HARYANA URBAN DEVELOPMENT AUTHORITY Vs. GOPAL GULATI

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dated 27.6.2006 passed by the District Consumer Disputes Redressal Forum, Panipat where by on the complaint of respondent -complainant following relief was granted:

(2.) THE case set up before the District Forum was that a residential plot No. 2127 in Sector 18, HUDA, Panipat was allotted to the respondent - complainant vide allotment letter dated 29.7.1998. However, the said plot was surrendered by the complainant because he was not in a position to pay the enhanced price in respect of the above said plot and while accepting the request of the complainant he was refunded the deposited amount as per HUDA policy vide cheque dated 2.7. 2003.

(3.) BY filing the present complaint before the District Forum the grievance made by the complainant was that he had surrendered the plot under the compelling circumstances because the HUDA authorities did not complete the development work in the area where the plot is situated. He sought restoration of the plot along with compensation and cost of litigation.