ADMINISTRATOR HUDA PANCHKULA Vs. BANWARI LAL

JUDGEMENT

(1.) IN this revision challenge is to the order dated 12.8.2005 of Consumer Disputes Redressal Commission Haryana, Chandigarh dismissing appeal against the order dated 10.9.2004 of a District Forum as barred by time by 267 days.

(2.) THERE is also delay of 160 days in filing revision for condoning whereof application has been filed along with petition.

(3.) HAVING heard Mr. Alok Sangwan for petitioner, having considered the grounds for,, condoning delay as set out in two applications �one filed before the State Commission and another before this Commission and the impugned order, we are of the view that delay in question has not been satisfactorily explained at the levels of State Commission as also this Commission. Assuming for the sake of argument that there is sufficient cause to condone the delay in filing appeal and present revision still we do not find any legal infirmity whatsoever in the order passed by District Forum in ordering allotment of plot No. 150 to the respondent particularly taking note of the facts that the name of respondent was not considered in category 'B', there being two plots in that category and O.P. No. 3 one of the allottees out of two, of plot No. 150 having surrendered allotment of this plot in view of his having been allotted another plot bearing No. 47 of bigger size.