HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SHARAN SINGH SHARMA

JUDGEMENT

(1.) This appeal has been directed by the opposite parties against order dated 31.12.99 passed by Consumer Disputes Redressal Forum, Panipat (hereinafter to be referred as District Consumer Forum), vide which the complaint of respondent Sharan Singh Sharma (complainant) was accepted and appellants were directed to allot vacant plots of two marlas each bearing No. 1821 and 1821A situated in Sectors 11, 12, Part-II, HUDA, Panipat in lieu of plot No. 1478, measuring 4 marlas in Sectors 13, 17 Panipat, within a period of thirty days from the date of announcement of the order, on the same terms and conditions.

(2.) Briefly stated the facts are that respondent (complainant) was allotted plot No. 1478 measuring 4 marlas vide allotment letter bearing memo No. 6978 dated 8.10.1993. However, the possession of the said plot was not given within reasonable time instead of best efforts made by him. The respondent came to know that some plots were lying vacant in Sectors 11-12, Part-II, HUDA, Panipat which were not allotted to anybody and, thus, he prayed that instead of plot No. 1478 measuring 4 marlas situated in Sectors 13, 17, Panipat, plot Nos. 1821 and 1821A of two marlas each situated in Sectors 11-12 , Part-II, Panipat be allotted to him.

(3.) Appellants contested the complaint and stated that the possession of the plot No. 1478, Sectors 13, 17, Panipat had already been offered to the respondent vide office memo No. 1989 dated 25.2.1999 and the inspection of the side was conducted by Junior Engineer concerned. However, they admitted that in front of plot, 9 metre wide road had not been constructed and the sewerage, water and electric lines had not yet been laid and efforts were being made to complete the development work. Thus, they prayed that the complaint should be dismissed as there was no deficiency on their part.