BHUBANESWAR DEVELOPMENT AUTHORITY Vs. BRAHMANANDA HOTA

JUDGEMENT

(1.) THE appellant calls in question the order dated 11.4.2012 passed by the learned District Consumer Disputes Redressal Forum, Khurda at Bhubaneswsar (hereinafter referred to as District Forum) in C.D.Case no. 614 of 2007 wherein it directed the appellant to allot a MIG housing plot in favour of the respondent under Kalinga Nagar Plotted Development Scheme on receipt of the prevailing cost at par with other allottees or in alternative to allot a plot of the same size or higher size under any other plotted Scheme in absence of the MIG plot in accordance with the terms and conditions of the brochure in the vicinity of Kalinga Nagar and to pay him ( respondent) a sum of Rs.2,000/ - towards litigation cost.

(2.) RESPONDENT was complainant and appellant was opposite party before the District Forum.

(3.) BEREFT of unnecessary details, the case of the complainant before the District Forum is that in the year 1991 in response to the advertisement made by the opposite party, he applied for a plot of MIG category of size 40' x 60', i.e., 2400 square feet under Kalinga Nagar Plotted Development Scheme, Bhubaneswar on depositing a sum of Rs.6,000/ - through challan against the total cost of Rs.36,000/ - and his application was registered as no. KNM 386/93 and the same was communicated to him by the opposite party on 7.9.1993, but the application was not considered and he was asked by the opposite party to get back his initial deposit of Rs.6,000/ - on depositing the challan. He made representation to the opposite party and opposite party assured to consider his application in future in case any Housing Scheme is launched.