DHARMESH RAMESHCHANDRA RANA Vs. VADODARA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) The facts giving rise to this writ application may be summarized as under:

(3.) The Vadodara Urban Development Authority (for short, "the VUDA") published a Tender for allotment of shops in block No. 72/A/1 and 77/A in Khatamba, Vadodara under the 'Pradhan Mantri Awas Yojana'. The last date to submit the bids was 17/10/2020. The base price for the shop No. 3, with which we are concerned, was fixed at Rs.14,92,000.00 (Rupees Fourteen Lakh Ninety Two Thousand only).