HARYANA URBAN DEVELOPMENT AUTHORITY Vs. JAI BHAGWAN

JUDGEMENT

(1.) This Appeal is against a one paragraph Order dated 16th October, 2001 of the National Consumer Disputes Redressal Commission which reads as follows :

(2.) On 16th October, 1995, the Respondents were allotted a Nursing Home site in Sector 23/23A, Urban Estate, Gurgaon for consideration of Rupees 2,145/- per square yard. On 22nd December, 2003 the Respondents were then offered an alternate site No. NH-1, Sector 46, Urban Estate, Gurgaon for consideration of Rs.3,606/- per square yard. This was accepted by the Respondents without prejudice to their rights. The Respondent then filed a complaint. On these facts, the District Forum directed that the alternate site was to be given at the same rate as the original site. The District Forum further ordered that the Appellants shall adjust the amount of Rs. 1,82,625/-, deposited by the Respondents, towards future installments.

(3.) The State Forum dismissed the Appeal and confirmed the Order of the District Forum. The Appellants went in Revision before the National Commission. The National Commission dismissed the Revision.