HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SUNEJA AND SONS

JUDGEMENT

(1.) M/s. Suneja and Sons Pvt. Ltd. , the respondent in this revision petition was the complainant before the District Consumer Disputes Redressal Forum, Gurgaon (in short, 'the District Forum'), while the petitioner, the Haryana Urban Development Authority (in short, 'the HUDA') was the opposite party (OP) 1 and its Estate Officer, Urban Estate, Gurgaon was the OP 2. For the sake of convenience, I shall refer to the parties by their status before the District Forum.

(2.) The complainant was the successful bidder in the auction of shop-cum-office (SCO) site no. 41, Old Judicial Complex (OJC), Gurgaon and was allotted the said site by OP 2 under his allotment letter dated 28.04.1989. As directed in the allotment letter, the complainant paid 25% of the accepted bid price of Rs. 22, 03,100/- of the site within the stipulated period of 30 days of the date of acceptance of the bid. The letter of allotment gave the purchaser the option to pay the balance amount in one lump sum or in installments.

(3.) It is useful at this stage to reproduce the relevant clauses of the letter of allotment: