PANKAJ KUMAR SHARMA Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Taken up through video conferencing. This Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dated 10.02.2014 of The State Consumer Disputes Redressal Commission, Uttar Pradesh (the 'State Commission') in First Appeal No. 2380 of 2012 arising out of the Order dated 24.09.2012 in C.C. No. 66 of 10 of The District Consumer Disputes Redressal Forum, Ghaziabad (the 'District Forum'). The Petitioner, Mr. Pankaj Kumar Sharma, was the Complainant before the District Forum (the 'Complainant'). The Respondent, Ghaziabad Development Authority (GDA), was the Opposite Party before the District Forum (the 'GDA').

(2.) Arguments were heard from the learned Counsel on 07.01.2021. The material on record, including inter alia the Order dated 24.09.2012 of the District Forum, the impugned Order dated 10.02.2014 of the State Commission and the Petition, was perused.

(3.) The dispute relates to cancellation of allotment of a flat by the GDA on the Complainant failing to deposit the cost of the flat with the GDA.