NITA JAIN Vs. JAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) Smt. Nita Jain, the complainant, was allotted plot of land bearing Plot No. 196 on 19.11.1997 i.e. almost two decades have elapsed, in Prithviraj Nagar Scheme, Phase -1. She had made the entire payment.

(3.) Both the fora below have given the concurrent findings and directed the OP-Jaipur Development Authority to pay the amount of Rs.4,23,218.75 which were already deposited by the complainant, Smt. Nita Jain, with interest @15% per annum on the amount already deposited by her, from the date of deposit and to pay a compensation of Rs.50,000/- on account of mental and physical harassment suffered by the complainant and costs of proceedings in the sum of Rs.1,000/-. Still aggrieved by these orders, the complainant has filed this revision petition.