PUSHPA SINGHAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of present petition, petitioner/complainant has challenged order dated 9.3.2009, passed by State Consumer Disputes Redressal Commission, Panchkula (for short, 'State Commission').

(2.) Petitioner was allotted residential plot no. 331, measuring 350.8 Sq. yards in Sector-64, HUDA, Faridabad, vide allotment letter dated 8.1.2001. Petitioner surrendered the plot in question to the respondent and got refund after deduction of 10% of the tentative price, vide cheuqe No.587862 dated 28.06.2003, as per respondents/o.p. policy which was accepted by her without any protest. Case of petitioner is that she had surrendered the plot under compelled circumstances because the development works in the area were not completed and for that reason she could not raise construction over the plot. In the complaint filed before the District Consumer Disputes Redressal Forum, Faridabad (for short, 'District Forum') petitioner has prayed that an alternative plot be allotted to her; the deducted 10% amount be adjusted and she be paid 18% per annum interest on the total deposited amount; not to charge interest on the installments amount and delayed interest; not to charge extension fee and to pay Rs.50,000/-on account of mental agony and harassment caused to her and Rs.11,000/- as litigation expenses.

(3.) xxx xxx xxx