HAR SEASONS AGRO & SPICES Vs. RAJASTHAN STATE INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION LIMITED (RIICO)

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as noticed by this Court, are that the petitioner, which is a partnership Firm, participated in the auction being conducted by the respondent-Rajasthan State Industrial Development and Investment Corporation Limited (in short, 'RIICO') for allotment of industrial plot E-151, Mandore Industrial Area, Jodhpur, measuring 5464 sq. meters and the reserve price for the same was Rs.4500.00 per sq. meter. While the last date for submitting the bid was 18/5/2017, the earnest money was determined as Rs.12,29,400.00.

(3.) The petitioner in need of an industrial plot made necessary bid at the office of RIICO, where the auction was being conducted, and thereafter, the respondent-RIICO informed the petitioner vide communication dtd. 30/5/2017 that it was the successful bidder and should immediately deposit the remaining amount of Rs.61,13,726.00.