CHIEF ADMINISTRATOR HUDA PANCHKULA Vs. VEENA KUMARI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 24. 10. 2003 passed by the District Consumer Disputes Redressal Forum, Faridabad whereby while accepting the complaint of the respondent-complainant following direction has been made to the appellant-opposite parties:

(2.) PUT shortly, the facts of the case are that plot No. 1123 located in Sector 21-D, Faridabad was allotted to Dharamvir Singh as per letter bearing memo No. 2087 dated 14. 6. 1994. Thereafter, the said plot was re-allotted to the complainant as per letter bearing memo No. 786 dated 23. 11. 2000. The complainant deposited the enhanced land compensation of the plot so demanded by the opposite parties. The grievance of the complainant is that she was entitled to interest @ 10% per annum on the deposited amount with the opposite parties after 14. 6. 1997 as per the policy issued by the Chief Administrator, HUDA, Panchkula and accordingly it was prayed that necessary directions be given to the opposite parties in this regard. The opposite parties contested the complaint while refuting the stand of the opposite parties. The District Forum accepted the version of the complainant and issued directions to the opposite parties as per order dated 24. 10. 2003 noticed above. It is against this order the present appeal has been filed.

(3.) LEARNED Counsel representing the appellant-opposite parties has been heard at length. None has chosen to appear on behalf of the respondent-complainant at the time of arguments.