GHAZIABAD DEVELOPMENT AUTHORITY Vs. R P MITTAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.5.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.606 of 1993.

(2.) The facts of the case stated in brief are that the complainant applied for a H. I. G. house in Govindpuram Housing Scheme after depositing a sum of Rs.21,510/- on 31.10.1988. The possession of the house was to be delivered within two years. The complainant also deposited, according to the schedule, a sum of Rs.2,15,010/-. The possession of the house has not been delivered so far and the cost of the house has been increased. The complainant has prayed for interest on the deposited amount till the date of delivery of possession and also prayed for refund of the enhanced cost as well as compensation.

(3.) The opposite party in its written version has alleged that the cost of the house has been increased to Rs.2,52,000/-. The complainant after depositing Rs.37,012/- as increased cost and Rs.7,082/- as lease rent can take the possession of the property after completing all the formalities. The cause of delay in handing over of the possession of the house is beyond the control of the Ghaziabad Development Authority on account of the stay order of the Hon'ble High Court.