HUDA Vs. SUNITA CHOPRA

JUDGEMENT

(1.) President Petitioner has come before us in this petition against the Interim order of status quo directed by District Forum which was affirmed by the State Commission. It was wrong on the part of the petitioner to challenge that order by way of an Appeal before the State Commission. District forum was of the view that the complainant had purchased the plot from Mandi Township when the plan had been sanctioned by the Municipal Council. Sirsa after issue of No Objection Certificate from the Mandi Township. After that Department of Mandi Township was merged with HUDA and HUDA could not. Therefore, deprive the complainant of the facilities given by Mandi Township. District Forum had directed that status quo be maintained till further orders. It is hardly a case where we should interfere in the exercise of our Jurisdiction under Clause(b) of Section 21 of the Consumer Protection Act. 1986.

(2.) Petition is dismissed. Revision Petition dismissed.