BRIJ PAL SHARMA Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to the order dated 26.4.2002 passed by the National consumers Disputes Redressal Commission (in short 'the Commission') in Revision Petition no. 1460 of 2000.

(3.) Briefly stated, the facts are as follows: the respondent authority, namely the ghaziabad Development Authority, floated a scheme called Karpoori Puram Scheme for allotment of housing plots under the Self financing Scheme. Pursuant thereto, the appellant applied for a plot of land measuring an area of 90 sq. mtrs. This was sometime in the month of July, 1991. On 30th July, 1994, the appellant deposited a sum of Rs. 96,948 as total and final payment (i. e. Rs. 81,020/- as actual cost and Rs. 15,948 as interest on delayed payment). The allotment of the plot was due sometime in 1997. However, the land in question could not be allotted to the appellant on the ground that the Karpoori Puram Scheme had been cancelled and a new scheme had been floated by the name of Swarn Jayanti Puram. Aggrieved thereby, the appella'nt filed complaint to the District Forum, State Commission and national Commission, which after considering the facts of the case, inter-alia, directed refund of the amount alongwith interest @ 18% per annum.