SHANTI DAHIYA Vs. HUDA

JUDGEMENT

(1.) Counsel for the petitioner heard. None appeared for the respondent/ HUDA. Mr. Vipin Jai, was the previous counsel for the respondent/HUDA. He could not appear because he was no more in the panel of HUDA, vide order dated 20.10.2015. Fresh notice was served upon HUDA, but none has appeared on behalf of HUDA, despite service.

(2.) This Execution Revision Petition has got a chequered history. Smt. Shanti Dahiya, the complainant, was allotted a residential plot No. 1989, Sector-23, Sonepat, Haryana, on 22.08.1991. This is an indisputable fact that the complainant is a defaulter. The complainant requested the OP/HUDA to accept the third installment, without interest, but the OP was bent upon to charge the interest on delayed payment. The OP resumed the said plot. The District Forum, passed the following order :-

(3.) The above said order was passed on 21.01.1998.