RAJ KUMAR DALMIYA Vs. KRIPA SHANKAR

JUDGEMENT

(1.) This is a revision against the judgment and order dated 5.2.2000 passed by District Consumer Forum, Kushinagar in Complaint Case No.707/1999.

(2.) The facts of the case stated in brief are that the complainant filed a complaint for directing the opposite parties to sanction the map and also claimed a sum of Rs.10,000/- as compensation.

(3.) It was alleged by the complainant that he purchased a plot from Sitaram, s/o Algoo. He submitted an application for construction of a house along with copy of the sale deed to opposite party No.2, Executive Engineer, Nagar Panchayat, Khaddha. He also deposited the required fee on 15.1.1997. The complainant has also got a suit filed through his uncle Sri Krishna Kumar Dalmiya bearing Suit No.178/1997 and obtained an injunction so that no other person may construct a house over this property. The injunction order was vacated by the Civil Judge, Junior Division on which the appeal was filed before the District Judge which was dismissed on 5.7.1999. The appeal was also filed in the High Court which was also dismissed.