IMPROVEMENT TRUST Vs. SURINDER KUMAR

JUDGEMENT

(1.) Heard Ms. Ragini Sharma, Advocate authorized on behalf of the Petitioner to present this Petition. Learned Counsel has urged that the issue raised in the present Petition is squarely covered by a Bench order dtd. 19/10/2015 in a batch of Revision Petitions, the leading Revision Petition No. being RP/2311/2013 Improvement Trust Moga & Anr. vs. Narinder Nath & other connected Revision Petitions.

(2.) It is urged that this is the same scheme and this dispute arises out of the same set of facts and on the same grounds.

(3.) The Respondent/Complainant Surinder Kumar filed CC No.91/2012 that was allowed by the District Commission on 27/8/2012 holding that the Improvement Trust was not justified in claiming non-construction charges as well as building application fee and therefore, the Complainant had the right to raise constructions without payment of any such charges.