HARYANA URBAN DEVELOPMENT AUTHORITY vs COLONEL PARAMJIT SINGH

HARYANA Urban Development Authority has come up in appeal against the order dated 2nd January, 1997passed by District Forum. Gurgaon whereby complaint of one Colonel Paramjit Singh has been allowed and HUDA has been directed to pay interest @ 15% on the amount deposited by the complainant on 10th August, 1995 while booking a commercial plot of 250 square metres, which remained with HUDA for full one year i.e. upto the date of its refund.

LEARNED Counsel for the appellant has however contended that HUDA was not liable to make any payment as there was no deficiency in service on their part. We do not agree with the same. When HUDA has utilised this amount for one year and has taken this period of one year in refunding the amount to the complainant, who has not made any request for its refund but it is only due to the change in policy of the State Government, HUDA must compensate the complainant as he was deprived of utilising his amount all this time. No ground to interfere with the well-reasoned order passed by the learned District Forum has been made. Consequently, the appeal is dismissed. Appeal dismissed.