GHAZIABAD DEVELOPMENT AUTHORITY Vs. PRADEEP KUMAR GARG

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 17.12.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.939/1997.

(2.) The facts of the case stated in brief are that the complainant applied for a hire purchase house in Pratap Vihar Scheme after depositing a sum of Rs.5,120/- in the year 1990. One house was reserved by the Ghaziabad Development Authority in the name of the complainant and the entire amount as per payment schedule was deposited within the specified time. According to the complainant no house is allotted to him. Hence he wants the refund of the entire amount deposited by him.

(3.) The opposite party in the written version has admitted that a sum of Rs.5,120/- was deposited and a house was reserved for him. The rest of the amount was to be deposited in instalments extending over a period of 13 years. The allotment information can be given to the complainant only by the allotment department. It is not possible to give possession as he has not paid the amount of the house in time.