MUKESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C.M.No.17671 of 2017 is allowed. Rejoinder to the written statement filed on behalf of respondents No.2 to 4 is taken on record.

(2.) In this writ petition the petitioner has challenged the order dated 06.07.2017 (Annexure P-8) passed by respondent No.4 Estate Officer, Haryana Urban Development Authority, Rohtak, whereby, the eauction in respect of five plots including plot No.780 has been cancelled. The petitioner has further prayed that respondent No.4 be directed to issue him allotment letter for plot No.780, he being the successful bidder for the same in the e-auction held on 20.3.2017.

(3.) The respondents published a brochure for auction of 13 plots at various sites in Urban Estate, Rohtak. The relevant terms and conditions for the e-auction which have been relied on in this petition are as under:-