TEJINDER SINGH DHINDSA,J. - (1.) Instant writ petition is directed against the memo dated 14.10.2020 (Annexure P-3) issued by the Estate Officer, Haryana Shehri Vikas Pradhikaran, Rewari, in terms of which Letter of Intent for Booth No.41, Sector 3, Part-2 stands withdrawn. Further challenge is to the communication dated 17.11.2020 (Annexure P-4) informing the petitioner as regards the reasons for withdrawal of the Letter of Intent.
(2.) Counsel submits that petitioner had participated in an Eauction process that had been initiated by the Haryana Shehri Vikas Pradhikaran (hereinafter referred to as the respondent). Since petitioner was desirous to bid for a commercial booth, the base price of which had been fixed as Rs.19,33,528/-, five per cent of the base price i.e. Rs.96,700/- was made towards Earnest Money Deposit, apart from a service charge of Rs.1,000/- on 13.08.2020. Petitioner submitted a bid of Rs.19,53,528/-. Since petitioner was H-1, the highest bidder, he deposited another 5 % i.e. an amount of Rs.98,652/- on 17.08.2020 as per terms and conditions laid down by the respondent. On 28.09.2020 petitioner was issued a Letter of Intent pertaining to the booth in question calling upon him to deposit 15% of the bid amount within a period of 30 days from the receipt of the letter. It is urged that even prior to the 30 days period having lapsed, an amount of Rs.1,95,352.80/- was credited back in the bank account of the petitioner by the respondent. Thereafter petitioner received memo dated 14.10.2020 (Annexure P-3) withdrawing the Letter of Intent. The petitioner also received letter dated 17.11.2020 (Annexure P-4) disclosing the basis for withdrawing of the Letter of Intent i.e. the bid submitted by the petitioner being lower than the reserve price that had been decided by the Committee constituted for the purpose i.e. Rs.23,00,000/-.
(3.) It is against such brief factual backdrop that the instant petition has been filed assailing Annexures P-3 and P-4.;