HARYANA URBAN DEVT AUTH Vs. SHUSHILA DEVI SHARMA

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner is aggrieved by dismissal of the revision filed by it against the order passed by the State Consumer Disputes Redressal Commission (for short, 'the State Commission') which upheld the direction given by the District Consumer Disputes Redressal Forum, Hissar (for short, 'the District Forum') for refund of Rs. 55,379 along with compensation of Rs. 1,13,190 in lieu of escalation in the cost of construction and further compensation of Rs.10,000 for mental agony and harassment. On the basis of bid given by him in the auction conducted by the petitioner in 1987, plot No. MCB-65 measuring 75.62 sq. yards was allotted to Shri Ram Phal Aggarwal. The cost of the plot was Rs. 3,27,500, 10% of which had been paid by the allottee. After about one year, Shri Ram Phal Aggarwal sold the plot to the respondent and allotment letter dated 28.12.1988 was issued in her favour.

(3.) For the next 11 years, concerned officers of the petitioner did not carry out the necessary development at the site and did not offer possession of the plot. Therefore, the respondent filed complaint under Section 12 of the Consumer Protection Act, 1986 .