LexHUDA AND ANR. versus BABESWAR KANHAR AND ANR.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A
B
HUDA AND ANR.
v.
BABESWAR KANHAR AND ANR.
NOVEMBER 22, 2004
[ARIJIT PASAYAT AND S.H. KAPADIA, JJ.]
Urban Development-Haryana Urban Development Authority-
Allotment of residential plot stipulating that if non-acceptance not given
within 30 days earnest money to be forfeited-Allottee sending by registered
C post his non-acceptance but due to postal holiday and closure of HUDA
office receipt of letter delayed-Held, besides s. JO of the General Clauses
Act, there is general principle that a party prevented from doing an act
by some circumstances beyond his control, can do so at first subsequent
opportunity-Allotee entitled to refund of earnest money with 9% interest-
General Clauses Act, 1897-S. JO-Consumer Protection Act, 1986-S. 12.
D
E
F
G
Limitation-Period prescribed for performance of an act in a court
or officer expiring on a holidays-Held, the act should be considered to
have been done within {hat period if it is done on the next day on which
the court or office is open-General Clauses Act, 1897-S. 10.
Legal Maxims :
(1) Lex non cogit ad impossiblia; and
(2) Actus curiae nemi nem gravabit-Applicability of
Sambasiva Chari v. Ramaswami Reddi, (1998) 8 Mad. Law Journal
265 and Hossein Ally v. Donze/le, ILR 5 Calc.itta 906, referred to.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 7522 of
2004.
From the Judgment and Order dated 4.2.2004 of the National Consumers
Disputes Reddressal Commission, New Delhi in R.P. No. 3378 of 2003.
Satinder S. Gulati and Dr. Kailash Chand for the Appellants.
H
Respondent No. I-in-person.
282
•
HUDA AND ANR. v. BABES WAR KANHAR
283
H.K. Puri, Manish Kumar Saran and V.K. Verma for the Respondent A
No. 2.
The Order of the Court was delivered by
ARIJIT PASAYAT, J.: Leave granted.
The controversy in this appeal lies within a very narrow compass. The
respondent No. 1 applied for allotment of a plot in response to an
advertisement issued by the Haryana Urban Development Authority (in
short 'HUDA'). The application was for allotment of a residential plot
measuring 250 ~quare yards, and deposit of Rs. 46,625 was made on
26.12.2000. The HUDA intimated respondent No. I by letter dated 30.10.2001
that plot No. 2205 in Sector 65, Faridabad has been alloted to him. The
respondent No. l purportedly, on the basis of Ch· · ,-4 of the letter, sent
a registered letter on 28.11.2001, intimating HUDA that he is not interested
B
c
in accepting the allotment. The letter was received on 03.12.2001 by HUDA. D
Referring to Clause-4 of the letter, HUDA directed forfeiture of the earnest
money deposited. A complaint under Section 12 of the Consumer Protection
Act, 1986 (in short 'the Act') was lodged by respondent No. I before the
District Consumer Disputes Redressal Forum, Faridabad (in short the 'District
Forum'). By order dated 31.03.2003, the District Forum directed refund of
the amount deposited along with 12% interest with effect from the date of E
deposit till realisation. The matter was carried in appeal before the State
Consumer Disputes Redressal Commission, Haryana, Chandigarh (in short
the 'State Commission') by HUDA. By order dated 09.06.2003, the State
Forum reduced the interest to I 0% but otherwise affirmed the order of the
District Forum. The matter was carried in revision before the National
Consumer Disputes Redressal Commission (in short the 'National
Commission'f By the impugned order dated 04.02.2004, the revision has
been dismissed.
Learned counsel br the appellant-HUDA submits that there was clear
stipulation about forfeiture in case the intimation regarding non-acceptance
is not given within 30 days. Therefore, according to him, the forfeiture was
in order and the direction for refund within interest is not sustainable in law.
The respondent No. 1, who appears in person, submitted that the non-
acceptance was conveyed by letter dated 28.11.2001. The HUDA office was
F
G
H
284
SUPREME COURT REPORTS (2004] SUPP. 6 S.C.R.
A
closed on 01.12.200 I and 02.12.200 I. 30.11.200 I was a postal holiday and,
therefore, on the next day after the closure period, i.e. 03.12.2001, the letter
was served on HUDA and therefore the orders of the Forums below do not
suffer from any infirmity.
B
What is stipulated in Clause-4 of the letter dated 30. l 0.2001 is a
communication regarding refusal to accept the allotment. This was done on
28.11.200 I. Respondent No. 1 cannot be put to loss for the closure of the
office of HUExcerpt shown. Read the full judgment & AI analysis in Lexace.