GHAZIABAD DEVELOPMENT AUTHORITY Vs. VIPIN KUMAR GUPTA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 30.5.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.343 of 1995.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Indrapuram Scheme. The cost of the plot was indicated as Rs.1,12,000/- and its area was 112 sq. mts. The reservation letter was issued on 18th May, 1991. The complainant was assured that the possession will be delivered within two years after developing all the facilities. The complainant deposited the entire amount as per payment schedule, but the complainant was not given possession of the developed plot till the year 1993. Still there was no development work on the site. There was no provision for electricity, water, road, sewer line etc. The complainant has, therefore, prayed for handing over possession of the developed plot alongwith damages, as there is deficiency in service.

(3.) The opposite party has alleged in the written version that there was delay in handing over possession as the complainant delayed the deposit of the amount. Now all the amenities have been provided on the spot and the possession can be delivered.