VIRENDRA KUMAR MEENA Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) The facts pleaded by the counsel appearing for the petitioners are that an auction notice was issued by the respondent- Rajasthan Housing Board for auction of a plot situated at Ranthambore Road, Sawai Madhopur for establishing a hotel. The auction was held on 23/6/2009 and the petitioners were the highest bidders for the aforesaid plot measuring 1746.390 sq. meter.

(2.) In furtherance of the auction proceedings and the petitioners being the highest bidders, the respondent- Rajasthan Housing Board issued an allotment letter on 22/7/2009 to the petitioners and asked them to deposit the remaining amount of Rs.1,27,98,901.00 within thirty days.

(3.) The petitioners made a representation dtd. 6/8/2009 to the respondent- Rajasthan Housing Board to allow them some more time to deposit the remaining amount which is a heavy amount. Another representation was submitted on 11/8/2009 in regard to the miscalculation of the amount to be paid by the petitioners.