DHARMENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri M.D. Singh Shekhar, Senior Advocate assisted by Shri Lalta Prasad Tiwari for the petitioner and Shri A.P. Srivastava for the respondents-Avas Evam Vikas Parishad.

(2.) The petitioner contends that he participated in the auction of a commercial plot advertised by the Parishad on 3.7.2014. He was the highest bidder and his offer was Rs.28,000/- per sq. mtr. in respect of the plot in question. The said bid has now been rejected under the communication dated 20.8.2014, hence this petition on the ground of arbitrariness and unreasonableness as no cogent reasons are visible in the order.

(3.) Shri Shekhar has relied upon an interim order dated 30.7.2012 passed in Writ C No.36494 of 2012 to advance his submission. We have perused the interim order but we most respectfully do not feel bound by the same as it is no precedent and also for the reasons given hereinunder.