HARYANA URBAN DEVELOPMENT AUTHORITY Vs. LAL CHAND SHARMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Haryana Urban Development Authority, against the order dated 13.7.2017 of the State Consumer Disputes Redressal Commission, Haryana, (in short 'the State Commission') passed in First Appeal No.218 of 2016.

(2.) Brief facts of the case are that the complainant/respondent is an allottee in SCO No.96 in Sector 2, Faridabad vide allotment letter dated 10.2.2011. The adjoining SCO No.95 was also purchased by the complainant from the other allottee. Complainant paid 45% amount of the cost of said SCO to the opposite party/petitioner. The possession was offered by the opposite party/petitioner vide letter dated 04.03.2011 however, the complainant could not take the possession of the same because of lack of the basic structure like parking pavement garden etc. which were not provided by the opposite party and the opposite party used the space in front of the booths to put wheat bags there. Consequently, it was not possible for the complainant to start his business activity in the SCOs and he suffered loss.

(3.) Aggrieved, the respondent/complainant filed a consumer complaint bearing No.42/2013 before the District Consumer Disputes Redressal Forum, Faridabad, (in short 'the District Forum'). The District Forum allowed the complaint vide order dated 20.1.2016 as under:-