JALANDHAR IMPROVEMENT TRUST Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) Sh. Lakhwinder Singh, the complainant filed a complaint against Jalandhar Improvement Trust, as he had purchased Plot No. 439-B in 170 Acres Scheme known as Surya Enclave, Jalandhar. He paid the entire

(2.) Aggrieved by that order, the complainant filed an appeal before the State Commission. The State Commission passed the following directions:-

(3.) We have heard the counsel for the OP/petitioner, who has filed the present Revision Petition. It is stated that they did not make any statement before the State Commission. The order passed by the State Commission is the brainchild of the State Commission itself. He contended that this order runs directly from the affidavit filed by them. It is also submitted that this order was reserved for arguments on 01.11.2013 and was announced on 14.11.2013. It shows that this statement was not made extenously otherwise, this Commission could have dictated the order there and then. We find force in his arguments, in a measure. If the judgment is delayed by 13-14 days, it is the duty of the State Commission to reduce their pleadings into black and white, there and then. The matter should not have been delayed for such a long time. The State Commission should have passed the order on 01.11.2013 itself because there was no dispute.