JYOTI SHARMA D/O SHRI RAMESH KUMAR SHARMA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY THROUGH ITS ESTATE OFFICER REWARI HARYANA

JUDGEMENT

(1.) Aggrieved by order dated 5.7.2011, passed by State Consumer Disputes Redressal Commission, Punchkula (for short as 'State Commission') petitioner has filed the present revision petition under Section 21(b) of Consumer Protection Act, 1986 (for short as 'Act').

(2.) Brief facts are that plot no.801, Sector-6, Part -1, Urban Estate, Dharuhera, was allotted to petitioner/complainant by respondents, vide allotment letter dated 27.1.1989. Petitioner had deposited 15% amount at the time of allotment on 24.2.1989. She also made payment of various instalments upto 18.10.1995, when physical possession was offered and given to her. Thereafter, petitioner failed to make payment of different instalments. Respondent no.1, vide order dated. 15.7.2002, resumed the plot.

(3.) Petitioner filed an appeal before respondent no.2, but her appeal was dismissed on 18.3.2010.