HARYANA URBAN DEVELOPMENT AUTHORITY Vs. JAI PAL SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the impugned order dated 18.04.2011 passed by the State Consumer Disputes Redressal Commission, Haryana (in short, 'the State Commission ') in Appeal No. 1949 of 2005 HUDA vs. Jai Pal Singh by which while dismissing appeal order of District Forum was affirmed.

(2.) BRIEF facts of the case are that complainant/respondent was allotted Plot No.323 -P in Sector 13 Part, Sonepat vide letter dated 19.9.2001, but petitioner/OP failed to deliver actual physical possession of the plot to the complainant after providing all basic amenities, hence, complainant filed complaint alleging deficiency on the part of OP and prayed for delivery of possession of alternative plot. OP contested complaint and learned District Forum while allowing complaint granted following reliefs:

(3.) HEARD learned Counsel for the petitioner and perused record.