JATINDER NATH Vs. LUDHIANA IMPROVEMENT TRUST

JUDGEMENT

(1.) THIS order will dispose of the following 4 appeals:

(2.) THE respondents had acquired the land owned by the appellant. Therefore, the appellant had become the local displaced person. The respondents allotted a plot vide allotment letter dated 20.12.1990. Later on, this plot was cancelled vide letter dated 13.5.1991 on the plea that the said plot had become a part of the playground of a school. Thereafter, the appellant had filed a complaint in the learned District Consumer Forum, Ludhiana against the respondents for allotment of an alternative plot. That complaint was dismissed by the learned District Forum. The appellant had filed an appeal (First Appeal No. 458 of 2002). It was accepted by this Commission vide order dated 22.5.2006. The order of this Commission reads as under:

(3.) THE respondents rejected the application of the appellant for allotment of an alternative plot vide order dated 4.10.2007 (Annexure A -ll).