HARYANA URBAN DEVELOPMENT AUTHORITY Vs. DEVI CHAND GUPTA

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 27.9.2005 passed by District Consumer Disputes Redressal Forum, Faridabad whereby the complaint of respondent -complainant was accepted. The operative part of the order is as unnder:

(2.) BRIEFLY the facts giving rise to the present appeal may be noticed as under:

(3.) THE grievance of the complainant before the District Forum was that he had surrendered the plot under the compelling circumstances because the HUDA had demanded the enhanced price without any development in the area and for that reason the HUDA was liable to refund the entire amount along with interest and compensation, but despite all this the opposite party wrongly deducted an amount of Rs. 50,711 out of the amount of Rs. 2,95,345 without giving details of the deduction and without giving any opportunity of being heard to the complainant and sought direction to the opposite party to refund the deducted amount of Rs. 50,711 along with interest @ 18% per annum and also to pay interest on the amount of Rs. 2,44,634 already refunded at the same rate.