- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondents No.1 and 2 and Sri Anoop Trivedi, who has accepted notice on behalf of respondents no. 3, 4 and 5.
(2.) Petitioner claims to be highest bidder in an auction held by respondents-authority for House No. P-254, HIG (Duplex) situate in Pratap Vihar Yojna, Ghaziabad. The bid of the petitioner was for a sum of Rs.85.50 Lakhs 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.29 lacs.
(3.) Learned counsel for the petitioner contends that thereafter due to unavoidable financial circumstances, petitioner is not in a position to deposit the installments of the house in question and intends to surrender the allotment made in his favour.;