JASWANT SINGH Vs. MEERUT DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) We take up complaint bearing No.4 of 2000 filed by the complainant against the Meerut Development Authority and another.

(2.) Here the complainant is an allottee of residential plot of C-1 category at Shatabdi Nagar at Meerut. Its price was Rs.56,000/- at the time it was advertised by the Meerut Development Authority, Meerut. A sum of Rs.5,000/- was deposited by the complainant on 6.12.1989. The grievance of the complainant is that price has been enhanced to Rs.67,200/- without assigning any reason and that too at a delayed stage on 8.7.1993. It has been alleged that the possession of the plot was not delivered to the complainant within a reasonable time. Thereafter, the complainant secured allotment of another plot under Registration No.63100/3581 on the basis of another application. He constructed three storeys on the second plot including basement and details thereof are given in para No.18 of his amended complaint. It has been alleged that in case he was allotted plot at the time of his earlier application in 1991-92, the cost of construction would not have escalated by Rs.3,87,800/- in the year 1998-99 when he actually made the construction.

(3.) The relief claimed by the complainant is described as under : (i) Refund of Rs.30,375/- together with interest at the rate of 21% from the date of deposit. (ii) Rs.3.87 lacs on account of delayed construction of house/escalation in the cost of construction. (iii) Rs.5.00 lacs on account of diabetic disease. (iv) Rs.3 lacs on account of mental agony, depression. (v) Rs.5 lacs to Smt. Surinder Kaur, the beneficiary on account of her ailment. (vi) Rs.8,000/- for pursuing the case at Meerut. (vii) Rs.3,500/- on account of fee paid to the Architecture. (viii) Rs.5,000/- as litigation expenses.