GREATER MOHALI AREA DEVELOPMENT AUTHORITY Vs. DEEPSHIKHA

JUDGEMENT

(1.) The petitioner invited applications for allotment of residential plots at Chandigarh. The complainant applied for allotment of a 100 sq. yds. Plot under category 'A'(General category) vide application No. 28758. She was declared successful in the draw of lot held on 28.11.2011. However, the allotment was later cancelled vide letter dated 31.05.2012 on the ground that she was not a resident of Punjab/Chandigarh which was an essential eligibility condition for allotment of the plot. Aggrieved from the cancellation of the allotment the complainant approached the concerned District Forum by way of a consumer complaint. The complaint was resisted on two grounds that the complainant was not eligible for the allotment of the plot, and that she was not a consumer of the petitioner.

(2.) Vide order dated 25.09.2012 the District Forum allowed the consumer complaint and restored the allotment. Compensation quantified at Rs. 50,000/- was also awarded to the complainant along-with cost of litigation quantified at Rs. 5,000/-.

(3.) Being aggrieved from the order passed by the District Forum, the petitioner approached the concerned State Commission by way of an appeal. The said appeal having been dismissed vide impugned order dated 06.07.2015 the petitioner Authority is before this Commission by way of this revision petition.