HUDA Vs. RAJ KUMAR

JUDGEMENT

(1.) Respondent/complainant was allotted a plot No.160-R-lll in Mandi Township, Sirsa by the petitioner, but the possession could not be delivered as the said plot was under the occupation of Sigligars and Muslim Beggars for more than 30 years. By that time, the unauthorized occupants had got prepared their Ration Cards and Voter Cards in their names. Respondent apprised the Estate Officer and the Administrator of the respondent of the factual position when they visited the spot, but despite that the petitioner demanded extension fee which was deposited by the respondent on 10.10.1993 under threat of resumption of the plot. The respondent obtained the possession of the plot by filing a suit and paying a Pagadi of Rs. 1,40,000.

(2.) Keeping in view the circumstances of the case, the District Forum allowed the complaint and granted Rs. 50,000 for escalation in the cost of construction, Rs. 3,000 for mental agony and Rs. 5,000 towards costs.

(3.) Petitioner being aggrieved filed an appeal before the State Commission which has upheld order of the District Forum.