HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PAWAN KUMAR GUPTA

JUDGEMENT

(1.) Revision petition no. 857 of 2010 has been filed under section 21 (b) of the Consumer Protection Act, 1986 against the order dated 20th November 2009 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula in First Appeal no. 609 of 2006.

(2.) The brief facts of the case as per the respondent/complainant are as follows:

(3.) The respondent had applied for allotment of 10 Marla Plot in Sector 9, Gurgaon to the Petitioner/ Opposite Party vide application no. 014712 dated 20.08.1992 and has deposited earnest money of 10% amounting to Rs.22,836/- in cash on 20.08.1992.