SOFIYA BADAR Vs. LUCKNOW DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) It is painful and galling that a prestigious Government institution like Lucknow Development Authority (L.D.A.) is large on promises but short in performances. An ordinary citizen or a common man is hardly equipped to match the minds of state or its instrumentalities. The Judiciary has to act as a check on the arbitrary and capricious exercise of power and work as bulwark against the excesses committed by the executive.

(2.) The L.D.A. floated the scheme as Panchwati Residential Scheme in the year 1995. The salient features of this scheme are as follows:-

(3.) The Opposite Party demanded Rs.3,40,364/- vide letter dated 25.08.2001. The complainant raised an objection that this demand was contrary to the terms and conditions of this scheme vide its letter dated 29.08.2001. The complainant, further deposited another installment for Rs.31,000/- on 31.08.2001. Till filing of this complaint, the petitioner had deposited a total amount in the sum of Rs.1,35,000/-. However, she was not put in possession of any house. The OP sent another letter dated 20.05.2004 received on 5.6.2004 wherein a demand of Rs.6,06,277/- was raised or else it was threatened that the allotment of the house would be cancelled. The complainant protested the same. It is contended that the petitioner has committed deficiency. Consequently, the complainant filed a complaint before the District Forum.