MEERUT DEVELOPMENT AUTHORITY Vs. RASHMI GAHLOT

JUDGEMENT

(1.) Revision Petition No. 2907 of 2011 has been filed by the petitioner/opposite party against the order dated 26.04.2011, passed by Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (short, "State Commission") in First Appeal No.388 of 2005.

(2.) The facts of the present case as per complaint are that petitioner/opposite party had announced for a Residential Scheme of Satabdi Nagar at Meerut and accordingly, in the year 1989 they had invited applications for registration of plots as well of houses in the Residential Scheme of Satabdi Nagar.

(3.) The respondent/complainant had applied for registration under Satabdi Nagar Residential Scheme on 8.12.1989 and had deposited the requisite amount of Rs.15,000/- vide challan No.0532.