LUDHIANA IMPROVEMENT TRUST Vs. S HARMANJIT SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the order dated 30.07.2013 passed by the learned State Consumer Disputes Redressal Commission, Punjab (in short, 'the State Commission') in Execution Petition No. 16/2012 in CC No.3/2009 S. Harmanjit Singh and Anr. Vs. State of Punjab and Anr. by which, while allowing Execution Application, Ludhiana Improvement Trust was directed to charge Rs.3973/ - per sq. yd. from the complainant and to issue fresh allotment letter.

(2.) BRIEF facts of the case are that complainant/Respondent No.1 filed complaint before State Commission against OP No. 1/Respondent No. 2 and OP No. 2 and 3/appellants and learned State Commission vide order dated 2.8.2012 allowed complaint and directed OPs to allot 500 sq. yd. plot and was further awarded compensation of Rs.1,00,000/ - and Rs.20,000/ - as cost of litigation. As plot was not allotted, complainant filed execution application before State Commission and learned State Commission vide impugned order allowed execution application and directed OPs to charge Rs.3973/ - per sq. yd. for the plot and further directed to issue fresh allotment letter against which this appeal has been filed along with application for condonation of delay.

(3.) HEARD learned Counsel for the appellant on application for condonation of delay.