DHANBIR SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against order dated 4.1.2011 of the National Consumer Disputes Redressal Commission, New Delhi, whereby the appellant's challenge to the order passed by the State Consumer Redressal Commission, Haryana (for short 'the State Commission') dismissing the complaint filed by him on the ground that he had already availed the remedy of appeal was negatived.

(3.) The appellantpurchased plot no.4228 (measuring 420 square metres) situated in Sector-E, Defence Colony, Urban Estate, Jind from the original allottee Shishpal Singh. He applied for transfer of the plot, which was duly approved by the competent authority after payment of the extension fee of Rs.62,400/-. Thereafter, the plot was reallotted to the appellant vide office memo dated 10.12.1998. However, the building plan submitted by him was not sanctioned on the ground that he was yet to obtain possession of the plot. When the appellant got possession, he found that area of the plot was less by 11.25 sqr. mtrs. Not only this, he was called upon to pay extension fee upto 31.12.1999 i.e., the date of. delivery of possession. A further demand of extension fee amounting to Rs.71,688/- was also raised against appellant.