BAM DEVA Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) HARYANA Urban Development Authority has come up in appeal against the order dated 22nd January, 1997, whereby complaint has been allowed by issuing the following directions:

(2.) ADMITTEDLY the allotment of the plot was made to the complainant on 12th September, 1987 and for about 10 years the possession of the plot has not been delivered to the complainant as some Jhuggies existed on the plot. The learned District Forum rejecting the plea of HUDA allowed the complaint by issuing the above directions.