HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PINKI

JUDGEMENT

(1.) THE order under challenge in this revision petition is that dated 25th August 2009 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in appeal by the petitioner HUDA against the order dated 29th June 2009 passed by the District Consumer Disputes Redressal Forum, Kurukshetra (in short, 'the District Forum'). THE above-mentioned order of the District Forum was passed by it on execution application No. 305 of 2007 filed by the respondents/ complainants. THE operative part of the District Forum's order reads as under:

(2.) THE respondents in this petition were the complainants before the District Forum and had jointly approached the latter alleging deficiency in service on the part of HUDA in allotting to them the Clinic Sites No.1, 2 and 6 for establishing Nursing Home at the Shopping Centre, Mandi Township, Pehowa. This complaint (No. 381 of 2002) was allowed by the District Forum by its order dated 15.01.2004 with the direction to HUDA to make the sites allotted to the complainants to dust-free or allow them to change the purpose of use of the allotted plots. When HUDA did not comply with the directions of the District Forum, even after its appeal to the State Commission followed by revision petition to this Commission had failed, the complainants/ respondents approached the District Forum with the above-mentioned execution application. THE District Forum, after consideration of the pleadings and evidence, passed the order already noted above.