(1.) PETITIONER/complainant had made two allegations against the respondent, Punjab Urban & Development Authority (PUDA) before the District Consumer Disputes Redressal Forum, Jalandhar (the District Forum for short). His first charge was that for a plot allotted to him in Kapurthala Urban Estate during 2001 even though he had paid the installments according to the schedule and the respondent/opposite party/PUDA had declared one year moratorium on deposit of installments, he has been wrongly charged 15% interest on the installments. His second grouse was that the respondent/opposite party/PUDA has imposed extension fee for non-construction for the years 2005-2006 despite the fact that the respondent/opposite party/PUDA itself vide their circular dated 5th of October, 2004 had granted a moratorium for a period of three years for the purpose of construction w.e.f. 12th of June, 2002, the date on which the zoning of this area was approved.
(2.) WHEN the complaint was pending before the District Forum, the respondent/opposite party/PUDA agreed to refund the excess amount recovered from the complainant on the installments paid by him but adjusted an amount of Rs.13,539/- from out of the excess amount as extension fee for the years 2005 and 2006. The District Forum, therefore, considered as to whether the respondent/opposite party/PUDA was entitled to levy any extension fee for non-construction for the years 2005 and 2006 and vide their order dated 18th of September, 2007 allowed the complaint and directed the respondent/opposite party/PUDA not to charge any extension fee till demarcation is completed and possession is given to the complainant. It also directed the respondent/opposite party to pay Rs.13,539/- to the complainant with 9% interest from 24th of April, 2006 till payment. It further awarded a cost of Rs.3,000/-.
(3.) THUS, we do not find any illegality, irregularity or jurisdictional error in the order passed by the State Commission and the revision petition, accordingly, is dismissed with no order as to cost.