MEERUT DEVELOPMENT AUTHORITY Vs. OMVERRI DEVI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.10.1998 passed by District Consumer Forum, Meerut in Complaint Case No.475/1997.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Vedvyas Puri scheme. Plot No.1/301 measuring 200 sq. mts. costing Rs.1,44,000/- was allotted to the complainant by Meerut Development Authority by allotment letter dated 3.6.1993. The entire payment has been made by 21.9.1993. Even after payment of the entire amount, the possession of the said plot has not been delivered by the Meerut Development Authority to the complainant. The complainant issued a reminder on 25.9.1993, but the possession was not delivered and it was intimated by letter dated 9.6.1994 that the possession will be delivered in about 1 - 2 years. The complainant again wrote a letter dated 3.9.1997 to the opposite party for giving possession of the plot to her but she was told that no plot is available in that scheme and she can take a plot in some other scheme. Complainant had informed the Meerut Development Authority that she only wanted a plot in Vedvyas Puri.

(3.) Opposite party has alleged that the possession is given only when development work is completed. The complainant was asked to give consent to take a plot in Sector VI instead of the present allotted plot but she did not agree. It has also been alleged that according to rules if a plot is not available in one scheme then a plot in another scheme is allotted.