LAXMI LAND DEVELOPERS Vs. BHUWAN CHAND BHATT

JUDGEMENT

(1.) The complainant/respondent booked a plot of land measuring 100 sq. yards in Village Sidhipur, Tehsil Bahadurgarh, Distt. Jhajjar, Haryana with the petitioner in the year 1999 and paid a total sum of Rs.27,500/- to the petitioner in installments. However, neither the possession of the plot was delivered to him nor was any sale deed of the said plot executed in his favour. When the complainant visited the petitioner he was told that there was a ban on registration of the sale deed in respect of the land sold to him. Being aggrieved from denial of the plot to him, the complainant approached the concerned District Forum by way of a complaint, seeking allotment of the aforesaid plot, along with compensation etc.

(2.) The complaint was resisted by the petitioner primarily on the ground that it was barred by limitation and there was a ban imposed by the Haryana Government on transfer of land in certain villages, including Sidhipur of Bahadurgarh.

(3.) The District Forum, vide its order dated 21.05.2012, directed the petitioner to transfer plot of land measuring 100 sq. yards to the complainant and also pay a sum of Rs.5,000/- as compensation to him.