HUDA Vs. MANORANJAN KUMAR DUBE

JUDGEMENT

(1.) Delay of 160 days in filing revision petition is condoned.

(2.) Challenge in this revision by the opposite party-HUDA is to the order dated 1.1.2009 of Consumer Disputes Redressal Commission, Haryana, Panchkula dismissing appeal against the order dated 23.4.2008 of a District Forum whereby Authority was directed to allot a booth to the respondent on depositing by him the amount as per rules within 30 days of the receipt of the copy of the order.

(3.) On 29.12.2005, the Authority auctioned 43 commercial sites/shops in Sector-6, Dharuhera. Respondent gave bid of Rs. 13,40,000 for basement booth No. 50, which was the highest. 10% of the amount was deposited vide receipt No. 44584 dated 29.11.2005 by the respondent. Since the Authority did not issue allotment letter the respondent filed complaint seeking certain reliefs which was contested by the Authority. It was, inter alia, pleaded by the Authority that the auction was cancelled and deposited amount was remitted by cheque No. 633394 dated 1.6.2006 drawn on Oriental Bank of Commerce to the respondent but the envelope containing cheque was received back as the respondent was not found at the given address.