MYSORE URBAN DEVELOPMENT AUTHORITY Vs. G C NAGARAJ

JUDGEMENT

(1.) -AN Urban Development Authority constituted under the Karnataka Urban Development Authorities Act has played fraud on a person who was allotted site, in order to allot the same site in favour of a person who is close to the corridors of the Authorities.

(2.) FOR the sake of convenience, the parties in this Order are referred to according to their position in the complaint filed before the District Forum.

(3.) THIS Appeal is by the Opposite Party (for short, "op") challenging the Order dated 19. 7. 2007 passed by the District Consumer Forum, Mysore, in Complaint No. 75/2007, by which the District Forum has allowed the complaint of the complainant.