KALU RAM AHUJA Vs. DELHI DEVELOPMENT AUTHORITY
LAWS(SC)-2008-8-177
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on August 25,2008

KALU RAM AHUJA Appellant
VERSUS
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The Delhi Development Authority (for short, D.D.A.], issued an advertisement, which was published in the newspaper dated 21st May, 1988 for auction of Plot No.235 measuring 84.10 sq. meter situated at Padam Nagar, New Delhi. In the auction held on 21st June, 1988, the appellants participated along with other bidders. They gave the highest bid of Rs.3,00,758/-. In terms of the advertisement, the bid was required to be approved by the Vice-Chairman, D.D.A. The latter rejected the same and his decision was communicated to the appellants vide letter dated 7th July, 1988, sent by Deputy Director [O.S.D.], D.D.A.;


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