ALKA NARWAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THAT the present Revision Petition is directed against the Impugned Order dated 07.08.2012, whereby the Hon'ble State Commission had been pleased to allow the First Appeal No. 617 of 2008 filed by the Respondents herein and set aside the order dated 11.12.2007 passed by the Ld. District Forum in Consumer Complaint. The Hon'ble State Commission had also dismissed the complaint filed by the Petitioners before the Ld. District Forum.

(2.) THE brief facts :

(3.) THEREAFTER , the Complainant did not want to implement the said order of the District Consumer Forum, she filed an affidavit on 28.01.2002. But, the higher authorities of HUDA, Jagadhri decided to implement the order of the District Forum subject to the decision of the State Commission. Accordingly, as per the direction and in pursuance of the letter issued by the Chief Administrator, HUDA, Panchkula, the Opposite Parties sent a cheque to the complainant bearing No. 466017 dated 14.10.2005 for an amount of Rs.8,53,491/ - through speed post on 29.11.2005 but the same was received back by the Opposite Parties with the report as "not met" dated 29.11.2005, 30.11.2005 02.12.2005, 05.12.2005, 06.12.2005 and 08.12.2005.