S KESAVULU NAIDU Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In this complaint, the complainant has sought compensation in a sum of Rs.5,15,675/- with interest thereon. He has also sought costs of Rs.20,000/-.

(2.) It is the case of the complainant that he applied for an allotment of a site to the O. P.- B. D. A. , who allotted him a site bearing No.29 in Rajmahal Vilas Extn. II Stage, Bangalore. It measured 50' x 80'. Subsequently the complainant was informed that an alternate site bearing No.68 at Geddalahalli village, of Rajmahal Extn. II Stage, Bangalore measuring 50' x 80' was allotted. The complainant made a payment of a sum of Rs.1,11,465/- towards the value of the said site and a further sum of Rs.11,160/- towards stamp duty charges and a sum of Rs.4,000/- towards other incidental charges and got Lease-cum-Sale Agreement registered from the opposite party on 2.2.1990.

(3.) The complainant further averred that the opposite party again changed the allotment of the said site and allotted an alternate site bearing No.132-A near Koramangala Layout, measuring 49' x 77' for which also it collected stamp duty and registration expenses from the complainant and got a Lease-cum-Sale Deed executed in favour of the complainant. The complainant averred that he had sought allotment of a site only in R. M. V. Extn. but the opposite party by allotting a site in Koramangala put him to a lot of expenses and the complainant had undergone mental agony and suffering. The complainant, on the basis of these averments, sought a sum of Rs.5,15,675/- towards compensation on various counts including escalation costs of Rs.3 lakhs.