HUDA (HARYANA URBAN DEVELOPMENT AUTHORITY) Vs. NIRMAL MADAN

JUDGEMENT

(1.) This Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986'), in challenge to the Order dated 04.10.2010 of The State Consumer Disputes Redressal Commission, Haryana (the 'State Commission') in F.A. No. 1928 of 2003, arising out of the Order dated 17.03.2003 in C.C. No. 297 of 1997 of The District Consumer Disputes Redressal Forum, Kurukshetra (the 'District Forum'). The Petitioner, Haryana Urban Development Authority (HUDA), was the Opposite Party before the District Forum (the 'HUDA'). The Respondent, Ms. Nirmal Madan, was the Complainant before the District Forum (the 'Complainant').

(2.) Heard arguments from learned Counsel for the two sides through video conferencing.

(3.) Briefly, the District Forum, vide its Order dated 17.03.2003, arriving at findings of deficiency in service, directed the HUDA to allot an alternative plot to the Complainant and awarded interest at the rate of 10% per annum from the date of deposit till the date of payment on the entire amount deposited with the HUDA.