JAGDEV SINGH Vs. LUDHIANA IMPROVEMENT TRUST

JUDGEMENT

(1.) COMPLAINANT Jagdev Singh has filed this revision petition against OP/Ludhiana Improvement Trust (hereinafter referred to as the LIT), challenging the order of the Punjab State Consumer Disputes Redressal Commission in FA No.679 of 2008. The District Forum had dismissed his complaint against the LIT and his appeal has been dismissed by the State Commission in the impugned order.

(2.) FACTS , in very brief, are that the Complainant, while working as a Major in the Indian Army, had applied for allotment of a plot in 1985. As seen from the record, he was allotted a plot on 28.4.1998. But, the allotment was cancelled allegedly for non -compliance with the conditions of the allotment. In the meanwhile, he had retired from the Army as Lt. Colonel and had moved to Canada in 1997. In response to his subsequent representation to the LIT and Government of Punjab, his allotment was restored on 15.9.2006. He paid the sale consideration including interest and penal interest and was put in possession.

(3.) THE District Forum, as already noted, dismissed his complaint. It held that -