MEERUT DEVELOPMENT AUTHORITY Vs. SANTOSH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 16.9.1999 passed by District Consumer Forum, Meerut in Complaint Case No.337/1999.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Shatabdi Nagar Scheme after depositing a sum of Rs.15,000/- on 12.12.1989. The complainant was also informed to deposit the rest of the amount in instalments. The complainant in compliance of the letter of Meerut Development Authority deposited a sum of Rs.1,91,258/-. Initially the cost of the plot was intimated as Rs.1,44,000/- but later on it was increased to Rs.1,72,800/-. The complainant was allotted a plot No.5a in Sector VII. The complainant has not been given possession of the plot in question and there is no development on the spot. There is no electricity, water connection, sewage line etc. It is further alleged that by letter dated 18.12.1998 the complainant was informed that on account of non-development work of the plot the possession cannot be given.

(3.) The opposite party in its written version has alleged that the agriculturists did not hand over possession of the land in dispute and has filed a writ petition. The complainant was informed by letter dated 18.12.1998 to take possession of another plot in a developed scheme for which her consent was required. There is no deficiency on behalf of the Meerut Development Authority.