MAYA SINGH Vs. CHAIRMAN LUCKNOW DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Smt. Maya Singh and her husband Sri Vinay Singh have filed this complaint with the prayer that penal interest saddled on the complainants at Rs.1,11,273.13 and the subsequent demand note dated 26.6.1997 asking from the complainants Rs.1,62,181/- be quashed and the opposite parties, Lucknow Development Authority (for short L. D. A.) be commanded to execute the sale deed and documents transferring proprietary rights upon the complainants. The complainants have also prayed for compensation for delayed possession of the house and also for changing the originally offered accommodation into the one subsequently occupied on being allotted through the letter of L. D. A. dated 8.4.1996.

(2.) When the notice was issued, written statement, affidavits and evidence have been filed and the complaint has riped up for final disposal. Mr. G. S. Chauhan, learned Counsel for the complainants has been heard at length who has placed the entire record. Mr. Pramod Kumar, learned Counsel for the L. D. A. has also been heard at length.

(3.) Now, the admitted position is that the complainant has entered into possession on House No.5/428 in Viram Khand, Gomti Nagar, Lucknow in place of earlier allotted house. Ever since the complainants entered into possession of House No.5/428 noted above, they are enjoying proprietary rights without any deed in their favour. The record indicates that letters were issued requesting L. D. A. to execute a registered deed but instead, the demand of Rs.1,62,181/- was slapped on the complainants.