ESTATE OFFICER, HUDA Vs. RISHI TAYAL

JUDGEMENT

(1.) Mr. Vivek Gupta, learned counsel is present for the petitioner / development authority. No one appears for the respondents / complainants .

(2.) This revision petition has been filed under sec. 21(1)(b) of the Act 1986 in challenge to the Order dtd. 18/2/2009 of the State Commission in appeal no. 771 of 2002 arising out of the Order dtd. 13/2/2002 of the District Commission in complaint no. 1164 of 1999.

(3.) . A perusal of the record shows that allotments of the subject residential plots in Sector 14 (Part) Hisar were made by the development authority in favour of the complainants in the year 1986.