- (1.) Heard the parties.
(2.) Writ Petition (C) No.585 of 1994 was disposed of by this Court on 11.10.1996 inter alia with the following directions: "Now, to take care of this illegality, we have to take two steps. First, cancel the allotments. To decide as to who should get the shops/stalls, the Government would first consider whether its policy of 1994, and categorization made by it need alteration in any way. While undertaking this work, the Government would first consider whether its policy of 1994 and categorization made by it need alteration in any way. While undertaking this work, the Government would make such provisions in the policy which are just and fair. After the policy has been framed the shops/stalls would be allotted as per the policy by following a procedure having the sanction of law. In case it would be that any of the present allottee would not be the person so selected, he/she shall be asked to vacate the shop/stall by giving three moths time. We should require the Government to formulate the policy within two months and thereafter to complete the exercise of allotment within two months. Till then the present allottees would be allowed to continue."
(3.) Pursuant to the aforesaid direction, the policy was revised by an Order dated 9.12.1996. The dispute involved is with regard to allotment of shop/stalls in Lodhi Road Complex I and II, New Delhi. The tenders were called. The tenders were opened in the presence of tenderers on 24.2.1997 at 3.00 P.M. As no tenders were received in respect of 6 shops/stalls in Lodhi Road Complex-II, New Delhi on 24.2.1977. Further tenders were invited in respect of the said 6 shops/stalls, which were opened in the presence of tenderers on 26.5.1997. However, no tender was received in respect of one shop (shop No.1, Lodhi Road Complex-II, New Delhi). Therefore, fresh tenders were invited in respect of shop No.1 but no tender was received. Therefore, again tender was held on 24.4.1998 in respect of Lodhi Road Complex-II, New Delhi.;