State Consumer Disputes Redressal Commission
Bhubaneswar Development Authority vs Janaki Ballav Mohapatra on 13 May, 2023
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/756/2014 ( Date of Filing : 19 Dec 2014 ) (Arisen out of Order Dated in Case No. CC/332/2007 of District Khordha) 1. Bhubaneswar Development Authority Jawaharlal Neheru Marg, Bhubaneswar. ...........Appellant(s) Versus 1. Janaki Ballav Mohapatra HIG-433, Kalinga Vihar, Khandagiri, Bhubaneswar. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Dr. D.P. Choudhury PRESIDENT HON'BLE MR. Pramode Kumar Prusty. MEMBER HON'BLE MS. Sudhiralaxmi Pattnaik MEMBER PRESENT: M/s. D. Mohapatra & Assoc., Advocate for the Appellant 1 M/S.B.N.Udgata & Assoc, Advocate for the Respondent 1 Dated : 13 May 2023 Final Order / Judgement
This matter is placed before the LokAdalat.
Learned counsel for both the sides are present.
They submit that they have settled the matter on the condition that the complainant would pay Rs.70,000/- to the OP who would execute the lease deed of 300 sqft land which is under his possession. The joint memo is placed.
In view of the compromise reached out the compromise petition be made part and partial of the order. In the spirit of LokAdalat the matter is disposed of and the respondent is directed to pay Rs.70,000/- to the appellant within a period of two weeks and thereafter within two weeks the appellant would execute the lease deed in favour of the respondent/complainant. [HON'BLE MR. JUSTICE Dr. D.P. Choudhury] PRESIDENT [HON'BLE MR. Pramode Kumar Prusty.] MEMBER [HON'BLE MS. Sudhiralaxmi Pattnaik] MEMBER