HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PARDEEP AHUJA

JUDGEMENT

(1.) -IN this case the complainant was allotted a residential plot measuring 142 sq. mtrs. on 19. 5. 1986. Despite making full payment, the possession was not delivered to him. HUDA contended that as there was protracted litigation, the plot could not be handed over to him. Disgruntled by the attitude of the HUDA, the complainant approached the District Forum for relief. The District Forum, Gurgaon directed that an alternate plot either in the same sector or in the adjoining sector may be given to him along with 15% p. a. interest on the amount deposited by the complainant.

(2.) AGGRIEVED by the order of the District Forum , complainant had filed an appeal before the State Commission, Chandigarh which directed that price of the alternate plot to be charged from the complainant should be at the original rate which was prevailing at the time of the original allotment.

(3.) HUDA had not gone in appeal against the State Commission's order. On the other hand, HUDA issued notice to the complainant for payment of additional price @ Rs. 540. 90 per sq. yard.