DILBAGH RAI Vs. HOUSING BOARD HARYANA

JUDGEMENT

(1.) THERE are two revision petitions against the order of the 12th of August, 1993 of the State Commission of Haryana in F.A.S. Nos. 259 and 260 of 1993 on its file. In the original complaint petition before the District Forum Mr. Dilbagh Singh was the complainant and the Housing Board, Haryana was the Opposite Party. They shall be described as complainant and respondent in this order disposing of the revision petitions.

(2.) BY its order of 12th August, 1993 the State Commission upheld the under of the District Forum awarding interest at 15% on the amount deposited by the complainant for purchase of for a period of two years from the date of deposit.

(3.) THE facts of the case briefly are that the complainant applied for the allotment of a HIG flat on the 8th of December, 1986. House No. 1761/HIG-FF was allotted to the complainant. The complainant asked for a change of the flat allotted and he was subsequently House No. 1782A/HIG-FF.