HUDA AND ANR. Vs. B.S. VERMA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the respondent in person.

(2.) Undisputedly, the complainant applied for a residential plot in Sector-64, Faridabad which was to be developed by the petitioner/HUDA. As per the brochure of Haryana Urban Development Authority (HUDA) for allotment of free hold residential plots in Sector-64, Faridabad, it is provided that :

(3.) As the plot was delivered to the complainant after allotment letter dated 19.12.2000, within the stipulated period of three years, the complainant approached the District Consumer Disputes Redressal Forum, Faridabad, by filing Consumer Complaint No. 177/2004.