HARYANA URBAN DEVELOPMENT AUTHORITY Vs. TEJ REFRIGERATION INDUSTRIES

JUDGEMENT

(1.) THE facts germane to this revision petition are these. THE petitioner, Haryana Urban Development Authority (hereinafter referred to as 'HUDA '), allotted the Industrial Estate Plot No.115, Phase-I, Bahadurgarh, in favour of complainant, Tej Refrigeration Industries, on 08.02.1978. THE possession of the plot was also handed over to the complainant in the year 1981. THE complainant was supposed to construct the premises within the stipulated period. THE complainant had deposited the full and final cost of the plot before 1983 and got executed the Conveyance Deed on 23.03.1983, in his favour. THE complainant could not carry on the construction work because of non-development of area.

(2.) THE petitioner, HUDA, resumed the plot in the year 1995-1998, due to non-construction of the building within the stipulated period vide order dated 11.07.1995 and the amount deposited by the complainant stood forfeited without giving any notice. Consequently, the complainant filed the present revision petition.

(3.) UNDER the circumstances, the orders passed by the fora below cannot be faulted. We affirm the order passed by the State Commission and dismiss the revision petition.