SUPLA JAIN Vs. URBAN IMPROVEMENT TRUST & ANOTHER

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 13th May, 1998, rendered in S.B. Civil Writ Petition No. 1057 of 1996, whereby the writ petition of the petitioner seeking quashing of the order dated 15th Feb., 1995 was rejected.

(2.) The facts giving rise to the appeal are as follows:

(3.) Plot No. E-60, Shastri Nagar, Jodhpur was put to auction on 13th December. 1972. According to the appellant, she participated in the auction. Her hid was accepted and as a consequence thereof she deposited Rs. 1,3001- being 1/4th of the amount of her total bid of Rs. 5,132.82 at fall of the hammer. The appellant in the writ petition claims that she had offered to tender the balance of the bid amount within 10 days from the date of the auction. This allegation has been categorically denied by the respondents in the r reply to the writ petition