PUNJAB URBAN DEVELOPMENT AUTHORITY Vs. POONAM SINGLA

JUDGEMENT

(1.) This Revision Petition, by Punjab Urban Development Authority (for short "PUDA"), is directed against the order, dated 03.05.2005, passed by the State Consumer Disputes Redressal Commission, UT Chandigarh (for short "the State Commission") in Appeal Case No. 23 of 2005. By the impugned order, the State Commission, while allowing the Appeal, preferred by the Complainant against the order dated, 20.12.2004, passed by the District Consumer Disputes Redressal Forum-II, UT Chandigarh (for short "the District Forum") in Complaint Case No. 471 of 2004, has directed PUDA to refund to the Complainant an amount of Rs. 2,75,000/-, deposited by her, along with interest @ 18% per annum w.e.f. 28.08.2002, the date of withdrawal of the Scheme, till actual payment.

(2.) The short grievance of PUDA in this Revision Petition is that since in all other similarly situated cases interest @ 10% per annum w.e.f. 181st day of the deposit has been paid, in terms of the direction issued by the Hon'ble Supreme Court on 05.08.2005 in Special Leave to Appeal (Civil) No. 10581 of 2003, the State Commission was not justified in issuing the afore-noted direction.

(3.) Despite service of notice, no one has put in appearance on behalf of Respondent No.1/Complainant. Accordingly, we have heard learned Counsel for the Petitioner/PUDA.