HARYANA URBAN DEVELOPMENT AUTHORITY Vs. AJIT RAJ MAHAJAN

JUDGEMENT

(1.) IN this revision petition, there is challenge to order dated 16.8.2010, passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (for short, 'State Commission ').

(2.) BRIEF facts are that respondent/complainant was allotted plot No.38 measuring 220 sq.mtrs. in sector 12A in the year 1986 for which he had paid all the amounts on various dates. Thereafter, plot No.38 measuring 220 sq. mtrs. was allotted against the tentative price of Rs.39,380.00 in Sector 12, for which respondent has paid an amount of Rs.1,56,387.00. Later on, it was found that plot No.38, does not exist in Sector 12. Thereafter, plot no.470 of Sector 5 was offered which was willfully accepted by the respondent on 28.5.1996 but Petitioner/OP demanded additional price of the plot. Since, petitioner cannot charge excess amount from the respondent, hence this complaint.

(3.) DISTRICT Consumer Disputes Redressal Forum, Gurgaon (for short, "District Forum ") vide its order 15.3.2004, passed the following order ;