HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SUKHBIR SINGH MALIK

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 27.1.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission ') in Appeal No. 1947 of 2007 - HUDA & Anr. Vs. Sukhbir Singh Malik 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 land of the complainant and his brothers comprised in Khewat No.112, Khatoni No.140 to 145 was acquired by HUDA vide Award No.7 dated 22.7.1998 for developing Sector 24, HUDA, Panipat. Complainant applied for a residential plot measuring 10 Marlas as per the oustees policy and deposited Rs.56,242.00 but his application was not entertained as he had not furnished 'No Objection ' of the other co -shares. Complainant alleging deficiency on the part of petitioner/OP filed complaint before the District Forum. OP contested the complaint and prayed for dismissal of the complaint. Learned District Forum after hearing both the parties allowed complaint and directed petitioner/OP to allot plot out of oustees quota and pay interest on the deposited amount. Appeal filed by the petitioner was dismissed by impugned order against which this revision petition has been filed.

(3.) PETITIONER has filed revision petition along with application for condonation of delay of 252 days. It was submitted in the application for condonation of delay that time was spent in necessary approvals, sanctions and collecting relevant documents from the concerned departments and in preparation of revision petition. No details have been given as to how much time was spent in these activities, namely; seeking sanctions, approvals, collections of documents and in preparation of revision petition, etc. Apparently, no reasonable explanation has been given for condonation of inordinate delay of 252 days.