SANJAY HASANANDANI Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner before this Court has filed present petition for issuance of an appropriate writ, order or direction directing the respondents to refund the amount deposited by the petitioner pursuant to NIT issued by the Indore Development Authority (Annexure P-1).

(2.) The facts of the case reveal that a Notice Inviting Tender was issued on 24/10/2011 No. 207 in respect of ten plots in scheme No. 54, PU-IV, Commercial area and the petitioner submitted his tender along with earnest money of Rs. 2 Lacs for plot No. 223 and has also deposited a sum of Rs. 1,37,70,648/-. The petitioner was the highest bidder and a reservation was made in favour of the petitioner by an order dated 09/01/2012.

(3.) The undisputed facts also reveal that the petitioner was not able to deposit the entire premium in time and therefore, the petitioner has filed a writ petition i.e. Writ Petition No. 10269/2012 with a prayer for issuance of direction to the respondent Indore Development Authority to grant extension of time to pay the remaining amount.