AGNIDHAR PRASAD Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) IN this complaint, the complainant has claimed for compensation amounting to Rs. 20,49,100/- for the various acts of omission and commission by the officers of the Bihar State Housing Board during April, 1988 to May, 1991 which prevented and delayed the construction and completion of his house.

(2.) THE complaint arises out of the delay in construction of house on the plot which was restored to the complainant he was prevented from undertaking construction and completion of the house inasmuch as the officers of the State Housing Board, launched against him " series of police and Court cases on the basis of fictitious, unapproved and concocted site plans. They issued him false notice regarding encroachment by filing a false case before the S.D.M. Patna on the basis of a fake site plan, the Bihar State Housing Board initiating eviction proceedings against him on the basis of a fake plan etc. The cases against the complainant by the Bihar Housing Board which led to suspension of work after 1989 were found to be false.

(3.) IT is evident that the adjudication of these complaints would require elaborate evidence relating to the facts in this case necessitating examination of witnesses and documents. The Consumer Forum is not the appropriate forum for undertaking adjudication of such disputes. Malicious acts by the officers of the Board to wards the complainant also do not constitute deficiency in service to be rendered by the Board. We, therefore, decline to entertain this complaint and refer the complainant to seek his remedies in the appropriate civil Court, if he is so advised.