IQBAL SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY,

JUDGEMENT

(1.) IN this revision petition filed by the Petitioner/complainant, there is challenge to order dated 10.11.2010, passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission ').

(2.) BRIEF facts are that respondents/O.Ps have allotted a plot bearing No.626 -P Sector -20 Part -II measuring 14 marlas vide allotment No.126 dated 7.1.2003. The possession of the plot was delivered to the petitioner vide letter dated 28.4.2003. As per the version of the petitioner, there is a sewerage line passing in front of his plot at a distance of one feet and due to existence of said sewerage line and manhole, he could not construct his house properly as he could not utilize the entire area of the plot. Further, there was foul smell due to the sewerage line as well as manhole. Therefore, petitioner approached respondents and requested them to remove the sewerage line and manhole but in vain. Thus, alleging it a case of deficiency of service and unfair trade practice, petitioner invoked jurisdiction of the District Consumer Disputes Redressal Forum, Sirsa (for short, 'District Forum ').

(3.) DISTRICT Forum, vide order dated 19.1.2007, allowed the complaint and passed following directions;