HARYANA URBAN DEVELOPMENT AUTHORITY Vs. URMIL GUPTA

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 23.07.2010 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula (in short, 'the State Commission') in Appeal No. 96/06 � HUDA & Anr. Vs. Urmil Gupta by which appeal was dismissed and order passed by the District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that the complainant/respondent was allotted plot no. 566, Sector 8, Ambala City measuring 300 sq. mts. vide allotment letter dated 12.4.1989 asking the complainant to deposit Rs.17,809.50 being 15% of the total price of the allotted plot. Balance amount of Rs.89,047.50 was required to be paid in six annual instalments commencing after expiry of one year from the date of issue of the allotment letter with interest @ 10% from the date of offer of possession. Possession of the site was to be offered on completion of the development work. Complainant deposited Rs.3,19,027/-as per details given in paragraph 3 of the complaint, whereas the price of the plot was Rs.1,18,730/- plus demand of enhanced compensation of Rs.1,39,594.75. Complainant alleged that he had already made excess payment. In spite of repeated requests, possession of the plot was offered to the complainant vide letter dated 22.5.1993 whereas the possession was to be given after developing amenities within a reasonable period. It was further alleged that vide letter dated 7.9.1993, petitioner raised demand of Rs.1,39,894.75 on account of enhanced compensation and vide show cause notice dated 9.8.2001 asked the complainant to show cause why penalty of Rs.51,493/- be not imposed. It was further alleged that in normal course possession of the plot was to be given to the complainant within 2 years whereas it was offered after four years. Hence, the complainant is entitled to interest @ 15% on the deposited amount and further requested to set aside the illegal demand of Rs.54,493/- and further requested to grant Rs.2,50,000/- as compensation along with cost of Rs.6,000/-. The petitioner/OP filed written statement and denied claim and further alleged that the complaint is barred by law as the possession was offered in 1993 whereas the complaint has been filed after 12 years.

(3.) LEARNED District Forum after hearing both the parties allowed complaint and directed the petitioner to recalculate the entire account of the complainant and to charge simple contractual rate of interest and further directed not to charge penalty before 22.5.1993 and further directed to refund excess amount if so charged with interest @ 9% p.a. along with Rs.1000/- as costs. Learned State Commission dismissed the appeal of the petitioner.