VEERVATI Vs. CHIEF ADMINISTRATOR HARYANA HOUSING BOARD

JUDGEMENT

(1.) The unsuccessful complaint appeals against the order of the District Forum dismissing the complaint at the very threshold on the basis of a preliminary objection raised.

(2.) Since the matter is in a narrow compass of remanding the same for fresh trial the facts may be noticed with utmost brevity.

(3.) It suffices to mention that the Haryana Housing Board had advertised for applications for allotment of MIG houses built by it at Ambala. In response thereto the complainant applied and deposited 10% of the cost of the house alongwith the application and another 10% at the time of taking possession, in May, 1990. His grievance was that he was forced to deposit another amount of Rs.10,000/- as the enhancement of the price and also directed to pay Rs.903/- per month as instalment. With regard to the latter the complaint was that the other allottees similarly situated were paying Rs.787/- only, and consequently he knocked the door of the District Forum to seek relief.