HARYANA URBAN DEVELOPMENT AUTHORITY Vs. RADHA THAKUR

JUDGEMENT

(1.) The two Petitions viz. RP 1559 of 2023 and RP 1560 of 2023 were filed by Haryana Urban Development Authority and Ors. ('Petitioners"/ 'Opposite Parties' - OPs) against Ms. Radha Thakur and Mr. Raj Kumar ('Respondent"/"Complainant'). These appeals challenge the Order dtd. 24/2/2023 in First Appeal No. 42 of 2022 and First Appeal No. 43 of 2022 respectively, passed by the State Consumer Dispute Redressal Commission, Haryana ('State Commission'), which upheld the District Consumer Dispute Redressal Forum, Gurgaon ('District Forum') order dtd. 16/12/2021, in CC/642/2021 and CC/641/ 2021.

(2.) Both RP 1559 of 2023 and RP 1560 of 2023 were filed with 2 days delay. In the interest of justice, the delay is condoned.

(3.) Since the facts and questions of law involved in both Petitions are substantially similar, except for minor variations in dates, events and plot numbers, these Petitions are being disposed of by this common Order. For ease of reference, RP 1559 of 2023 shall be considered as the lead case, and the facts outlined below are derived from Consumer Complaint No. 642 of 2021.