HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PARDEEP KUMAR

JUDGEMENT

(1.) -THIS appeal has been directed by opposite party No. 1 against order dated 2. 5. 2001 passed by Consumer Disputes Redressal Forum, Rewari (hereinafter to be referred as District Consumer Forum) vide which the complaint of respondent Pardeep Kumar (complainant) was accepted and cancellation of the plot was set aside and further the appellant was directed to issue letter of allotment to the respondent within one month.

(2.) BRIEFLY stated the facts are that respondent Pradeep Kumar had applied for allotment of plot under Economically Weaker Section (for short EWS) category as per terms and conditions mentioned in the brochure issued by the appellant measuring 3 Marlas in Sector-4, HUDA, Rewari. He had submitted application No. 17971 on 12. 4. 1999 in Punjab National Bank, Rewari branch along with demand draft worth Rs. 1,615. He was found eligible for allotment of plot under EWS category scheme and was registered as such for allotment of plot by draw of lots. The draw of lots under the said category was made on 2. 3. 2000 at Rewari and he was declared successful and allotted plot No. 1016, in Sector-4, Rewari. However, no allotment letter was issued to him. He approached several times the appellant for issuance of allotment letter but same was not issued on one pretext or the other. On the other hand, he was asked to submit documents which he had submitted. After protracted correspondence, appellant vide letter dated 7. 11. 2000 cancelled the plot.

(3.) ALLEGING deficiency in service, complaint was filed and prayed for restoration of plot and further sought Rs. 50,000 as compensation for mental and physical agony besides Rs. 5,000 as litigation expenses.