JAGJIT SINGH Vs. CHIEF ADMINISTRATOR

JUDGEMENT

(1.) 1. There is a delay of 2 days in filing the revision petition. Arguments heard. In the interest of justice, the delay is condoned in view of the contention raised in the revision petition.

(2.) THE facts germane to the present case are these. Jagjit Singh, advocate, applied for a plot and deposited a sum of Rs.46,625/ - with Haryana Urban Development Authority, the respondent. He was allotted a plot on 18.12.2000. The tentative cost of the plot was Rs.5,12,875/ - as per terms and conditions of the agreement entered into between the parties. The respondent demanded 25% of the total price of the allotted plot. The complainant accepted the allotment letter and deposited a sum of Rs.1,28,219/ - against the cost of the plot. Rest of the amount was to be paid in installments.

(3.) THE respondents were to offer physical possession of the plot after completion of the development work but the development work was not completed. Consequently, the complainant surrendered the plot on 6.7.2002. The respondent refunded the amount of Rs.66,454/ - against the original amount of Rs.1,28,219/ -. The grouse of the complainant is that a sum of Rs.61,765/ - was wrongly deducted.