HUDA Vs. SEEMA

JUDGEMENT

(1.) The complainant/respondent was allotted a built-up shop in an open auction, in sector 29 of City Centre Gurgaon, in March 2000. Allotment letter dated 04.07.2000 was also issued to her. There was a demand raised by the petitioner which was later reduced from Rs. 336726/- to Rs. 286786/-. The petitioner thereafter raised a demand of Rs. 451936/- with penalty. The complainant, therefore, approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner which took some preliminary objections and denied that there was no electricity or sewerage etc.

(3.) The District Forum vide its order dated 10.12.2002 directed as under:-