B N VENKATESH MURTHY Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THESE are two cross appeals against the common order of 22nd August, 1992 rendered by the State Commission of Karnataka in Complaint No. 142/91. Both these cross appeals are being disposed of by this order.

(2.) THE State Commission came to the finding that the Bangalore Development Authority has been guilty of deficiency in service in allotting sites in favour of the complainant on which it had no right to make such allotment. However, after examining in detail the various claims of the complainant in First Appeal No. 547 it allowed the complaint in part. The Bangalore Development Authority was directed to pay a sum of Rs. 34,768/- with interest thereon at 12% from 12th July, 1990 till the date of payment and Rs. 1,000/- towards costs.

(3.) IT may be useful to recount the undisputed facts as recorded in the order of the State Commission.