JAGDISH CHANDER MARORHIYA Vs. HOUSING BOARD, HARYANA

JUDGEMENT

(1.) This revision has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 30.04.2010 of the State Commission in appeal no. 1369 of 2002 arising out of the Order dtd. 08.05.2002 of the District Commission in complaint no. 2330 of 2001.

(2.) Heard the learned counsel for the petitioner complainant. Perused the record.

(3.) The complaint relates to an application made by the petitioner complainant to the opposite party housing board for allotment of a high income group (upper) category house.