GHAZIABAD DEVELOPMENT AUTHORITY Vs. ANIL KUMAR GOYAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 14. L1997 passed by District Consumer Forum, Ghaziabad in Complaint Case No.412/ 1995.

(2.) The facts of the case stated in brief are that the complainant desired to have an MIG house in Sanjay Nagar self financing scheme and applied on 5.6.1989. The cost of the house was indicated at Rs.1,70,000/-, which was informed by letter dated 28.8.1992 issued by the Ghaziabad Development Authority. Thereafter a flat was allotted to the complainant. The complainant deposited a sum of Rs.1,70,000/- as cost of the house within the period stipulated. The possession of the flat has not been given as yet. The complainant has prayed that the entire money deposited by him should be refunded alongwith interest at the rate of.8% per annum. He has also prayed that he should be awarded Rs.50,000/- as special cost and Rs.10,000/- for mental tention etc.

(3.) The opposite party in its written version has admitted deposit of the cost of Rs.1,70,000/- by the complainant. It was further alleged that one Harish Chandra had obtained stay order for not handing over the possession after filing a suit. On account of this fact the possession could not be delivered to the complainant.