KANPUR DEVELOPMENT AUTHORITY Vs. INDRA SINGH

JUDGEMENT

(1.) Petitioner/Opposite Party being aggrieved by order dated 19.12.2011, passed by State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (for short, 'State Commission') in First Appeal (No.2440 of 2011) has filed the present revision petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act').

(2.) Facts in brief are that Respondent/Complainant purchased one freehold plot situated in Sharda Nagar, Kanpur from one Abdul Shakoor. After purchase of the plot, respondent made effort to deposit the development fee with the petitioner, but no action was taken in this regard. In the year 1991, petitioner published a notification for regularization of the property by collecting development fee etc. On the basis of said notification, respondent deposited a sum of Rs.10,117/- in the account of the petitioner. In spite of numerous requests, the petitioner did not give any approval. Alleging deficiency on the part of Petitioner-Authority, respondent filed a consumer complaint.

(3.) The complaint was contested by the petitioner who in its written statement has admitted that the respondent had deposited a sum of Rs.10,117/- on 27.3.1991. The other plea taken by respondent is, that the plot in question is in unauthorized occupation of the respondent and same is earmarked for a proposed park.