- (1.) We have heard learned Counsel appearing for the appellant. The appellant challenged a notice dated 8.8.2008, in terms of Clause 6(c) of the Condition of Sale of the Plot carried out by the Jaipur Development Authority, by auction, in which the petitioner was successful bidder to deposit the remaining amount, failing which the allotment was to be cancelled automatically, and the amount deposited, to be forfeited.
(2.) An interim order was passed on 20.8.2008 that if the petitioner is aggrieved on account of the letter issued by the respondent -Jaipur Development Authority dated 8.8.2008, by which he has been directed to deposit the entire sale price within seven days, he will, in accordance with his undertaking, deposit the entire balance amount on or before 31.3.2009 along with interest, that may be determined by the Jaipur Development Authority.
(3.) The petitioner filed an application for extension of time, on account of financial hardship and recession in the real estate market. He however, did not deposit any amount over and above Rs. 1.00 crore. It is admitted that he has by now deposited an amount of Rs. 1,04,65,000/ -, as against total amount of Rs. 2,82,56,507, for which his bid accepted, and in terms of which he was required to deposit the entire amount within 30 days.;