HARYANA URBAN DEVELOPMENT AUTHORITY & ANR Vs. DARB SINGH GILL & ANR
LAWS(SC)-2019-2-189
SUPREME COURT OF INDIA
Decided on February 25,2019

Haryana Urban Development Authority And Anr Appellant
VERSUS
Darb Singh Gill And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal arises from a decision of the National Consumer Disputes Redressal Commission ("NCDRC") dated 13 February 2015 in Revision Petition 3756 of 2009.
(3.) On 22 October 2001, the Estate Officer, HUDA allotted Plot No.2992-P in Sector 15, Panchkula admeasuring 209 sq. m. to Jagir Singh. On 6 December 2001, the original allottee applied for transfer of the plot to the respondents. This permisson having been granted, the plot was re-allotted on 28 October 2002 in favour of the respondents. A letter of possession was issued on 8 April 2003 and actual physical possession was handed over to the respondents on 2 December 2003.;


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