HARYANA URBAN DEVELOPMENT AUTHORITY Vs. NARENDER KUMAR

JUDGEMENT

(1.) -IN this revision by the opposite party-Authority, challenge is to the order dated 6. 4. 2007 of Consumer Disputes Redressal Commission Haryana, Panchkula dismissing appeal against the order dated 17. 12. 2004 of a District Forum whereby the Authority was directed not to charge any interest penalty till the offer of possession of plot No. 1517-AP in Sector 11-12, Part-II. H. U. D. A. , Panipat to the respondent and in case any interest penalty had been realised then to adjust it in his account.

(2.) IT is not in dispute that respondent complainant was allotted residential plot No. 1473-P on 16. 12. 1985 by the petitioner-Authority on a tentative price of Rs. 35,840. Because of litigation, the possession of this plot could not be given by the petitioner-Authority to the respondent.

(3.) IN a draw of lots dated 7. 7. 2005 the respondent was allotted alternate plot No. 1517-A. P. Petitioner-Authority issued notices for payment of additional price towards enhanced land compensation as also interest penalty on unpaid instalments. Challenging that demand, the respondent filed complaint which on contest was allowed by the District Forum in the manner noticed above and District Forum's order was upheld in appeal filed by the petitioner-Authority.