JAGBIR SINGH KATARIA Vs. HUDA & ANR

JUDGEMENT

(1.) This Revision Petition has been filed by Mr. Jagbir Singh Kataria against the order dated 30.12.2010 of the State Consumer Disputes Redressal Commission, Haryana, Panchkula, (for short, "State Commission").

(2.) In short the case is that HUDA advertised the plots wherein there was certain reservation for the employees of Government and some other governmental organizations. The petitioner was working in the Haryana School Education Board and he applied under this category on 20.02.2003 and was successful in the draw held on 11.08.2003 and he was allotted the plot no.2300 secto13 Bhiwani. Later on he received a letter dated 27.02.2004 informing him that the Board in which he was working i.e. Haryana School Education Board was not eligible under this reservation category as per the order dated 25.08.2003 of the Chief Administrator, HUDA. Aggrieved with this letter, he filed a complaint before the District Consumer Disputes Redressal Forum, Bhiwani (for short, "District Forum"). The District Forum vide its order dated 26.06.2008 allowed the complaint and asked the HUDA to allot the plot which was drawn against his name. The respondents in this case filed an appeal before the State Commission against the order of District Forum. The State Commission vide its order dated 30.12.2010 allowed appeal and dismissed the complaint. The Complainant has come up in revision petition before this Commission against the order dated 30.12.2010 of the State Commission.

(3.) We heard the Ld. Counsels for both the parties and carefully perused the records.