HARYANA URBAN DEVELOPMENT AUTHORITY Vs. BISHAN DASS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/OP against the order dated 07.9.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 369 of 2007 HUDA Vs. Bishan Dass by which, appeal filed by the petitioner was dismissed and order passed by District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that complainant/respondent purchased Plot No. 146-B Block, Nai Mandi, Sirsa from Joginder Singh vide sale deed dated 14.3.1967. Petitioner/OP resumed the plot vide memo dated 3.1.1998 on account of non-payment of the due amount towards the plot. Before resumption, notice was issued to the previous allottee Joginder Singh and not to the complainant; thereafter the complainant received notice on 13.1.2003 from the OP whereby complainant was directed to appear in opposite party's office on 16.1.2003 to explain the position. Complainant appeared before OP and submitted that he never received resumption order and further prayed to restore the plot. As plot was not restored, complainant filed complaint before District Forum. OP contested the matter and submitted that complainant did not inform opposite party with respect to purchase of plot from previous allottee Joginder Singh; so, notice of resumption was issued in the name of Joginder Singh and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and granted following relief:

(3.) Petitioner filed appeal against the order of District Forum which was dismissed by impugned order; hence, this revision petition was filed.