GURPRIT SINGH DHILLON Vs. CHIEF ADMINISTRATOR PUDA

JUDGEMENT

(1.) This appeal has been filed against order dated 3.9.2001 passed by the District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh (for short hereinafter to be referred as the District Forum-I) in Complaint Case No.907/98- Sh. Gurprit Singh Dhillon V/s. Chief Administrator, PUDA, Additional Chief Administrator, PUDA and Estate Officer, PUDA, Mohali.

(2.) The appellant, Sh. Gurprit Singh Dhillon was allotted plot No.46, Sector 71, SAS Nagar, Mohali. As per a Scheme of PUDA, if the allottee completes required minimum construction on or before 30.6.1998, sewerage and water connections were to be provided to him without any extension fee. The complainant avers that after completing all the formalities he applied for sewerage connection on 26.61998 but the same was not provided. It is also alleged that an electric pole stood erected in front of the gate of the complainant's plot and he requested for its removal but no action was taken, hence emerged this complaint alleging deficiency in service on the part of O. Ps.

(3.) On behalf of the O. Ps. , it was contended that the house of the complainant was inspected by the J. E. concerned on 30.6.1998 and subsequently by a team of one SDO and two XENs on 30.7.1998 and it was found that work regarding water connection and sanitary fittings was yet to be done and hence sewerage connection was not granted. However, a provisional sewerage connection was released on 12.11.1998 during the pendency of the complaint consequent to a third visit by the concerned JE and on finding that the construction was then complete. This connection was granted provisionally and the complainant was asked to deposit Rs.38,000/- which amount stood as arrears against the complainant. During the pendency of the case, itself as per Zimini order dated 8.1.2001 it is confirmed that the electric pole in question has been removed and sewerage connection has also been given w. e. f.3.11.2000 but the complainant still wanted to pursue the case.