HIRA LAL Vs. ADMINISTRATOR MUNICIPAL COUNCIL BHILWARA

JUDGEMENT

(1.) THIS is a First Appeal against the order of the State Commission, Rajasthan dated 19.7.1991 in complaint No. 66/90.

(2.) IN the complaint it was prayed that a direction be issued against Opposite Parties/Respondents to pay damages and expenses, compensating financial loss, and to approve the plan submitted by the Complainant/Appellant.

(3.) THE State Commission in its order has made the following observations :