MAKHAN LAL SHANTI DEVI DHARMARTH TRUST Vs. HUDA

JUDGEMENT

(1.) THIS revision petition is filed against the interim order dated 18. 6. 2007 passed by the State Commission of Haryana which reads as follows : "heard. Delay of 5 days in filing appeal is condoned. Notice to the respondent be issued for 18. 1. 2008. Operation of impugned order shall remain stayed till the next date of hearing. Record of District Forum be summoned for that date. "

(2.) IN this case the complainant was allotted a piece of land measuring 1000 sq. yards in Sector, 33-34 Faridabad on 99 years lease-hold basis. The complainant deposited 25% of the sale price as demanded by HUDA, Faridabad. It is the case of the complainant that it had deposited an amount of Rs. 4,07,680 with the HUDA in full and final settlement of the price of the site and that it could not take possession as the development work in the area has not been completed.

(3.) THE District Forum after hearing the parties allowed the complaint and directed the opposite party HUDA to allot an alternative site of the same dimension at the same rate at which the original site was allotted to the complainant either in the same sector or in any other adjoining sector and also to pay interest on the amount of Rs. 4,07,680 from the date of deposit, i. e. 7. 8. 1998 till the possession of alternative site along with Rs. 10,000 on account of cost of litigation and harassment caused to the complainant.