GHAZIABAD DEVELOPMENT AUTHORITY Vs. KANWAR SINGH YADAV

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.3.1998 passed by District Forum, Ghaziabad in Complaint Case No.470/1997.

(2.) The facts of the case stated in brief are that the complainant applied for a flat in Govind Puram E. W. S. scheme in May, 1989 and deposited Rs.32,000/- as cost of the flat. The total amount was deposited upto 16.1.1992. Thereafter the cost of the flat was increased to Rs.80,900/- and the possession has not been given so far. As the cost has been increased enormously the complainant is not willing to have the house. He has also claimed damages.

(3.) Opposite party has alleged that it has the right to increase the price. All the houses in that scheme were given to Shanti Suraksha Bel. The money can be refunded according to rules.