BHAGWATI DEVI BALDWA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The issues involved and the reliefs sought in the present writ petitions are similar. Therefore, they are being decided together vide the present common order.

(2.) Heard Sri E.Ajay Reddy, learned Senior Counsel representing Ms. E.Anisha Reddy, learned counsel for the petitioner in W.P.No.27310 of 2024, Sri M.Hareesh Kumar, learned counsel for the petitioner in W.P.No.26832 of 2024 and Sri A.Sudharshan Reddy, learned Advocate General appearing for respondents.

(3.) The brief facts are that Respondent No. 2 had issued an e- auction notification dtd. 4/8/2023 for sale of 17 open plots in Budvel Village, Rajendra Nagar Mandal. In the said e-auction notification, Respondent No. 2 advertised that the plots offered for sale were owned by the Government of Telangana and were '100% encumbrance free'. The notification stated that the earnest money deposit was Rs.3,00,00,000.00 (three crore only) and the first installment (33% of the sale amount) was to be paid within 07 days of the date of issuance of letter of offer and the second and final installment (the balance sale amount) was to be paid within 30 (thirty) days from the date of auction. Clause 14 (ii) of the Special Terms and Conditions (annexed to the e-auction notification) stated that a pre-final letter would be issued after the full and final payment of the sale amount. Likewise, Clause 14 (iii) stated that after the issuance of the pre-final letter, the authorised representative of the Respondents will undertake the process of conveyance and execute a sale deed in favour of the successful bidders.