R.C.Lahoti, J. - (1.)This common order shall govern the disposal of CWP No. 4785/95, 4814/95 and 2984/95. The three petitions are filed by three highest bidders in respect of three industrial plots in an auction held by Delhi Development Authority on 22.6.1995 and they are aggrieved by the rejection of their bids by the Vice Chairman, DDA.
(2.)The facts, not in controversy, lie in a narrow compass in so far as relevant for the purpose of these petitions. The respondent Delhi Development Authority advertised auction by public sale of the industrial plots situated in Mangolpuri, Phase I Scheme. In the table below arc set out plot numbers, area in square meters, reserved price, the highest bid and whether the bid was accepted or rejected. JUDGEMENT_485_DRJ37_1996Html1.htm
** Earnest money not deposited.

(3.)The three petitioners namely Ghanshyam Dass (CW 4785/95), Din Dayal (CWP 4814/95) and M/S Asclepius Pharmaceuticals Pvt. Ltd ( CWP 2984/95) are respectively the highest bidders of plot No.T-5/257, T-253 and T- 5/258 respectively. Each of them was the highest bidder in respect of the plot bid by it. The officer conducting the sale had declared each of them the respective highest bidder and knocked down the respective sale in its favour. The bids were placed before the Vice Chairman DDA who has in exercise of his discretion refused to accept each of the three bids. There arc in all eight bids which have been rejected.