PUDA Vs. GAJJAN SINGH

JUDGEMENT

(1.) THIS is an appeal by the Punjab Urban Planning and Development Authority (in short 'PUDA') against the order of the District Forum, Ropar datd 2.3.2005 by which the complaint of the complainant was allowed in the following terms :

(2.) BRIEF facts giving rise to the present appeal may be noticed:

(3.) THE complainant was placed at Serial No. 37 in the seniority of the waiting list for the general category for the applicants who had applied for 300 sq. yards plots. After the draw of lots the result was duly published on 1.4.2001 in which the complainants name was shown in the waiting list at serial No. 37. As per the aforesaid condition for drawing up of the waiting list the same was to be valid for a period of two years. The complainants name remained on the waiting list for a period of two years but unfortunately no plot became available for allotment to the complainant who was on the waiting list. Refund of the earnest money was sent to the complainant on 30.8.2003. The complaint was filed that the refund should have been made with interest. Finding favour with the argument of the complainant the District Forum allowed the complaint as aforesaid. Hence the present appeal by PUDA.