UDAY UMESH LALIT, J. - (1.) Leave granted.
(2.) These Appeals arise out of (i) the judgment and order dated 08.02.2018 passed in First Appeal No. 255 of 2016 and (ii) order dated 24.09.2018 passed in Review Application No. 333 of 2018 in said First Appeal by the National Consumer Disputes Redressal Commission, New Delhi ('the National Commission', for short).
(3.) The Appellant-Bank is the apex bank of all District Central Cooperative Banks in State of Maharashtra and is also a scheduled bank in terms of the Banking Regulation Act, 1949. In response to an advertisement published by the Respondent No.2 (Nagpur Improvement Trust) offering an extent of land admeasuring 2709.701 square metres consisting of 14 plots, the Appellant made an application and was allotted said land on 02.11.1973 against the premium of Rs.90,300/-. One of the conditions for allotment was that the plot shall be used for residential purposes. The possession of the plot was immediately handed over. Soon thereafter, the Appellant applied for variation in sub-division and requested that the entire land be divided into 16 plots instead of 14 plots as was initially contemplated. The request was allowed and the land was sub- divided into 16 plots.;