HUDA Vs. K C BHATIA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30.11.2007 passed by the District Consumer Disputes Redressal Forum, Panchkula vide which the complaint filed by the respondent -complainant was accepted and following relief was granted:

(2.) THE matrix of the facts involved in this appeal is given as under:

(3.) DURING this period, for taking further action in the matter, the Chief Administrator, HUDA, Panchkula had written a letter dated 7.3.1995 to the Director of Industries, Haryana 30 Bays Building, Sector -17, Chandigarh to know about the setting up of unit by the complainant on plot No. 142, Industrial Area, Phase -II, Panchkula or to apprise the competent authority whether the production in the unit was started or not so that action could be taken on his application for allotment of a residential plot. At that time the complainant was in Kuwait and during this period he applied for change in trade of the industrial plot, for which the complainant was issued a resumption notice. However, the complainant got necessary permission for change of trade and the resumption proceedings in respect of his industrial plot were dropped. The application of the complainant for allotment of a residential plot under the policy was in process and he was to be allotted residential plot only after he commenced commercial production making him eligible for allotment of the plot under the policy. Vide letter dated 18.4.2006 the Estate Officer, HUDA, Panchkula informed the complainant to send immediately the information about the completion of construction of building on plot No. 142,Phase -II; Panchkula and also that when the production was started by him. In reply to that letter, the complainant wrote letter dated 18.4.2006 informing the opposite parties that he had established an export firm for Handicrafs under the name and style of 'Sneh International' which was earlier established in House No. 43, Sector 8, Panchkula.