LAWS(NCD)-2000-6-93

GHAZIABAD DEVELOPMENT AUTHORITY Vs. MANOJ KUMAR SWAMI

Decided On June 09, 2000
GHAZIABAD DEVELOPMENT AUTHORITY Appellant
V/S
MANOJ KUMAR SWAMI Respondents

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.1.2000 passed by District Consumer Forum, Ghaziabad in Complaint Case No.615/1999.

(2.) The facts of the case stated in brief are that the complainant applied for a Kiosk in Pratap Vihar. On his request a Kiosk was reserved on 17.10.1995 in favour of the complainant, the cost of which was indicated as Rs.34,020/-. The amount demanded by the Ghaziabad Development Authority was deposited within the time stipulated but even then possession of the Kiosk has not been handed over to the complainant.

(3.) The opposite party alleged in the written version that it is not possible to construct the Kiosk and hence the amount can be refunded alongwith 5% per annum interest.