BANK OF BARODA Vs. SEEMA & OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed the present review petition being aggrieved by order dated 27.02.2017 passed by this Court in W.P. No.8529/2015.

(2.) The facts of the case reveal that a plot was auctioned by the bank and the map, which was supplied by the bank to the petitioner, reflected that the plot in question is a plot, over which, the house can be constructed. In fact incorrect map was supplied by the bank and in those circumstances, the petitioner has purchased the plot. Later on, when the petitioner approached for grant of building permission, he was informed that building can not be constructed on the plot and the bank has played a fraud by submitting an incorrect map while issuing a tender notice and in those circumstances the bank was directed to refund the amount of the petitioner therein.

(3.) In the considered opinion of this Court, as it was mischief played by the bank, as correct facts were not disclosed, this Court has set aside the seale certificate and directed the bank to refund the money to the auction purchaser.