OM PRAKASH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The facts of the above said revision petition are these. The land of the petitionerS/complainantS was acquired on 7.8.1984 for setting up Urban Estate Sector 9, Karnal. As per the 'oustees scheme' for allotment of plots, the complainants submitted two applications, one by each of the complainants but the Haryana Urban Development Authority-opposite party refused to consider their applications. The reason given by them was that they had not deposited 10% earnest money alongwith their applications.

(2.) Consequently, both the complainants filed complaint before the District Forum, Karnal. Their main allegation was that there was deficiency in service on the part of HUDA-opposite party. The District Forum accepted their complaint and held that the complainants were eligible for the allotment of plots under the 'oustees quota' and directed the HUDA to allot plot No. 367 and 429 in Sector 8/9 to the complainants.

(3.) Haryana Urban Development Authority preferred an appeal before the State Commission which accepted the appeal and dismissed the complaint.