PRITI CHAWLA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Complainant-rani Singla has come up in appeal against the order dated 23.10.1998 passed by the learned District Consumer Forum, Panipat, whereby her complaint alleging deficiency in service in the matter of allotment of Plot No.523- B, has been dismissed as some other person had occupied this plot.

(2.) According to the complainant, he had allotted a plot No.150 measuring 6 marks in Sector 11-12, Part-2 but the physical possession of the plot, which according to them was disputed one. Later on alternative Plot No.523-B, Sector 11, was allotted by HUDA in lieu of the original plot but when the complainant-appellant went to the site to take physical possession of the plot, it transpired that some other person had already occupied the plot. Thereupon, HUDA, expressing their helplessness offered plot No.523. Plot No.523, is close to a Nalla and the value thereof is less than that of the plot No.523-B. Aggrieved by this deficiency in service on the part of HUDA, complainant approached the District Consumer Forum, for claiming a sum of Rs.2 lacs by way of its difference in the market value of the two plots alongwith compensation of Rs.10,000/- by way of harassment and mental torture.

(3.) The learned District Consumer Forum dismissed the complaint on the ground, that mistake has taken place due to wrong demarcation of the Junior Engineer of the HUDA.