Anubha Rawat Choudhary, J. - (1.) Heard Mr. Saurav Arun, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Kumar Sundaram, A.C. to A.G. appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- (i) For quashing the order dated 04.11.2010, passed vide Memo no. 833 as contained in Annexure-11, whereby and whereunder the contract entered into by the petitioner with the respondent-authorities has been rescinded and in furtherance thereof, earnest money and security money, amounting to the tune of Rs. 3,85,000/- has been forfeited: (ii) For issuance of direction upon the respondent authorities not to encash the earnest money deposited by the petitioner by means of N.S.C. during the pendency of the instant writ application; (iii) For issuance of direction upon the respondent authorities not to give effect to the impugned order dated 04.11.2010 as contained in Annexure-11 to the writ application. ;