SATYA PAL MAHENDIRATTA Vs. H U D A

JUDGEMENT

(1.) The issue involved in this case falls in a narrow compass. The complainant who is the Revision Petitioner in this case had deposited earnest money for the plot and got his name registered in HUDA scheme for Sector 45, Gurgaon in 1996-97. The case of the complainant is as under:

(2.) The complainant had applied for allotment of a plot in Sector 45, Gurgaon on 19.6.1997 vide application No. 131007 and the same along with demand draft No. 492300 dated 19.6.1997 for Rs. 61,842/- was submitted in the authorised bank of the respondent i.e., Bank of Baroda, Darya Ganj, Delhi-110002 after fulfilling and completing all the formalities as required by the respondent. The Bank of Baroda, Darya Ganj, Delhi-110002 had forwarded the application of the complainant to HUDA, Gurgaon and remitted the amount on 28.6.1996. In this respect Bank of Baroda, Darya Ganj, Delhi issued a certificate dated 7.4.1998 to the complainant. The name of the complainant was not included in draw of lots held in the 1st week of Jan., 1998. So complainant visited the office of the respondent and written many letters but no heed was paid to his requests for considering his name in the draw. If the name of the complainant had been included in the lot of draw, he must have been having a plot today.

(3.) After hearing the parties and going through the documentary evidence, District Forum passed the following order: