HUDA Vs. ROSHAN LAL

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) The respondent-complainant was re-allotted a plot possession of which was given only on paper There was no development, as promised by the HUDA, which forced the respondent-complainant to approach the District Forum, who ordered payment of 9% interest on the deposit of the complainant and directed the authority to deliver and hand over the physical possession of the plot. When the matter was taken up in appeal before the State Commission, the State Commission observed that the petitioner-authority having already complied with the order passed by District Forum, the appeal had been rendered infructuous. The appeal accordingly was dismissed.

(3.) Learned counsel for the petitioner submits that compliance of the order of the District Forum was subject to the outcome of the legal rights available to the petitioner in case of favourable verdict in its favour.