SHOBHIT SHARMA Vs. DELHI DEVLOPMENT AUTHORITY
LAWS(DLH)-2021-9-65
HIGH COURT OF DELHI
Decided on September 22,2021

Shobhit Sharma Appellant
VERSUS
DELHI DEVLOPMENT AUTHORITY Respondents

JUDGEMENT

SANJEEV SACHDEVA - (1.)Petitioner seeks quashing of the award of parking contract on license basis by the DDA to respondent No. 3 and further seeks a restraint on the North Delhi Municipal Corporation from terminating or cancelling the contract awarded to the petitioner till the parking contract of respondent No. 3 is cancelled/adjudicated upon by this Court.
(2.)It is the case of the petitioner that petitioner is a successful bidder for various parking lots vide Letter of Intent dated 21.06.2021. As per the petitioner when petitioner submitted his bids for the parking lot there was no additional parking existing at the spot.
(3.)It is contended that subsequently DDA has created additional surface parking in six plots which were handed over by the MCD to DDA solely for the purposes of construction of a multi level parking.


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