MUNNI RANI Vs. HARYANA SHEHARI VIKAS PRADHIKARAN

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) As per pleadings on record, petitioner had submitted a bid online for Plot No.38, Sector-13, Bhiwani in pursuance to an auction process that had been initiated by the Haryana Shehari Vikas Pradhikaran (herein after to be referred to as 'the respondent'). The bid amount was for Rs.58,24,400.00.

(3.) Instant writ petition has been filed raising a prayer that such bid for the plot in question be accepted, being the highest bid. Further grievance raised in the petition is that no specific order has been passed informing the petitioner as regards the fate of his bid, the same having been accepted or rejected. A challenge has also been laid to the brochure (Annexure P-4) which contained the detailed terms and conditions of the e-auction on the assertion that the same was arbitrary and unconstitutional.