RENU SINHA Vs. SECRETARY ROURKELA REGIONAL IMPROVEMENT TRUST

JUDGEMENT

(1.) None present when the matter was called on. This is a matter of 1994. We have thought it appropriate not to adjourn the matter. Perused the grounds of appeal and the impugned order. It is not disputed that the complainant paid the entire amount of Rs.34,000/- towards the price of the plot which was allotted to her by the Rourkela Regional Improvement Trust. It was the case of the complainant that although since 1987 she deposited a sum of Rs.5,000/- and further paid the entire amount of Rs.34,000 /- vide last payment done on 7.6.1993 the possession of the plot was given on 10.4.1994. She claimed interest/ compensation on account of the deficiency of service by the Rourkela Regional Improvement Trust, Rourkela for giving delayed delivery of possession.

(2.) We have gone through the impugned order. The District Forum in para-6 of the judgment have clearly mentioned that there has been no formal transfer of the ownership of the land by the Govt. to the R. R. I. T. and, therefore, the Trust though delivered the possession to the complainant, the formal title deed could not be given in absence of execution of a formal document of title from Govt. The Forum observed that the formal transfer of title by Government had not been done. For the aforesaid reasons, we do not find that there is anything wrong in the reasoning and no merit in the appeal. The same is dismissed. Since the complainant is absent, send a copy of this order for her information.