ISHWAR RAWAT Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -PETITIONER was the complainant before the District Forum where he filed complaint alleging deficiency in service on the part of the respondent.

(2.) UNDISPUTEDLY facts of the case are that the petitioner/complainant was allotted a commercial booth No. 48-P, Sector 17, Faridabad measuring 27 sq. yds. , purchased through an open auction vide allotment letter dated 19. 4. 1996. It is also not in dispute that after paying the requisite 25% of the bid amount, possession was given to the petitioner/complainant on 14. 5. 1996. It is also not in dispute that the petitioner/complainant did not pay 10 equated instalments after which, the plot was resumed by the respondent vide order dated 15. 6. 2001. In these circumstances, the complaint was filed in 2006 alleging deficiency in service on the part of the respondent. The case of the petitioner was that the area had not been developed in the absence of which, he could not take up any activity there. He was always willing to pay the instalment. District Forum after hearing the parties, allowed the complaint in following terms:

(3.) AGGRIEVED by this order, an appeal was filed before the State Commission. After hearing the parties, the State Commission allowed the appeal and dismissed the complaint. Hence, this revision petition before us.