GHAZIABAD DEVELOPMENT AUTHORITY Vs. YASH PAL SINGH CHHABRA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 31.12.1996 passed by District Consumer Forum, Ghaziabad in Complaint Case No.1548 of 1994.

(2.) The facts of the case stated in brief are that the complainant applied for a flat in Pratap Vihar Scheme-497. Thereafter, the allotment was changed to Govindpuram Housing Scheme for which the Ghaziabad Development Authority agreed. In terms of the allotment order, a sum of Rs.1,75,000/- and interest of Rs.20,810/-, total a sum of Rs.1,95,810/- was deposited by the complainant. According to the complainant, the construction work has been completed in September, 1990. The complainant was asked to deposit the enhanced cost of Rs.24,400/- and lease rent of Rs.5,711/- by allotment-cum-possession letter dated 18.10.1994.

(3.) The complainant has alleged that the Ghaziabad Development Authority has used sub-standard materials. There are no roads and sewer, etc. and the house is not worth-living. The complainant has alleged that he is residing in a rented house paying Rs.1,500/- per month. He has, therefore, claimed Rs.55,000/- towards rent paid by him. It is alleged that he took the loan for payment to the Ghaziabad Development Authority. The complainant has prayed for delivering the possession of the house, rent of Rs.55,000/- and Rs.35,000/- as interest which has been wrongly charged by the Ghaziabad Development Authority besides the cost etc.