Sheo Kumar Singh-I, J. - (1.) Heard Dr. Lalta Prasad Mishra, senior counsel, assisted by Mr. A.S. Rakhra, learned counsel for the petitioners, Mr. Shailendra Singh Chauhan, learned counsel for LDA, as well as Mr. I.P. Singh, Senior Advocate, assisted by Mr. Saurabh Lavania, learned counsel for the respondents.
(2.) Both the writ petitions are based on common facts, therefore, they are decided by the following common order.
(3.) The Lucknow Development Authority had published an advertisement for tender/auction of certain properties in different areas of Lucknow. The petitioners of Writ Petition No.9256 (MB) of 2013 made a tender bid with regard to the property mentioned at Serial No.4 under the Gomti Nagar Yojna viz. property bearing No. TC-49-V-1-C located in Vibhuti Khand, Gomti Nagar, Lucknow and in terms of advertisement earnest money was deposited by means of demand draft. The proceedings of the auction were held on 12.03.2013 wherein the bid of the petitioners of Writ Petition No.9256 (MB) of 2013 was found to be highest i.e. Rs.35,500/- per square meter but the same was not accepted by the authorities and the petitioners of Writ Petition No.9256 (MB) of 2013 were informed that the amount of the bid as offered by them was lower and thus their bid was not accepted by the Lucknow Development Authority giving cause to filing of Writ Petition No.9256 (MB) of 2013. By means of this petition, a prayer has been made to quash the auction notice dated 22.09.2013 relating to the property in question and further to issue a direction in the nature of mandamus directing the respondent nos. 2 and 3 to issue allotment letter in favour of the petitioners of Writ Petition No.9256 (MB) of 2013.;