LUCKNOW DEVELOPMENT AUTHORITY THROUGH ITS SECRETARY, 6 JAGDISH CHAND BOSE MARG, LUCKNOW U.P Vs. SUSHIL KUMAR RAI S/O LATE SITA RAM RAI, R/O 1/25 VIVEK KHAND, GOMTI NAGAR, LUCKNOW U.P

JUDGEMENT

(1.) The only controversy which falls for consideration is ‘whether the plot allotted to the complainant, is 52 sq. mtr. or 128 sq. mtr.’

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

(3.) Shri Sushil Kumar Rai, the complainant, applied for a plot in Jankipuram Extension Scheme on 14.06.2002 by depositing a sum of Rs.10,000.00. On 23.08.2002, allotment fee in the sum of Rs.15,000.00 was deposited for a plot bearing No. 5/220/H in Jankipuram Extension Scheme. The complainant was explained that the total cost of plot having area of 128 sq. mtr. was Rs.2,36,800.00. The complainant further paid a sum of Rs.95,000.00 on different dates. The complainant required that how much money was to be paid so that he could get the possession of the premises in dispute. The complainant was offered a plot of 52 sq. mtr.