G D A Vs. PRAVIN KUMAR AND 13

JUDGEMENT

(1.) These fourteen Revision Petitions have been filed by the petitioner, GDA having been aggrieved by the orders of the U.P. State Commission who through a common order had dismissed appeals and counter appeals filed by the parties against a common order passed by District Forum on complaints filed by the respondent who were the complainants before them.

(2.) The complainants had filed complaints before the District Forum alleging deficiency of service on the part of the petitioner by way of not handing over the possession of the flats/houses/plots allotted to them under Govindpuram Scheme within a reasonable period. The District Forum had clubbed all such complaints and had passed a single order directing the petitioner to hand over the possession within a stipulated period, granting interest @ 14% p.a. and in some cases 15% p.a. on the deposited amounts with exemption from the interest for the period during which there was stay on construction by the Allahabad High Court and costs. On appeals/counter appeals filed by the parties, the State Commission by a single order enhanced the rate of interest to 18% p.a., dispensed with the exemption of the period and awarded further costs to the complainants, hence these Revision Petitions. Revision Petition Nos. 500, 502, 504, 526, 530, 547 and 548/1999 :

(3.) In these Revision Petitions, what we see is that against the orders of the District Forum while the petitioners had filed appeals against the order, the complainants had not filed any appeal. It is stated by the learned Counsel for the petitioners that as per record, orders of the District Forum were complied with. We have on record the report of the Vice-Chairman, GDA prepared on our behest. On all these petitions, the petitioner has reported the issue settled and does not press the petitions before us. In the light of this statement, these Revision Petitions are dismissed as not pressed. Revision Petition No. 503/1999 :