RAMA DEVI Vs. LUCKNOW DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the order dated 8.4.1994 passed by District Forum, Bahraich in complaint case No.60/94. The brief facts of the case stated are that the complainant purchased Indira Vikas Patras which were lost or stolen.

(2.) The case of the opposite party that according to the provision on the basis of which Indira Vikas Patras have been issued clearly states that no duplicate Indira Vikas Patras be issued after they are lost or stolen. Duplicate Indira Vikas Patras are only to be issued when the original has been utilised and numbers can be identified. Indira Vikas Patra shall be given to that person who brings the old Indira Vikas Patra because there is no name in the Indira Vikas Patra to whom it has been issued. It is not moved in the registration of the department and is treated like a currency note.

(3.) The District Forum after considering all aspects of the case dismissed the complaint.