ADHISHASHI ABHIYANTA Vs. RAJ NATH SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 28.7.1997 passed by District Consumer Forum, Sonbhadra in Complaint Case No.940 of 1996.

(2.) The facts of the case stated in brief, as far they are relevant for deciding this appeal, are that the opposite party Public Works Department acquired some land for the State Government for construction of road. The road has already been constructed and a Writ Petition No.17357 of 1984 was filed before the Hon'ble High Court which was decided on 4.7.1988. Inspite of directions of Hon'ble High Court, the payment of the amount of compensation has not been made. The complainant claims compensation for the damages to the crop and mental tension etc.

(3.) The opposite party challenged the jurisdiction of the District Forum and admitted construction of the road.