- (1.) Instant intra-court appeal has been preferred against order of the ld. Single Judge dt.04/04/2013.
(2.) The factual matrix of the matter in brief is that auction notice for allotment of various shops in the different parts of Jaipur City namely; Mansarovar, Pratap Nagar, Jawahar Nagar and Malviya Nagar came to be notified by the appellant-Housing Board and the respondents also participated in auction for Shop No.D-26 and D-27 in Zone No.85 of Sector-B, Pratap Nagar, Sanganer, Jaipur which was higher than the reserved price on 12/02/2007 and being the highest bid, was accepted and the respondents deposited 25% of the total sale consideration amounting to Rs.52,900/- each but finally, it was not approved/confirmed by the competent authority and the 25% of the amount deposited by the respondents was refunded to the respondents-bidders on 19/12/2007 and that came to be challenged by them by filing writ petition.
(3.) The ld. Single Judge of this Court vide order impugned dt.04/04/2013 observed that no reason has been assigned for cancellation of the auction proceedings and to refund the amount and such action is not legally sustainable in law and finally commanded the appellant-Housing Board to accept the remaining amount from the respondents and give possession of the shops No.D-26 and D-27 in Zone No.85 of Sector-B of Pratap Nagar, Sanganer, Jaipur.;