ANIRUDH PRASAD SRIVASTAV Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) THIS appeal has been filed by the appellant aggrieved by the order of the State Commission dismissing the complaint filed by the complainant.

(2.) BRIEF facts of the case are that the complainant/appellant had applied for a Twin MIG house and registered himself for the same in 1979 with the respondent Board. The cost of the house at that time was estimated at Rs. 58,000. It is the complainant's case while some others were allotted houses who had registered later than him, he was not allotted a house which was done only in November, 1984 that too in the form of a flat instead of twin MIG house and the cost was fixed at Rs. 82,530 and again increased to Rs. 2,06,632. 50 in 1993. He was asked to pay certain instalments which he paid in time.

(3.) POSSESSION of the house has not been given even when copy of the signed Hire Purchase Agreement was given to the respondent Board. The flat in question No. 111/5/22 is in the occupation of some anti-social elements, is in a damaged condition and water connection is not available. After hearing both the parties the State Commission dismissed the complaint maintaining that the only question involved is of enhancement in prices and which cannot be looked into by the Consumer Fora. It is against this order that the appellant/complainant has filed this appeal. We called for the record of this case from the respondent which he filed. They are some six loose papers most of the pages not legible and some are in such fine print that it is difficult to make out what it has to say.