HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SMT. KAMLA DEVI

JUDGEMENT

(1.) There is delay of 138 days in filing revision for condoning' whereof the petitioner/opposite party No. 1 has filed application. In support of condonation application, the affidavit of Dr. Jai Kishan Abhir. Estate Officer of the petitioner Authority at Hissar has been filed. Having considered this affidavit and having heard parties Counsel, we are inclined to condone the delay in question. Delay in question is accordingly condoned.

(2.) This revision is directed against the order dated 12.6.2007 of Consumer Disputes Redressal Commission Haryana, Panchkula allowing appeal against the order dated 13.1.1999 of a District Forum and after setting aside the demand made through the letter dated 17.10.1998, directing the petitioner Authority to effect transfer of plot No. 206 in Mela Ground, Hissar in the name of Devender Kaur OP No. 2. The District Forum had dismissed the complaint.

(3.) Facts giving rise to this revision lie in a narrow compass. Plot No. 206 in Mela Ground, Hissar was allotted to Smt. Kamla Devi respondent) complainant sometime in 1990 at a tentative price" of Rs. 66,100 by petitioner/opposite party No. 1 Authority. Respondent sold the plot to Devender Kaur OP No. 2 (not arrayed as respondent in this revision). To facilitate the transfer of plot in her favour, the respondent executed a Power of Attorney in favour of N.K. Khurana. By issuing letter No. 692 dated 17.10.1998, the Authority, amongst others, demanded the outstanding amount of Rs. 5,628. Aggrieved by this demand and non-transfer of the plot, the respondent filed complaint which was contested by the Petitioner Authority by filing written. version. It was, inter alia, alleged that the respondent was asked to deposit the outstanding amount of Rs. 5,628 as on 30.10.1998 to effect transfer of the plot which was not deposited by her and the transfer was, therefore, not made.