RAJIL KHOD Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition is directed against the order dated 26.11.2010 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in First Appeal no. 1146 of 2002. By this order, the State Commission allowed the appeal filed by the Haryana Urban Development Authority (in short, 'the HUDA') against the order dated 25.02.2002 of the District Consumer Disputes Redressal Forum, Hisar (in short, 'the District Forum') in complaint case no. 611 of 2001 filed by the petitioner herein.

(2.) (i) The petitioner was the complainant before the District Forum. He participated in an auction held by the respondent and, being the highest bidder for the sum of Rs. 3,30,500/-, was allotted a commercial plot of land (DSS 69) measuring 78.78 sq. mtr in the Old Court Area, Hisar by allotment letter dated 31.07.1990. He paid all the instalments for the price of the plot of land by 02.01.1996. However, the respondent failed to deliver/offer possession of the plot after completing the development works in the area in accordance with clause 6 of the allotment letter. The petitioner was thus constrained to file a consumer complaint (no. 930 of 1996) against the respondent before the District Forum alleging deficiency in service on the part of the respondent for failing to offer possession of the plot of land despite repeated requests over nearly six years since the issue of the letter of allotment.

(3.) We have heard Mr. S. S. Jangra and Mr. B. S. Sharma on behalf of the petitioner/complainant and respondent HUDA respectively.