers given by the petitioners are produced herewith by Annexure-D. I say that offer of the petitioner in afore said background is rightly rejected by the Gujarat Housing Board.