GHAZIABAD DEVELOPMENT AUTHORITY Vs. KAMALA ARORA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.1.2000 passed by District Consumer Forum, Ghaziabad in Complaint Case No.1421/1984.

(2.) The facts of the case stated in brief are that the complainant applied for a Middle Income Group house in Lajpat Nagar Colony on 1.8.1990 after depositing a sum of Rs.29,770/-. One house was allotted to the complainant on 10.4.1991. By 23.5.1994 the complainant had deposited Rs.2,97,522/- but the possession of the house has not been delivered so far. The complainant has prayed for refund of the amount alongwith 18% per annum interest.

(3.) In the written version the opposite party has alleged that the construction of the house is going on and as soon as the same is completed, it shall be allotted to the complainant. If the complainant wants to take back the amount, it can be refunded on showing the original receipt.