JAGDISH SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE counsel for the petitioner filed replication to the written statement of the respondents in Court today. The same is taken on record, subject to all just exceptions. The petitioner was allotted industrial plot No. 64 in Industrial Area, Dharuhera, by the Haryana Urban Development Authority (hereinafter referred to as 'the HUDA') vide allotment letter dated 25.04.1996 (Annexure P -1). Undisputedly, the petitioner paid the entire premium of the said plot. As per the letter of allotment, the petitioner was required to raise construction on the said plot within two years after taking possession of the same. However, the petitioner did not raise the construction within the time prescribed, consequently, the plot in question was ordered to be resumed, vide order dated 14.08.2000 (Annexure P -8), on the ground of non -construction, by the Estate Officer, HUDA, Rewari.

(2.) FEELING aggrieved against the said order, the petitioner filed an appeal before the Administrator, HUDA, Gurgaon. The said appeal was dismissed on 24.10.2002 (Annexure P -9).

(3.) THEREAFTER , the petitioner approached the District Consumer Disputes Redressal Forum, Gurgaon, by filing a complaint against the HUDA. The said complaint was allowed by the District Consumer Disputes Redressal Forum, Gurgaon, and the resumption order dated 14.08.2000 (Annexure P -8) passed by the Estate Officer, HUDA, Rewari, on account of non -construction, was set aside vide order dated 08.09.2006 (Annexure P -16).