HARYANA URBAN DEVELOPMENT AUTHORITY Vs. RAJNISH GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Haryana Urban Development Authority against the order dated 26.11.2018 of the State Consumer Disputes Redressal Commission, Haryana, (in short 'the State Commission') passed in FA No.982 of 2017.

(2.) Brief facts of the case are that the respondents/complainants purchased one SCO bearing No.362 Sector -12, Urban Estate Karnal in auction done by the petitioner. The respondents/complainants were not able to construct the shop as there was no development around the allotted SCO. The Consumer Complaint bearing No.305 of 2015 was filed by the respondents/complainants before the District Consumer Disputes Redressal Forum Karnal, (in short 'the District Forum'). The District Forum vide its order dated 01.05.2017 passed the following order:-

(3.) Aggrieved by the order of the District Forum, the petitioner herein preferred appeal bearing no.982 of 2017 before the State Commission. The State Commission passed the following order on 26.11.2018:-