- (1.) Heard learned counsel for the parties.
(2.) It appeas that petitioner had participated in the auction of Plot No. CP-17, Sector 4-B area 399.60 Sq.meters. The petitioner was higher bidder. However, by the order dated 21.6.2011, his bid has been cancelled and the amount of Rs. 6,80,000/- deposited in the form of earnest money has been returned by bank draft which is being challenged in the present writ petition.
(3.) Learned counsel for the petitioner states that no reason whatsoever has been assigned for cancellation of the bid. He submitted that adjoining plot has been sold almost on the similar price. He submitted that cancellation of the bid after 16 months is wholly arbitrary. Government authorities cannot allowed to act in an arbitrary manner.;