G D A Vs. RAJ KUMAR SHARMA

JUDGEMENT

(1.) This revision petition arises out of order of the State Commission dismissing the appeals filed by the petitioner against the order of the District Forum allowing the complaint.

(2.) The complainant in R.R No. 478/1999 was allotted flat No. H-76 in March, 1989 and possession of which was given in January, 1994.

(3.) The complainant in R.P. No. 482/1999 was allotted a flat No. H-110, under Govindpuram Scheme in April, 1989, possession of which was given in May, 1998 after nine years instead of after two years as per the terms of Brochure. First time the possession letter was issued in October, 1993. On complaints being filed by the complainants and after hearing the parties, the District Forum allowed the complaints and besides other reliefs, also directed the O.P./petitioner to pay interest @ 15% p.a. on the deposited amount from 1st May, 1991. On an appeal filed by the petitioner, the State Commission bunched all such cases and passed a single order enhancing the rate of interest for the period during which there was stay on construction granted by the Allahabad High Court. It is against this order that the revision petition was filed.