RAMESH KUMAR Vs. HUDA AND ANR.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 20.9.2011 passed by the learned State Consumer Disputes Redressal Commission, Haryana (in short, "the State Commission), in First Appeal No, 1752 of 2009 - Haryana Urban Development Authority & Anr. Vs. Ramesh Kumar, by which appeal was allowed.

(2.) Brief facts of the case are that complainant/petitioner had applied for allotment of plot of six Marias under Haryana Government Employees Quota vide application No. 1928 and deposited 10% earnest money to the extent of Rs. 35,910. In the draw of lots held on 10.3.2004 the complainant was found successful for allotment of six Marias plot No. 1989. However, before issuance of allotment letter, the complainant moved an application dated 14.5.2004 requesting for refund of 10% earnest money without disclosing any reason for doing so. Acceding the request of the complainant, the earnest money was refunded to the complainant vide cheque dated 28.7.2004 and accordingly the allotment of plot in favour of complainant was cancelled. Thereafter, the complainant moved an application on 13.1.2005 to the opposite parties/respondents for re-allotment of the plot on the ground that he was not aware about the allotment of plot in his name but the application of the complainant was rejected on 8,2005. Alleging deficiency in service on the part of opposite parties, complainant filed complaint before the District Forum.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.