SANKALP RECREATION PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Petition under Art. 226 of the Constitution of India challenges:

(2.) This petition was first moved on 23.5.2018 before this Court. At that time, Petition was adjourned to 11.6.2018 but the Respondent Nos.2 and 3 (Chief Commissioner of Income Tax) were not restrained from proceeding with the fresh auction of the said property but prohibited from confirming the same. At the same time, the Petitioner was permitted to participate in the auction and make his bid without prejudice to the rights of the parties in this petition. The fresh auction was held on 30.5.2018 and Respondent No.4 (Krishna Minerals) was the sole bidder. The Petitioner did not participate in the auction held on 30.5.2018, despite the specific liberty by this Court in its order dated 23.5.2018.

(3.) The basic challenge of the Petitioner is that the cancellation of bid (Sole bidder) made by it at the auction held on 22.9.2017 is arbitrary. Thus, warranting interference of this Court in its extraordinary writ jurisdiction.