LUCKNOW DEVELOPMENT AUTHORITY Vs. SANJEEV AGARWAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 18.12.1998 passed by District Consumer Forum, Lucknow-II in Complaint Case No.568/1997.

(2.) The facts of the case stated in brief are that the complainant got himself registered for a house on 5.10.1990 after depositing a sum of Rs.20,000/-. He was allotted a house on 20.9.1991. The entire amount demanded by the Lucknow Development Authority was deposited by the complainant by 30.11.1994. Inspite of this, possession of the house has not been given to the complainant despite repeated requests.

(3.) The opposite party in the written version has alleged that the complainant has not furnished the particulars of the deposited amount in the office of the appellant. The opposite party/appellant, Lucknow Development Authority, wrote a letter to the complainant but it remained unreplied. Therefore, the procedure for possession could not be taken. Thereafter by letter dated 31.1.1997 the complainant was directed to furnish stamp papers and other dues so that the possession could be delivered and registration could also be got done.