IREO PRIVATE LIMITED Vs. ALOKE ANAND

JUDGEMENT

(1.) The appeals under Section 23 of the Consumer Protection Act 1986 ("COPRA") arise from the decision of the National Consumer Disputes Redressal Commission ("NCDRC") on complaints which were instituted against the appellant by the allotees of its housing project called 'SKYON', located at Golf Course Extension Road in Sector 60 of Gurgaon, Haryana ("Project"). The appellant advertised that the Project offered state of the art facilities such as home automation devices, Wi-Fi and high-end video door security systems in each apartment.

(2.) The Building Plans for the Project were approved by the Directorate of Town and Country Planning, Haryana ("TCP Haryana") on 27 September 2011, subject to certain terms and conditions to be fulfilled by the appellant. Thereafter, on 31 July 2012, the State Environment Impact Assessment Authority, Haryana granted an Environment Clearance for the Project.

(3.) The appellant submitted an application to the Commissioner, Municipal Corporation, Gurgaon ("CMC Gurgaon"), for approval of the Fire Fighting Scheme for the Project on 16 January 2012. The CMC Gurgaon granted the approval on 25 September 2013 ("Fire NOC") .