PANKAJ KUMAR JAKHAR Vs. ESTATE OFFICER, HARYANA URBAN DEVELOPMENT AUTHORITY & ANR ; CHIEF ADMINSTRATION,HARYANA URBAN DEVELOEPMENT AUTHORITY

JUDGEMENT

(1.) Delay condoned.

(2.) By these two Revision Petitions, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), the Complainant questions the legality and correctness of the two orders both dated 14.05.2015, passed by the State Consumer Disputes Redressal Commission, Haryana at Panchkula (for short "the State Commission") in First Appeals No.142 and 143 of 2015. By the impugned orders, the State Commission has overturned the orders dated 14.11.2014, passed by the District Consumer Disputes Redressal Forum Jhajjar (for short "the District Forum") in Complaints No.48 and 76 of 2013 and has dismissed the Complaints filed by the Petitioner observing thus:

(3.) The short controversy raised by the Complainant, in his Complaints before the District Forum, was that since all the basic facilities, like drinking water supply, sewerage, electrification etc. in relation to the plots of land (No.477 and 1255 A in Sector-6, Jhajjar) were not in place when possession of the plots was offered to him on 16.01.2012 and 22.01.2012 and in fact these facilities were commissioned not before 30.07.2016, the award of interest @ 9% p.a. on the amount deposited by him, as per the policy declared by HUDA should be awarded till 30.07.2016 and not 16.01.2012 and 22.01.2012, as proposed by HUDA. Accepting the stand of the Complainant, the District Forum had directed HUDA to pay to the Complainant interest @ 9% p.a. on the amounts deposited by him after expiry of three years of the date of allotment, till the date of offer. HUDA was also directed to provide basic amenities as per plan/scheme and to remove electric poles and high tension wires within a period of six months. Additionally, HUDA was also directed to pay to the Complainant a sum of Rs. 10,000/- on account of mental agony, harassment; Rs. 3,300/- as fees of the Local Commissioner and litigation expenses, quantified at Rs. 5,000/- in each of the cases.