GHAZIABAD DEV AUTHORITY Vs. ASHOK KUMAR GANDHI

JUDGEMENT

(1.) THIS case illustrates how a citizen can be harassed by a Statutory Body. Despite the order of the Vice -Chairman of the Ghaziabad Development Authority(GDA) to restore the allotment of a residential plot of land by recovering installments from the allottee, the officers concerned mischievously demanded interest twice over on the installments due, which was de hors the statutory rules or the lease deed. On the same amount, the demand was for interest at the rate of 15 per cent per annum(p.a.) and also for interest at the rate of 12 per cent p.a., i.e., in all 27 per cent p.a. This demand was totally arbitrary and compelled the allottee to seek redressal, in which process he was opposed tooth and nail by the GDA at every stage, culminating in this revision petition, once again by the GDA.

(2.) THE revision petition impugns the judgment and order dated 06 December 2001 passed by the State Consumer Disputes Redressal Commission of Uttar Pradesh(hereafter referred to as the State Commission) in Appeal No. 207/SC /1994.

(3.) (a) The aforesaid appeal was filed by the petitioner GDA, against the judgment and order dated 1 January 1994 of the District Consumer Disputes Redressal Forum(hereafter referred to as the District Forum), Ghaziabad. By the said order, the District Forum had directed the GDA(i) not to cancel the allotment of plot of land bearing No. A1/1, Surya Nagar, Ghaziabad to the complainant;(ii) to revoke the order to pay penal interest @ 15 per cent per annum on the installments deposited late by the complainant;(iii) to send another demand letter detailing the remaining due installments of payment in respect of the said plot within one month to the complainant and also directed the complainant to deposit, on receipt of the revised demand letter, the remaining amount with the GDA within fifteen days and take over possession of the plot.