ESTATE OFFICER Vs. NAURANG RAJ GOLPURIA

JUDGEMENT

(1.) IN this revision petition there is challenge to order dated 10.5.2012, passed by the State Consumer Disputes Redressal Commission, Panchkula (for short, 'State Commission ').

(2.) BRIEF facts of this case are that in complaint case (no.16 of 2002) before the District Forum, Bhiwani, respondent/complainant had alleged deficiency in service on the part of the petitioners/opposite parties for the reasons that he was allotted plot No.124 in the Mandi Township, Bhiwani, vide letter of allotment bearing memo No.1987 dated 17.10.1989. However, even after the receipt of the entire sale price of the said plot as per the schedule of the petitioners, they did not hand over the possession of the plot, rather served the respondent with demand notices of penalty.

(3.) WHILE disposing of the complaint, the District Forum took into consideration the fact that zonal/demarcation plan of the Mandi Township Bhiwani was approved by the competent authority on 24.6.1997, therefore, there was no justification for the petitioners to have demanded penalty from the respondent. District Forum accepted the complaint and granted the following reliefs to the respondent;