G D A Vs. RAKESH KUMAR

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.8.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.279 of 1998.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Govindpuram Housing Scheme. He was allotted one 90 sq. mtrs. of plot in the year 1989. The entire cost of plot of Rs.55,800/- was deposited by the complainant but even till today the possession of plot has not been delivered to him. In 1997 he was informed that it is not possible to deliver the possession of the plot and the money can be refunded with 5% per annum interest.

(3.) On receipt of this letter, the complainant requested Ghaziabad Development Authority for allotment of a house or plot in Koushambhi and Indrapuram but it was not done. The complainant has prayed that he should be given possession of the house immediately or the amount be refunded with 18% per annum interest.