HARYANA URBAN DEVELOPMENT AUTHORITY Vs. DESH RAJ YADAV

JUDGEMENT

(1.) This revision petition challenges the order dated 1st December 2011 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in First Appeal no. 1607 of 2011 filed by the Petitioner/Opposite Party.

(2.) The brief facts of the case are that Respondent/Complainant is the owner of plot no. 1432 P measuring 225 square meters in sector 4, Rewari which was re-allotted to the complainant vide permission no. 8205 on 22.08.2006 by opposite party no. 1 and the same was allotted to the Respondent on 16.11.2006. The Respondent made several efforts with Petitioner for getting the possession of the above said plot but still no efforts have been made by the petitioner for delivering the possession of the plot in question. At the time of re-allotment it was assured by the Petitioner that the possession of the above said plot will be delivered to him immediately.

(3.) The Petitioner in their written statement stated that the office of the Petitioner had already written to LAC vide office memo no. 7946 dated 15.12.2010 and memo number no. 63 dated 17.01.2011 for identification/measurement of illegal part of released land structure so that encroachments can be removed and possession be handed over to the allottees of the plots. That some of the area in location where the plot of the Respondent it is situated, has been released by the Government but the exact location is not identified by the LAC, hence, the LAC has been approached to depute the Patwari concerned to do the needful so that the plots could be handed over to the allottees concerned.