DIMPLE YADAV Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WE have heard the learned Counsel for the petitioner on the point of delay. For the reasons mentioned in the application, the same is hereby condoned.

(2.) ADUMBRATED in brief, the facts of the revision petition are these: Dimple Yadav, the complainant in this case, was allotted plot No. 1410 -P, Sector -6, Part -II, Dharuhera,vide letter dated 11.7.2003. She was required to deposit 15% of the tentative price of the plot, within 30 days. She was forced to give her consent to take possession of the plot, failing which, the allotment was to be cancelled. This is an indisputable fact that the petitioner could not deposit 15% of the tentative price of the plot, within the leeway granted in the said allotment letter. Consequently, allotment of the plot to her was cancelled on 30.11.2003.

(3.) THE District Forum accepted the complaint, restored the allotment letter in favour of the complainant. Complainant was directed to pay the amount as per the allotment, within 30 days, along with penalty and interest, and it further directed the complainant to pay the remaining regular instalments. However, the State Commission reversed these findings.