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Judgment
13 paragraphs · 350 wordsHonourable Mr. Justice K.M. Thaker
The petitioner has preferred present petition seeking below mentioned relief:-
15B. To issue appropriate writ, order or direction in the nature of mandamus quashing and setting aside the communication dated 1310912011 by the respondent herein addressed to the present petitioner informing that the offer of the petitioner in pursuance to the advertisement date 1110512011 for plot no.4911 situated at Sarigam is not accepted and be further pleased to direct the respondent to accept the offer of the present petitioner for plot no.4911 in pursuance to the advertisement dated 1110512011 and allot the said plot to the petitioner;
The facts involved in and leading to presentation of present petition are that:-
It transpires from the record and submissions by Learned Counsel for the contesting parties that somewhere in May-2011, the respondent corporation had issued a public advertisement for sale of 7 industrial plots by auction.
The bids were invited so as to reach the respondent corporation before 2.6.2011. The bids received by the corporation were opened on 10.6.2011 in presence of the bidders1their representatives.
The petitioner herein had submitted his bid for plot No.4911 admeasuring about 1000 sq. mts.
The minimum price advertised by the respondent corporation in respect of the plot in question was Rs.25 Lacs.
The bidders were required to deposit Rs.2.5 Lacs towards earnest money deposit.
At this stage of dictation of order, Mr. Mirza, learned advocate for the petitioner, has, upon instructions from his client, i.e. the petitioner, requested for permission to withdraw present petition with a view to filing fresh and composite petition against the decision of the respondent corporation, which is challenged in present petition as well as subsequent process of auction and the decision of the corporation.
The permission, as sought for, is granted.
The petitioner is permitted to withdraw present petition with a view to filing fresh and composite petition against the decision of the respondent corporation, which is challenged in present petition as well as subsequent process of auction and the decision of the corporation.
The petition stands disposed of as withdrawn. Notice is discharged.