PARMOD KUMAR MALIK Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) AGGRIEVED by order dated 29.4.2011, passed by Haryana State Consumer Disputes Redressal Forum, Panchkula (short, "State Commission ") petitioner/complainant had filed the present revision.

(2.) BRIEF facts are that petitioner had applied for allotment of 325 sq.mtrs. plot in Sector 12 -A Gurgaon vide his application dated 29.10.1981 accompanied with draft which was registered at Sr. No.2067.

(3.) RESPONDENTS in their written statement took preliminary objections that, petitioner is not a consumer and the complaint is barred by limitation. They further took the plea that District Forum, Faridabad had no jurisdiction to entertain the complaint, as the plot was applied at Gurgaon. On merits, respondents has stated that the petitioner remained un -successful in draw of lots held for allotment of plots in Sector 12 -A, Gurgaon. Thus, denying any kind of deficiency in service on the part, they prayed for dismissal of the complaint.