C P SUHAG Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition is filed by Mr. C.P. Suhag, the original Complainant in Complaint No. 2084 dated 8.12.1998 filed in Gurgaon District Forum for not giving possession of the plot.

(2.) Brief facts of the case are :

(3.) The revision petitioner was allotted a plot No. 1284-P, Sector 21, Gurgaon, Haryana by the respondent authority. However, despite the receipt of entire amount from the petitioner the respondent authority failed to deliver the possession to the complainant. The respondent submitted in the District Forum that various writ petitions were filed by the land owners challenging the acquisition before the High Court and the Hon'ble Supreme Court and hence the development work got hampered and accordingly the possession of the plot could not be handed over to the complainant. District Forum in its order dated 12.8.1994 directed as under :