GHAZIABAD DEVELOPMENT AUTHORITY Vs. VINOD KUMAR BANSAL

JUDGEMENT

(1.) This is a revision petition filed against the order dated 9.7.1993 of the State Commission, Uttar Pradesh at Lucknow in Appeal No. 853 of 1992. The brief facts leading to the present revision petition are that the respondent/complainant had deposited a sum of Rs. 16,010/on 27th October, 1988 in the Lucknow Branch of Vijaya Bank with his application for purchase of a plot in the Govindpuram Plot Scheme of the Revision Petitioner-Ghaziabad Development Authority. The respondent/complainant was not successful in the draw held for the allotment of houses and therefore, he could withdraw his deposit under the rules fra med by the Revision Petitioner GDA.

(2.) The rules provide that the unsuccessful applicants can withdraw the deposit amount through the Vijaya Bank where the amount had been deposited by submitting the depositor's counter foil of the deposit original challan.

(3.) The respondent/complainant did not approach the Vijaya Bank for withdrawing the amount deposited by way of deposit but filed a complaint before the District Forum, Lucknow being Complaint No. 214 of 1991 which allowed the complaint by its decision dated 23.5.1992. It ordered the refund of the amount deposited with interest at 18% from 27th October, 1988 onwards.