HARYANA URBAN DEVELOPMENT AUTHORITY Vs. RAJ KUMAR GUPTA

JUDGEMENT

(1.) PETITIONERS / Opposite Parties being aggrieved by the order dated 30.08.2010 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula in (First Appeals No.1151 and 1152 of 2010) has filed the above noted revision petitions.

(2.) SINCE , facts in above noted revision petitions are common and same question of law is involved as such these revision petitions are being disposed of by this common order.

(3.) UPON notice, the OP appeared and filed written statement wherein it was asserted that the complainant committed a complete default by not making timely payment of enhanced price and other dues due to which interest was charged upon him. It was also pleaded that the complainant is not a consumer being re -allottee. The complainant failed to pay the enhanced price for a long period due to which interest as per rules of HUDA was levied upon him and he is liable to pay whole of the amount. It is also averred that the complainant has not paid Rs.2,732/ - and he must prove the deposit of this amount. An amount of Rs. 53,925/ - was demanded from the complainant vide letter dated 24.8.1994 which was not paid within time and so, the rate of interest mentioned in that letter was charged upon him. Further, an amount of Rs. 187965/ - became due on this plot upto 13.10.2008 and thereafter, the amount shall continue to increase till the time it is paid in total as the complainant himself claimed to have paid only Rs.1,55,000/ - out of this amount upto 17.10.2008. Interest on the enhanced price has been charged strictly as per the rules, regulations and instructions and policy of HUDA. It was also averred that the complaint is hopelessly time barred.