NEELAM KUMARI Vs. CHIEF ADMINISTRATOR

JUDGEMENT

(1.) Vide these petitions, the essential question is as to whether the petitioners in each, being the highest bidders in the respective auctions concerned, for the plots in question, can be denied allotment of the plots on the ground that the bids did not match the price reserved by the respondents even though the said price was not disclosed at the time that the bid was invited or prior to that, in the advertisement itself

(2.) Mr. Chuhan, learned counsel for the respondent HSVP, submits that as per the policy dtd. 16/6/2020, the reserved price is never disclosed for reasons of confidentiality and to ensure that there is no collusion at any level between the prospective bidders and any officials etc. of the respondent authority itself, or any other persons.

(3.) It is also not the case of the petitioners either that a counter offer was not made by the respondents to the petitioners, to match the reserved price, after which the plots in question would be allotted to them.