HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SUNITA BHATIA

JUDGEMENT

(1.) First of all, there is delay of 176 clays in filing this revision petition. The petitioner has filed an application for condonation of delay. The delay is explained in para Nos. 2 and 3 of the application which are reproduced as follows:

(2.) Secondly, let us consider the pros and cons of this case on merits. The case of the complainants Sunita Bhatia and five others was as follows. They were allotted plot in Sector-20 and deposited all the installments. Their allegation is that despite their depositing the entire amount, the OP, HUDA failed to provide basic amenities to the plot holders. They requested the OP to provide basic amenities but it did not ring the bell. Consequently, a complaint was filed with the District Forum.

(3.) Vide order dated 24.1.2002 passed by the District Forum, it was held--