HARYANA URBAN DEVELOPMENT AUTHORITY Vs. BHAWNESH KUMAR TANEJA

JUDGEMENT

(1.) By way of revision petition there is challenge to order dated 23.10.2006, passed by State Consumer Disputes Redressal Commission. Chandigarh (for short State Commission') vide which appeal of the petitioner was dismissed.

(2.) Along with present revision petition, an application for condonation of delay has also been filed.

(3.) Brief facts are that respondent filed a complaint before District Consumer Disputes Redressal Forum, Jhajjar, Haryana (for short as 'District Forum') on the grounds that he was allotted a residential plot No. 546, measuring 250 sq. yds., Urban Estate, Bahadurgarh at a price of Rs. 46.05.25% amount of the price of the plot was payable initially, while the balance amount was to be paid in six annually instalments with interest @ 10% p.a.