RAM NIWAS MANAV LECTURER Vs. HUDA

JUDGEMENT

(1.) This appeal is directed against the order of the District Forum, Hisar declining to entertain the complaint preferred by the appellant.

(2.) The complainant had averred that he was the holder of plot number 706 measuring 100 Sq. meters in Sector 13 of the Haryana Urban Development Authority complex at Hisar. It was the case that the possession was duly delivered to him on the 7th of March, 1991 and thereafter he had submitted a site-plan for the construction of a house therein alongwith a 'no Due Certificate' for approval. However, this was returned back on the 12th of June, 1991 for want of "standard zoning of plots". Thereafter the said plans were re-submitted but were returned again on the old ground and it was not till the 24th of October, 1991 these were finally sanctioned.

(3.) It was further the case that the complainant had applied for the execution of a conveyance deed and deposited non-judicial stamp paper worth rupees 2,093/- but these were also returned on the 6th of February, 1992 by the respondent on the ground that the enhanced cost of Rs.21,196.68 paise should be deposited as a condition precedent to execute the aforementioned deed. Allegations of unfair discrimination and mala fides were levelled against the respondent and a compensation to the tune of Rs. One lac was claimed.