- (1.)This is petition under Art.226/ 227 of the Constitution of India.
(2.)Facts are jejune. Respondent No. 1(IDA) invited tenders vide notice dated 16-12-92 (Annexure-A) for a piece of land (approximately 1968 Sq. Metres) reserved for Petrol Pump, in Development Scheme No. 71 Sector A, Industrial Area, Sirpur on prescribed tender-form, obtainable from office, to be submitted with earnest money of Rs. 25000/-. The petitioner submitted tender on 7-1-93 with requisite FDR of Rs. 25000/-(Annexure-C). Out of total 5 tenderers, petitioner quoted the highest amount of Rs. 421.85 paise per square metre. Respondent No. 1, however, rejected the tender and asked the petitioner on 4-5-93 to receive the earnest money from the office (Annex.-D). The plot in question was allotted to respondent No. 2 (Bharat Petroleum Corporation). Aggrieved, the petitioner has filed this petition for quashment of allotment made in favour of respondent No. 2 and for direction of allotment to him.
(3.)Respondent No. l has opposed the petition on affidavit and respondent No. 2 has filed the reply, supported by the affidavit in oppugnation.