- (1.) The petitioners have prayed that they be issued an allotment letter as they were the highest bidders in an auction pertaining to the commercial sites held on 29.12.2005 at Rewari.
(2.) After having made the bid, the petitioners deposited a sum of Rs.10,000/- as earnest money on the spot and another 15% of the cost was also deposited by them in terms of the conditions of the auction and remaining 75% of thereof was to be paid in equal eight half yearly instalments along with 11% interest.
(3.) Vide the impugned order dated 9.3.2007, the prayer of the petitioners for issuance of allotment letter in their favour has been rejected on the ground that the auction did not meet the requisite approval and the amount deposited by them was directed to be refunded.;