ORIENTAL BANK OF COMMERCEN Vs. BRIJ BHUSHAN MITTAL

JUDGEMENT

(1.) This case illustrates how a common man can be harassed and ruined by the functionaries of statutory body such as City Corporation.

(2.) It aptly reflects what is observed in Lucknow Development Authority v. M.K. Gupta, III (1993) CPJ 7 (SC)=(1994) 1 SCC 243, by the Apex Court:

(3.) However, this case reveals that the complainants stood firm against the arbitrary and corrupt exercise of power by the officers of the City Corporation for oblique reasons, and approached various authorities including the High Court for redressal of their grievance. Facts: