PARDEEP MITTAL Vs. FINANCIAL COMMISSIONER AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by the Principal Secretary, Town and Country Planning Department, Government of Haryana on 02.07.2013 whereby the revision petition filed by the petitioner against the order dated 17.01.2005 cancelling the offer of allotment remained unsuccessful.

(2.) The petitioner participated in an open auction for purchase of a commercial site located at Sector 14-P, Hisar on 15.10.2004. The petitioner was the highest bidder in respect of SCO No.103 having given bid of Rs.30,00,000/-. The petitioner deposited 10% of the bid amount i.e. Rs.3,00,000/- at the time of auction.

(3.) The grievance of the petitioner is that no letter of allotment was issued to him, therefore, he could not deposit balance 15% of the amount so as to conclude a contract. The letter of allotment was said to be issued on 15.10.2004 itself but on account of non-deposit of balance 15% amount offer was withdrawn on 17.01.2005. The petitioner challenged the communication dated 17.01.2005 by way of a revision preferred on 01.09.2009 but the same was dismissed on 02.07.2013. Earlier, the petitioner has invoked the jurisdiction of the District Consumer Disputes Redressal Forum in terms of Section 12 of the Consumer Protection Act, 1986.