KANPUR DEVELOPMENT AUTHORITY Vs. BITTI DEVI

JUDGEMENT

(1.) The only point arising out of the revision petition relates to the price to be charged in case of allotment of an alternative plot.

(2.) Brief facts of the case are that the complainant was allotted a plot No. 183-G. Block 'A', Sujat Ganj in Kanpur against his application for allotment of plot made on 10.4.1972 for which she had deposited Rs. 2,400 on 28.12.1986. When the complainant went to take the possession of the plot, she came to know that someone else had taken an illegal possession of the plot. When she neither got the vacant possession of the allotted plot, nor an alternative plot, the complainant filed a complaint before the District Forum. Before the District Forum the petitioner agreed to allot an alternative plot but on current prices.

(3.) The District Forum after hearing the parties directed allotment of an alternative plot at old prices and awarded Rs. 5,000 as damages and Rs. 1,000 as costs. An appeal filed by the petitioner was also dismissed with costs of Rs. 2,000 hence this revision petition.