SURIJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The challenge in the present writ petition is to the communication dated 08.05.2009, whereby the reasons for not accepting the highest bid of the petitioner were communicated to the petitioner.

(2.) The assets of M/s Cepham Dairy Development Limited was put to auction by respondent No.2 on 30.1.2008. The reserve price for the said assets was fixed at Rs.3 crores. The petitioner's bid was of Rs.5.26 crores, which was the highest offer in the said auction process. The said bid was not accepted vide communication dated 12.9.2008 (Annexure P.2). In an earlier the writ petition filed by the Petitioner before this Court, the respondents were directed to consider the writ petition as representation and to pass a speaking order therein. It was in pursuance of such direction, the impugned order has been passed.

(3.) Mere fact that the petitioner was highest bidder does not confer any legally enforceable right in his favour so as to seek confirmation of sale.