SNEH LATA GUPTA Vs. HUDA

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 17.7.2006 passed by the District Consumer Disputes Redressal Forum, Faridabad whereby the complaint filed by the appellant -complainants was dismissed.

(2.) IT is admitted case of the parties that the appellants -complainants were re -allotted of plot No. 776 Sector -28, Faridabad vide allotment letter dated 4.9.1989. The possession of the plot was delivered on 3.11.1997. Earlier this plot was allotted to some other person. At the time of delivery of possession, the plot was found to be 344.44 square yards instead of 250 square yards. Therefore, the complainants were asked to deposit the price of the increased area of the plot vide letter dated 14.5.1998, which the complainants did not deposit and rather they submitted a site plan to the opposite parties for sanction to raise construction over the plot in question. As the complainants were in arrears of the price of increased area of the plot, therefore, the site plan was not sanctioned. Beside this, the opposite parties had demanded extension fee to the tune of Rs. 1,8,769 for not raising the construction over the plot within the stipulated period. However, the complainants instead of depositing the aforesaid amount of increased area of the plot as well as extension fee filed appeal before the Administrator HUDA. which was dismissed, vide order dated 27.9.2005. Hence, the present appeal.

(3.) UPON notice, the opposite parties appeared and resisted the claim of the complainants and prayed for dismissal of the complaint on the ground mentioned above.