HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PAWAN KUMAR

JUDGEMENT

(1.) HARYANA Urban Development Authority (HUDA) who was the opposite party before the District Forum has filed the present revision petition. Complainant/respondent was allotted a plot in Sector -1, Narnaul by the petitioner on 27th November, 2000. Alongwith the application for allotment of plot, the respondent had deposited Rs.19,182/ - being 10% of the tentative price. Respondent thereafter deposited Rs.33,569/ - i.e. 15% of the tentative price on 8th September, 2001. Balance of the consideration was to be deposited in 6 annual instalments with interest @ 15% which respondent deposited in time. The price of the plot was enhanced by Rs.72,113/ -. Respondent deposited the enhanced price. Despite paying all the instalmetns and enhanced price, possession was not given to the respondent by the petitioner. Respondent served legal notice, which was not replied to.

(2.) BEING aggrieved respondent filed the complaint before the District Forum seeking direction to the petitioner to give physical possession of the plot; compensation of Rs.1 Lakh; interest @ 12% on the deposited amount from the date of payment till the date of possession. During the pendency of the complaint, petitioner delivered the possession of the plot to the respondent on 3.2.2011. Respondent was allotted a plot measuring 144.50 sq. mtr. only.

(3.) STATE Commission dismissed the appeal as barred by limitation as well as on merits.