AI Structured Summary
Not yet generated for this judgment
Judgment
BRIEF facts of the case are that Smt. Renu Bahati, complainant, entered into an agreement with opposite party for the purchase of 75 sq. yards in Khasra No. 43''/11, situated in the Village Shahbad Daulatpur on 16.5.1990. The land was acquired by the State by notification u/Sec. 6 of the Land Acquisition Act dated 26.4.1996. The complainant was not given any compensation on the ground that in the Revenue Record the land continued to be entered in the name of Gaon Sabha and not in the name of the agreement seller Smt. Darshana Jindal. The complainant approached Public Grievance Commission but failed to get any redress.
A perusal of the complaint shows that it does not disclose any ''consumer dispute''. The acquisition of the land by the State cannot be challenged before the FORA constituted under the Consumer Protection Act. For payment of compensation detailed provisions exist in the Land Acquisition Act and the complainant may, if so advised, approach the Land Acquisition Collector for necessary relief. The complaint is disposed of in these terms at the preliminary stage. Copy of the order be conveyed to the complainant. Complaint dismissed.