SANJAY KUMAR JANGRA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) s revision petition has been filed against the order dated 01.03.2012 passed by the learned Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in F.A. No.203/2006 HUDA Vs. Sanjay Kumar Jangra by which the State Commission while allowing appeal filed by opposite party-respondent set aside order of District Forum and dismissed complaint.

(2.) Brief facts of the case are that complainant was allotted Plot No. 2349 Sector 57, UE, Gurgaon vide Memo No.293 dated 6.1.2005 under defence quota. Complainant received letter from opposite party-respondent dated 6.10.2004 demanding the eligibility proof of the complainant under the Defence category, but complainant did not reply and visited office of opposite party and requested that application of the complainant be treated under general category. It was further alleged that opposite party refused to give allotment letter to the complainant, hence, filed complaint on account of alleged deficiency of service. Opposite party submitted reply and alleged that as complainant applied under Ex-servicemen but he failed to furnish proof for the same, his application could not be considered under general category and as such, there was no deficiency of service on the part of opposite party. Learned District Forum after hearing both the parties allowed complaint and directed opposite party to issue allotment letter for the aforesaid Plot No. 2349 Sector 57, UE, Gurgaon and in the alternate another plot of the same size along with interest against which opposite party filed appeal which was allowed by impugned order.

(3.) Heard learned Counsel for the petitioner and perused record.