HOUSING BOARD HARYANA Vs. SHRI KULDEEP ANAND

JUDGEMENT

(1.) Revision petition no. 3095 of 2012 has been filed against the order dated 20.04.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in First Appeal no. 1837 of 2010.

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

(3.) In the second draw the respondent was allotted tenement no. 2309 A in general scheme at Sector 55, Faridabad vide allotment letter no. 10326 dated 24.11.2003 which was received by petitioner on 02.12.2003, wherein apart from cost of the said house petitioners have calculated the interest of Rs.34,235/- from 26.05.1998.