SANJAY GOEL Vs. GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The lease hold rights in respect of residential plot no. 99 in Sector-Chi-04, Block-C of Cassia Fistula Estate, Greater Noida were granted by the respondent Greater Noida Industrial Development Authority to one Smt. Mansi Moolchandani and a lease deed of the aforesaid plot was duly executed in her favour on 01.06.2007. The aforesaid plot was then purchased by the complainant from Smt. Mansi Moolchandani and the transfer was approved by the OP vide its letter dated 01.12.2014. The OP thereafter, demanded a sum of Rs.14,97,816/- from the complainant towards her share in the additional compensation paid by the OP to the farmers whose land had been acquired in Greater Noida. The aforesaid amount was paid by the complainant but he is aggrieved from the aforesaid payment and his submission is that the aforesaid amount could not have been recovered from him.

(2.) The other grievances of the complainant is that the lease hold rights in respect of the plot purchased by him from Smt. Mansi Moolchandani have not been converted into free-hold rights though the OP has allowed such conversions in other cases including the land allotted to a company namely Ansals Housing. The complainant is also challenging the transfer charges of Rs.11,42,000/- recovered from him by the OP before allowing the transfer of the plot in his name. The complainant is therefore, before this Commission seeking the following reliefs:

(3.) The complaint has been resisted by the OP which has admitted the allotment made to Smt. Mansi Moolchandani as well as the transfer of the lease hold rights of the plot in favour of the complainant. It has been stated in the written version that initially, the aforesaid plot was allotted to one Pushpendra Kumar who transferred the same to Smt. Mansi Moolchandani @ Mansi M. Chandok. The lease deed of the plot aws executed in favour of Smt. Mansi Moolchandani. Thereafter, the lease hold rights were transferred in the name of the complainant, on payment of the prescribed transfer charges.