HEERA LAL BANSALI Vs. NAGAR NIGAM KOTA

JUDGEMENT

(1.) HEARD . THESE cross -appeals by the parties to Complaint No.135/2002 arise out of the order made by the D. F. , Kota on 6.3.2003.

(2.) THE facts, relevant to and sufficient for disposal of both these appeals, are that in order to obtain the sanction of the Nagar Nigam, Kota in respect to construct his house, Heeralal complainant had deposited a sum of Rs.50/ - with the concerned employees of the Nagar Nigam. His grievance was that the concerned authority did not accord his sanction and approve the site map for carrying on construction on the residential plot and thereby rendered deficient services to him.

(3.) THE Nagar Nigam had opposed the maintainability of the complaint itself on the ground that the dispute relating to the ownership rights of the plot in question, was pending for disposal before the Civil Courts.