- (1.) Instant intra court appeal has been preferred against order of the Ld. Single Judge dt.7.1.2016.
(2.) Its the second round of litigation whereby allotment made to the appellant company vide auction dt.5.1.1981 stands canceled vide order dt.3.7.2014.
(3.) Brief facts of the case culled out form the averments made and manifest from the record are that the respondent-Housing Board, hereinafter to be referred as (RHB) put the subject plot to auction admeasuring 3483 sq. mtrs. specifically for setting up of Cinema Hall. The appellant company along with other bidders participated in the public auction and the bid of the appellant company of Rs.1,110/- per sq. mtr. was finally accepted and as per the terms & conditions of the bid, 25% of the bid amount i.e. Rs.9,66,532.50 was paid by the appellant company on 8.1.1981 and the remainder amount of Rs.38,66,130/- was to be paid in seven annual installments along with 14% interest and possession of the subject land was handed over to the appellant company on 21.4.1981.;