PURAN CHAND Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition challenges the order dated 05.07.2010 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in appeal no. 2161 of 2006. By this order, the State Commission allowed the appeal filed by the respondent Haryana Urban Development Authority (in short, 'the HUDA') against the order dated 18.08.2006 of the District Consumer Dispute Redressal Forum, Panipat (in short, 'the District Forum').

(2.) The petitioner was the complainant before the District Forum with the allegation that he was compelled to surrender the plot allotted to him by the respondent in view of HUDA's failure to carry out the necessary development works. On the other hand, the HUDA pointed out that the complainant had voluntarily surrendered the plot under his letter dated 08.05.2003 and received the refund of Rs.1,80,723/- from the HUDA by cheque no. 1030653 dated 25.08.2003. There was no protest by the allottee/complainant. However, he filed a complaint on 14.09.2006 alleging that his surrender of the plot was not voluntary but due to the non-completion of necessary development works.

(3.) The District Forum allowed the complaint with the following directions: