HUDA & ANR. THROUGH ITS CHIEF ADMINISTRATOR, SECTOR 6 PANCHKULA HARYANA Vs. SANDEEP KUMAR & ANR. RESIDENT OF 24, HOUSING BOARD COLONY, JHARSA ROAD GURGAON HARYANA

JUDGEMENT

(1.) The present revision petition no. 1446 of 2010 has been filed against the judgment dated 31.07.2009 of the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in First Appeal no. 1016 of 2005.

(2.) Briefly stated facts relevant for the disposal of the present revision petition are that the complainants/ respondents Sandeep Singla and Satish Singla purchased the SCO Complex no. 42 at Old Judicial Complex, Gurgaon, in an open auction on 20.08.2001 with the condition to pay 75% of the payment in eight half yearly instalments. The respondents took the possession of the plot on 20.09.2001. The allegations of the respondents are that the petitioner/ opposite parties had not provided the basic facilities/ civil amenities like water and electricity at the SCO Complex. They therefore prayed that:

(3.) The petitioner/opposite party on notice filed their reply denying the allegations. They admitted that a six storey building no. 42, OJC Gurgaon was allotted by way of open auction to the respondent vide memo no. 1910 dated 20.09.2001. Occupation Certificate was issued on 15.09.2003 after completion of the building.