PARAMJEET SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) The instant petitions raise akin and analogues issues, as such, are disposed of together.

(2.) The factual matrix of the matter as detailed out in the petitions (supra) would reveal that Jammu Development Authority (for short 'JDA') issued Auction Notice on 12/4/1999, inviting applications therein for auction allotment of various vacant plots of land in Trikuta Nagar, Housing Colony, including Plot No. 244 measuring 30' x 60'( 1800 Sfts) (for short the plot) with a minimum reserve price for the said plot at Rs.4.67 Lacs.

(3.) The petitioner herein is stated to have participated in the auction process (supra) offering an amount of Rs.8.30 Lacs for the plot being highest bidder. An amount of Rs.10,000.00 is stated to have been deposited on 3/6/1999, as earnest money as also an amount of Rs.3,80,000.00 and Rs.25,000.000 on 23/6/1999, respectively in response to the letter dtd. 26/5/1999, issued by respondent No. 2 herein. The petitioner is stated to have deposited 50% of the total bid price of the plot and that the balance amount of Rs.4.15 Lacs was to be deposited within six months and in the event of failure, the petitioner had to pay 18% interest on the delayed payment.