LAWS(NCD)-2015-3-6

GURDIAL SINGH Vs. LUDHIANA IMROVEMENT TRUST

Decided On March 02, 2015
GURDIAL SINGH Appellant
V/S
Ludhiana Imrovement Trust Respondents

JUDGEMENT

(1.) REVISION petition no. 921 of 2014 has been filed against the judgment/ order dated 01.12.2011 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in First Appeal no. 99 of 2006.

(2.) THE brief facts of the case as per the petitioner/ complainant are that the petitioner had one fourth share in the land measuring 95 kanals as entered in the jamabandi for the year 1971 -72. The said land was acquired by the respondent in the year 1971. The petitioner had made a reference under Section 18 of the Land Acquisition Collector for enhancement of the amount of compensation. It was accepted by the District Judge, Ludhiana vide order dated 21.10.1985 and he was paid the enhanced amount of compensation. Therefore the petitioner was a local displaced person.

(3.) THE petitioner had applied for a plot in his capacity as a local displaced person and had deposited a sum of Rs.500/ - on 30.09.1987. In the year 1992 the petitioner had received a letter dated 06.11.1992 from the respondent asking the petitioner to submit the filled proforma for the allotment of plot and the same was submitted by the petitioner on 30.11.1992. In response to another letter dated 27.11.1996, issued by the respondent, the petitioner had appeared before the Committee and had submitted all the required documents. The petitioner had also appeared before the Executive Officer of the respondent at Ludhiana. The petitioner had also made written representation on 22.10.2001 to the respondents for the allotment of a plot but the matter was postponed on one pretext or the other. Still no plot of 500 sq. yards was allotted to the petitioner at the reserved price as was prevalent in the year 1987. Hence, the complaint for allotment of a plot, compensation, interest and costs were also prayed.