G.D. GUPTA Vs. HUDA

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the common Order dtd. 24/9/2009 of the State Commission in appeals no. 1545 of 2002 and no. 2708 of 2002 arising out of the Order dtd. 7/6/2002 of the District Commission in complaint no. 365 of 2000.

(2.) No one appears.

(3.) The matter relates to a plot allotted to the complainant (the petitioner herein) by the HUDA (the respondent herein). Principally, three issues, one, the extension fee payable by the complainant in respect of non-completion of the construction on the allotted plot in the stipulated time-period, two, the complainant's duty towards execution of the conveyance deed, and, three, the amount if any charged in excess from the complainant by the HUDA, were involved in the dispute.