MADAN B.LOKUR,J. - (1.) The appellant (Harjas Rai Makhija represented by his legal representatives) is aggrieved by the judgment and order dated 3 rd April, 2012 passed by the High Court of Madhya Pradesh at Jabalpur in FA No.961 of 2010 whereby his appeal has been dismissed with costs of Rs.25,000/-.
(2.) Respondent No.1, Pushparani Jain (Pushparani) was allotted Plot No.251 in Major Shopping Centre Zone - II, Habibganj, Bhopal under Scheme No.13 of the Bhopal Development Authority (for short BDA). Since she was a resident of the United States of America and had some difficulty in completing the formalities with regard to the allotment, she appointed her brother Jinendra Jain as her attorney on or about 28th August, 1981. This was communicated by her to the Chairman of the BDA by a letter of the same date.
(3.) On the basis of the communication sent by Pushparani to the BDA, and on the basis of the Power of Attorney given by her to Jinendra Jain, she was able to obtain possession of the plot allotted to her and complete the necessary formalities.;