RAJINDER KUMAR SON OF OM PRAKASH PURSHOTTAM DAS Vs. HARYANA URBAN DEVELOPMENT AUTHORITY THROUGH ITS ESTATE OFFICER BHIWANI HARYANA

JUDGEMENT

(1.) THIS revision petition challenges the order dated 29.09.2010 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, the State Commission ). By this order, the State Commission allowed the appeal of the Haryana Urban Development Authority (HUDA) and set aside the order dated 15.10.2007 of the District Consumer Disputes Redressal Forum, Bhiwani (in short, the District Forum ).

(2.) (i) The undisputed facts of the case are that the petitioner/complainant purchased a residential plot of land (no. 51) in Mandi Township, Bhiwani in 1989 in an open auction. He paid 25% of the approved bid price and opted for payment of the balance amount in six half-yearly instalments, as per clause 5 of the letter of allotment dated 17.10.1989. Clause 6 of the said letter stipulated as under:

(3.) I have heard the learned counsel for the parties and carefully considered the documents brought on record.