GHAZIABAD DEVELOPMENT AUTHORITY Vs. SUBHASH CHANDRA SONI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 7.5.1997 passed by District Consumer Forum, Ghaziabad in Complaint Case No.240 of 1995.

(2.) The facts of the case stated in brief are that the complainant booked one flat in Pratap Vihar 4-storey building valued at Rs.1,60,000/-. The area was indicated as 67.72 sq. mts. The complainant deposited a sum of Rs.64,000/- but by letter dated 28.1.1994 Ghaziabad Development Authority enhanced the price to Rs.1,78,000/-. The enhanced price was to be deposited by 31.3.1994. The complainant went to the spot and found that no development work was done on the spot. The quality of the material used in the construction was also sub-standard and hence he refused to take the flat and applied for refund of the amount.

(3.) The opposite party has alleged that the construction was completed and all necessary civil amenities were also completed.