KANHAIYALAL MATHUR Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This is an appeal under Section 21 of the Consumer Protection Act, 1986 against the order of December 4,1989 of the State Commission, Rajasthan.

(2.) The reliefs granted by the State Commission to the Complainant-Appellant are set out in pages 21 to 23 of the order of the State Commission.

(3.) The appellant's grievances are: that (1) he has not been allotted an independent house within a reasonable time and of the requisite area 1800 Sq. Ft./200 Sq. Yards/ 198 Sq. Mtrs.; (2) the non-allotment of an independent house of requisite area was a breach of the contractual obligation on the part of the Respondent; (3) there has been discrimination against him inasmuch as the Board has allotted independent house to other persons in the same colony and under the same scheme; (4) the Board is guilty of unfair practice inasmuch as certain houses in the Malviya Nagar M.I.G. were lying vacant which could have been allotted to the appellant;and (5) the State Commission has unjustly denied him compensation on the ground that the appellant failed to produce material to substantiate the loss sustained by him.