PRADEEP KUMAR Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard counsel for the petitioner. This revision petition is filed against concurrent judgments and the orders of Fora below. The main case of the complainant before the District Forum was that though the plot was given by Huda, development activities were not complete in all respects. Hence he wanted a direction to Huda to complete development activities and hand over possession of the plot to him. He had also sought compensation and costs. District Forum had gone into facts of the matter in great detail and has given comprehensive relief including delivery of possession. The operating portion of the District Forum's order reads as under:

(2.) Dissatisfied by the comprehensive relief given by the District Forum, the complainant had filed an appeal before the State Commission. After hearing the matter, the State Commission ordered as follows:

(3.) Learned counsel for the petitioner submits that possession has yet been handed over to him for which remedy lies in filing execution petition before the District Form which he has done so far. The Petitioner also seeks enhancement of the cost and compensation as the compensation awarded by the District Forum and confirmed by the State Commission is very much on the lower side. To a query raised by the commission regarding the current price of the plot and the original price of the plot, he submitted that original price of the plot was Rs. 5,98,950 whereas the current price is around Rs. 50,00,000. This shows that the complainant has got substantial benefit due to the exponential increase in the price of real estate.