LAWS(NCD)-2010-7-32

SURENDER KUMAR Vs. HUDA

Decided On July 05, 2010
SURENDER KUMAR Appellant
V/S
HUDA Respondents

JUDGEMENT

(1.) Heard the learned .counsel for the petitioner, on admission.

(2.) Succinctly put, the factual background is that the petitioner was allotted Plot No.305 in Sector 13-17, HUDA, Panipat by the respondent Authority on 18.8.2000. However, for financial constraints, he surrendered the plot in question to the respondent on 23.4.2004, following which a cheque for refund of the amount which was in deposit made by the petitioner, was sent to him on 12.8.2004 after making 10% deduction, in terms of HUDA Policy. The petitioner, however, filed applications on 12.8.2004 and 17.8.2004 for retention of the plot in question which did not find favour with the respondent. Eventually, a consumer complaint was filed and the District Forum, on appraisal of the issue, regard being had to the pleadings of the parties, accepted the complaint and directed the respondent authority to restore the plot in question to the petitioner and, to allot, in case the said plot was not available, an alternative plot in the same developed sector for which the petitioner was liable to pay the remaining cost with interest and penalty. The aforesaid finding and direction.-, of the District Forum, however, came to be reversed by the State Commission in appeal holding primarily that the complaint filed by the petitioner was grossly 'time- barred'. Now, th-3 petitioner is in revision.

(3.) Though contentions are sought to be raised by the learned counsel for the petitioner that the petitioner had to surrender the plot in question as respondent had not completed development work in the area, as a result of which he was not in a position to raise construction over the plot, we must say that the surrender application filed by the petitioner was quite unqualified, assigning as the only reason for such surrender, his. financial constraint and hence the argument advanced on this score does not impress us. That apart, though possession of the plot was offered to the petitioner, he did not respond to take possession' of the plot.