MANAGER, MAPSKO BUILDERS PVT. LTD Vs. SUNIL DAHIYA

JUDGEMENT

(1.) AGGRIEVED by impugned order dated 25.07.2011 passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission '),petitioners have filed the present revision petition.

(2.) BRIEF facts of this case are that respondent/ complainant had booked a residential independent ground floor in Mapsko City Home project of the petitioners located at Sector -27,Sonepat and had paid a sum of Rs.1,50,000/ -on 2.2.2010 vide receipt no.4689 and further a sum of Rs.1,50,000/ - on 3.4.2010 vide receipt no.5162. Despite the above said part payment of her residential, neither the petitioners have allotted the residential independent ground floor nor they have started construction of the unit in question. Being harassed at the hands of the petitioners, respondent has filed a complaint before the District Forum.

(3.) DISTRICT Consumer Disputes Redressal Forum, Sonepat (for short, 'District Forum '), vide order dated 28.6.2011 allowed the complaint of respondent.