X J D CRUZ Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WE see no merit in this appeal. We are not called upon to consider the correctness or otherwise of the grounds stated by the State Commission for rejecting the Complainant's petition, since we are clearly of opinion that the Complaint-petition filed by the appellant was hopelessly barred by limitation.

(2.) THE application for the allotment of a flat was made to the Respondent by the complainant in 19 81 and since no allotment could be made, the deposit amount was refunded to him by the respondent as early as in 1982 itself. The Complaint was filed before the State Commission only in 1989. In the circumstances the State Commission ought to have rejected the complaint filed by the petitioner which is highly belated. The appeal accordingly fails and is dismissed.