RICHA & CO Vs. DLF UNIVERSAL LTD

JUDGEMENT

(1.) The Consumer Complaint No.236 of 2012 has been filed by M/s. Richa & Company. As stated in para 2 therein the Complainant is a partnership Firm, registered under the Indian Partnership Act, 1932 and is engaged in the business of manufacture and export of readymade garments. The complaint is filed against M/s. DLF Universal Ltd. (formerly known as DLF Retail Developers Ltd. & DLF Commercial Complexes Ltd.)

(2.) The case of the Complainant is that in response to advertisements and media campaign of the respondent for sale of office/retail space in DLF Corporate Greens, Gurgaon, the Complainant made an application on 17.6.2008 for allotment of 24798 sq.ft. of office/retail space. In three cheques dated 17.6.2008, 26.6.2008 and 2.9.2008 a total of Rs.439.56 lakhs was paid to the OP, being 25% of the total sale consideration of Rs.1857.45 lakhs.

(3.) On 10.12.2008 the Complainant address a letter to the OP stating that they had come to know that 27.80 acres of land required for this project was under litigation, while at the time of depositing the money the Complainant was informed that there is no litigation/dispute over the land proposed for the project. Also the deposit from the Complainant was taken even before obtaining necessary licences/clearances, which was a violation of Haryana Development and Regulation of Urban Areas Act, 1975 and rules thereunder. Therefore, the complainant sought refund of the entire amount with 18% interest.