HARYANA URBAN DEVELOPMENT AUTHORITY Vs. POONAM RAILHEN

JUDGEMENT

(1.) THIS Commission has already taken a view in the case of HUDA v. R.P. Chawla, Revision Petition Nos. 547 and 548 of 1997, that in case the plot originally allotted cannot be given for any reason and an alternative plot is to be provided to the allottee, the same shall be at the rate at which the original plot was allotted to him. Keeping that in view, this Revision Petition is disposed of in the above terms. Revision Petition dismissed.