AMARDEEP SINGH HIRA Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) THIS appeal is directed against the order dated 19.2.2002 passed by Consumer Disputes Redressal Commission, Union Territory, Chandigarh whereby the complaint was ordered to be returned to the appellants/complainants for being presented before the appropriate Forum competent to entertain and adjudicate the same.

(2.) APPELLANTS filed a complaint against the respondents, inter alia, alleging that respondent No. 1/opposite party No. 1 advertisement for sale of plots at Chandigarh in an open auction to be held on 18.11.1997. Appellants gave bid for site/S.C.O. No. 60, Sector 32C and D, Chandigarh for a sum of Rs. 62 lakhs in the auction. Out of this amount, the appellants deposited a total sum of Rs. 31 lakhs and letter of allotment dated 21.1.1998 was also issued. Possession of said plot was handed over to them on 6.11.1998. It was revealed later on that a sewer line passed through the said plot at the depth of 4.5 feet, thus, making it impossible for the appellants to raise any construction thereon. In the complaint, the appellants claimed a number of reliefs. State Commission disposed of the complaint in the manner noticed above.

(3.) ONLY the reliefs at Sl. Nos. (i) to (v) in the complaint are material for deciding this appeal and the same are reproduced below :