SATISH NARAIN SHUKLA Vs. KANPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -Appellant was the complainant before the State Commission, where he had filed a complaint alleging deficiency in service on the part of the respondent Kanpur Development Authority (KDA).

(2.) Brief facts of the case are that the appellant was allotted a plot in Indira Nagar, Middle Income Group Scheme in Kanpur by the respondent KDA. In all, the complainant deposited Rs. 10,000/- (Rs. 5,000/- each on 2.12.1972 and 22.2.1975). The possession of the plot was not given and correspondence followed. It appears sometime on 12.8.1998 the allotment was cancelled. Then there was correspondence and when no tangible result was forthcoming, a complaint was filed by the appellant before the State Commission alleging deficiency in service. The State Commission, after hearing the parties, allowed the complaint in following terms:

(3.) Not satisfied with this relief, this appeal has been filed before us for enhancement of compensation of Rs. 10,00,000/- and difference between cost of construction. None was present on behalf of the respondent despite having noted today's date of hearing, hence proceeded ex parte.