GAURAV GAUR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner seeks quashing of orders dated 19.12.2012, 02.07.2013 and 12.08.2014 vide which allotment of commercial booth Site No. 13, Sector 31, Faridabad, was cancelled and the appeal and revision petition preferred against the cancellation order have also been dismissed. The facts are like this:-

(2.) The petitioner gave the highest bid for booth Site No. 13, Sector 31, Faridabad for a total sum of Rs. 54.10 lacs. He deposited a sum of Rs. 5,41,000/- as 10% of the bid money at the time of fall of hammer. The petitioner was consequently issued allotment letter dated 27.01.2011 (Annexure P-1), the relevant terms and conditions whereof are as follows:-

(3.) In addition Clause 28 of the allotment letter, furnishes the schedule for payment of balance allotment price which were required to be deposited on the "due dates", but unfortunately the allotment letter does mention any due date for deposit of such instalments.