STATE OF PUNJAB Vs. ASHA RANIR

JUDGEMENT

(1.) These two appeals arise from an order passed by the State Commission on 13.9.2001.

(2.) Brief facts of the case are that complainant Asha Rani had registered herself for one Kanal plot with the Directorate of Urban Estate, Punjab, Chandigarh on 12. 8.1969. It was only on 28.3.1980 that she was allotted a plot measuring 500 yards (1 Kanal) at a price of Rs. 29,000/-. Vide her letter dated 25.5.1980, on the complaint finding that the plot is non-existent in fact it was located on a 'Cho' (monsoon rivulet), a prayer for allotment of an alternative plot was made. In the meantime the demanded amount of Rs. 29,000/- was paid in two instalments by 1983. Despite repeated requests/reminders, alternative plot was allotted after a delay of 13 long years, on 6.8.1993 on the original terms and conditions. A legal notice was issued by the complainant dated 12.1.1994 demanding interest @ 18% p.a. on the deposited amount. When nothing happened, a complaint before the State Commission was filed on 29.1.2001 seeking following relieves.

(3.) The State Commission after hearing the parties and perusal of material on record, passed over in following terms :