KIRPAL SINGH Vs. HUDA

JUDGEMENT

(1.) Petitioner was the complainant before the District Forum. Brief facts of the case are that the complainant, Kirpal Singh was allotted a plot No. 980 in Sector 46 in Faridabad. After a period of nine years, for whatever reason, complainant was offered an alternative plot in the same sector and certain further amounts were demanded. Even after making full payment of the earlier plot, the possession of the plot was not being delivered - hence a complaint came to be filed before the District Forum, who after hearing the parties allowed the complaint in following terms :

(2.) Not being satisfied with the order, the petitioner/complainant filed an appeal which was dismissed as in the view of State Commission justice has been done to the complaint by the District Forum. Aggrieved by this order, petitioner/complainant has filed this revision petition before us.

(3.) We heard the parties and perused the material on record. The petitioner for further relief, has relied upon this Commission's order passed on 31.8.2001 in HUDA & Ors. v. R.P. Chawla & Ors., RPs 547, 548 of 1997. There is no disputing the fact that the petitioner was allotted a plot in 1991, possession of which was never delivered. Instead an alternative plot was allotted after nine years, for no fault of the petitioner.