RAJIVE BHALLA, J. - (1.) The petitioner prays for issuance of a writ in the nature of certiorari for setting aside the order dated 06.07.2005, Annexure P-3, passed by the Senior Accounts Officer, H.F.O.A.S (Finance Department), HUDA, Hisar, communicating the decision of the Administrator, whereby all other bids, except the bid offered by the petitioner with respect to SCF-32, Sirsa, i.e. the plot in dispute, have been accepted.
(2.) Counsel for the petitioner submits that in the absence of any reason for rejecting the bid offered by the petitioner, the order dated 06.07.2005, refusing to approve the bid offered by the petitioner, is a nullity. Reliance for this argument is placed upon a Full Bench judgment of this Court reported as AIR 2007 Punjab and Haryana, 167, titled as Subhash Chand v. State of Haryana and others, decided on 30.05.2007.
(3.) Counsel for the Haryana Urban Development Authority submits that the approval was declined as the petitioner's bid for a corner plot was less than the bid offered for the other plots. It is further submitted that while passing a purely administrative order, the Administrator is not required to assign reasons for approving or rejecting a bid.;