VINOD GOYAL Vs. VISHRANTI CITY RESIDENTS WELFARE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment dated 22.07.2016 passed by the High Court of Punjab and Haryana in and by which the High Court directed auction of the personal properties of the partners/ex-partners of the developer firm and also directing the individual consumer/buyer/allottee to file complaint against the former or present proprietors of the developer firm.

(3.) The appellants are partners in the developer firm-M/S Sai Apartments and Infrastructure Ltd. which has evolved the plan for setting up residential project and was given licence by the Government of Punjab to develop the said plotted colony. The developer firm was to provide the basic infrastructure in the colony as per the terms of the allotment agreement executed by the developer firm with its allottees. Since basic amenities were not provided, some of the flat owners who had moved into their flats filed writ petition before the High Court. In the said writ petition, vide order dated 15.09.2015, the High Court directed Punjab State Power Corporation Limited (PSPCL) to provide temporary electricity connections to thirty flats and the corporation supplied electricity to thirty houses at the rate of Rs. 13/- per unit as per the schedule of tariff notified by PSPCL for temporary domestic connection. The developer applied to PSPCL for getting NOC for permanent electricity connection. The NOC was granted by PSPCL to M/s Sai Apartments and Infrastructure vide its office memo No. 1392 dated 25.03.2014 directing the builder:-