CHANDIGARH HOUSING BOARD Vs. MANMOHAN SINGH

JUDGEMENT

(1.) Petitioner Housing Board which was the Opposite Party before the District Forum has filed this Revision Petition against the order and judgment dated 19.01.07 passed by the State Consumer Disputes Redressal Commission, Chandigarh, UT (in short, 'the State Commission') in appeal No.663/2006 whereby the State Commission confirming the order of the District Forum has dismissed the appeal filed by the Petitioner.

(2.) Complainant/Respondent was allotted HIG (Upper) flat in Sector 38 (West) bearing No.5794-A by the Petitioner. After paying the full consideration amount as determined by the Petitioner, Respondent applied for issuance of "No Objection Certificate" for getting the flat converted into free hold instead of lease hold. For this purpose, he moved an application on 16.3.01 along with affidavit and documents. In spite of his best efforts and repeated reminders, "No Objection Certificate" was not issued and he had to pay ground rent/lease money to the tune of Rs.7,224/-.

(3.) For the reasons stated above, we do not find any merit in the revision petition and dismiss the same with no order as to costs.