(1.) Sh. Parshotam Dutt, the complainant was allotted Plot No. 154 in lieu of his previous allotted plot by Improvement Trust, Patiala- petitioner/OP. He was given a plot measuring 300 sq. yds. The complainant was allotted new plot which was 50 sq.yds. more in area. It was agreed that the area of extra 50 sq. mt. would cost Rs.9250/- @ Rs.185/- per sq. yd. and its 1/4 th amount in the sum of Rs.2312.50 was deducted from the compensation payable by the trust to the complainant. The complainant vide letter dated 4.2.2002 requested the OP to execute the exchange deed. It was not executed till 01.12.2008. The demand, subsequently made, vide letter dated 09.01.2009, in the sum of Rs.2,92,854/- has been called into question in these proceedings.
(2.) In its reply, the petitioner admitted that the remaining th of the actual price of the excess land was to be paid to the complainant in five half-yearly quality instalments @ 12% interest as per agreement executed between the parties on 18.02.1995. It was contended that the complainant has not paid a single penny since 30.03.1995 till 04.02.2002. The complainant was initially required to pay the remaining 75% @ Rs.185/- per sq. yd. @12% interest in 1995 in five equal instalments which he never paid. It is contended that the collector rate as per policy decision of the Govt., comes to Rs.2,92,854/- and the sale deed of excess area of 50 sq. yds. can be executed in favour of the complainant on depositing of collector rate of price in the sum of Rs.2,92,954/-.
(3.) Both the Fora have rendered the orders in favour of the complainant and quashed the said demand notice. The OP has been asked to revert to the previous rates.