PHOOLA DEVI Vs. ESTATE OFFICER

JUDGEMENT

(1.) WE have heard the authorised agent of the appellant Smt. Phoola Devi, namely Shri Kashmiri Lal and Mr. K.C. Sahu, Govt. Pleader for Estate Officer, Sector 17, U.T., Chandigarh in this appeal filed against judgment and order dated 12.3.2004 passed in Complaint Case No. 456 of 2003 passed by District Consumer Disputes Redressal Forum -I [for short hereinafter referred to as the District Forum].

(2.) PLOT No. CPL 2830, Sector 31 -D, Chandigarh was allowed to Smt. Phoola Devi wife of Shri Kashmiri Lal for a total sum of Rs. 51,000/ -. The appellant/complainant deposited the following instalments on the respective dates mentioned against each of it:

(3.) IT appears that due to the non payment of the subsequent instalments, the Estate Officer raised a demand of penalty of Rs. 585/ - besides Rs. 5,100/ - and Rs. 4,526.26, which aggregated to Rs. 11,211.26. The appellant filed an appeal before the Chief Administrator but with no result inasmuch as the penalty amount was not changed. On 28.9.1999, the Estate Officer imposed penalty of Rs. 17,82,946/ - and demand the said amount from the complainant and warned her that in case the amount was not deposited, the plot would be resumed. The complaint was filed before the District Forum praying that the penalty amount of Rs. 18 lacs be waived.