GHAZIABAD DEVELOPMENT AUTHORITY Vs. CM PATHAK

JUDGEMENT

(1.) This is a revision against the order passed by Consumer Disputes Redressal Commission, UT Chandigarh, by which it sustained the order .of, the State Commission directing Ghaziabad Development Authority to pay a sum of Rs, 4,205/- as interest to the petitioner, an unsuccessful bidder for a plot of land on his deposit of Rs. 13,000/-. A sum of Rs. 13,000/- was deposited as earnest money along with the application for a plot of land. Under the Scheme floated by GDA, the bidder had to make their application latest by 31st July, 1991. Application forms were to be collected from the specified branches of Oriental Bank of Commerce. The applicants. Dr. C.M. Pathak and Miss Sudha Pathak, collected their form and made an application in the prescribed manner in the Chandigarh Branch of Oriental Bank of Commerce.

(2.) It was specifically stated in the brochure that" dates of lottery for reservation and allotment shall be published in the newspapers". The petitioner did not find out the date of lottery nor did he attend the lottery although the brochure clearly stated that applicant could be present.

(3.) It is also the case of GDA that names of the successful candidates were published in the newspapers, the unsuccessful applicants were asked to take back their money from the Oriental Bank of Commerce. The procedure for collecting the money as laid down in Clause 9 of the brochure is as under :