M L SHARMA Vs. HOUSING COMMISSIONER PUNJAB

JUDGEMENT

(1.) This is a complaint filed by Shri M. L. Sharma for the allotment of a plot in the Urban Estate, Mohali. He has also claimed interest at the rate of 12% on the earnest money deposited by him in the Estate Office, Mohali.

(2.) It arises in this way:-

(3.) From the facts narrated earlier, it is manifest that the complainant had been changing his mind from time to time. Firstly, he applied for 10 Marlas plot in the Urban Estate, Mohali in the year 1977 and then he opted for 8 Maria plot in the year 1983. In the year 1985-86, the complainant requested for the refund of Rs.4,000/- because of domestic needs and financial hardship and the amount was refunded to him. The question, therefore, that falls to be considered is whether there has been any lapse or deficiency in service on the part of the Estate Officer, Mohali. In our opinion, this has to be answered in the negative. He having withdrawn the amount of Rs.4,000/- from the Estate Office, Mohali, no interest, therefore, is payable to the complainant on the amount deposited by him.