- (1.) Heard learned counsel for the petitioner and Sri Anoop Trivedi, who has accepted notice on behalf of respondents no. 2 and 3.
(2.) Petitioner claims to be highest bidder in an auction held by respondents-authority for plot no. CA-2, area 115.27 Sq. meter situate in Nandgram Yojana. The bid of the petitioner was for a sum of Rs.31,000/- per square meter and was accepted. It is further contended that petitioner deposited 25% of the earnest money in accordance with the terms and condition of the allotment scheme and also deposited further a sum of Rs.8.00 lacs.
(3.) Learned counsel for the petitioner contends that thereafter due to unavoidable financial cirumstances, petitioner is not in a position to deposit the balance 75% of the amount and intends to surrender the allotment made in his favour.;