M.SHENBAGALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has invoked the discretionary equitable jurisdiction of this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash the impugned order of refund of EMD amount dated 5.5.2011 by cancelling the bid of the petitioner for purchase of flat.

(2.) THOUGH the petitioner is aggrieved by the action of M/s. Ircon International Ltd., a company registered under the Companies Act, but for the reason best known, the petitioner has impleaded only the Joint General Manager, as a party to this writ petition and has not impleaded the company as a party, though it has its own independent legal entity which is independent of joint General Manager.

(3.) THE petitioner submitted tender application along with E.M.D. amount of Rs.4,51,000/- (Rupees four lakhs fifty one thouand only). THE reserve price of Flat was fixed as Rs.45,14,000/- (Rupees forty five lakhs and fourteen thousand only).