MAJOR SANDEEP VINAYAK Vs. ARMY WELFARE HOUSING ORGANIZATION

JUDGEMENT

(1.) Heard Mr. Apoorv Kurup, Advocate, for the complainants and Mr. Anand Shankar Jha, Advocate, for the opposite parties.

(2.) IA/2093/2021 filed by Col. Hemant Parmar for deletion of his name from the impleadment application from IA/16123/2019. The application is allowed. Col. Hemant Parmar is deleted from the application.

(3.) 51 buyers of dwelling units have filed above complaint in representative capacity on behalf of numerous buyers for various reliefs. At the time of arguments, relief (j) to award suitable compensation to the flat buyers for inordinate delay in construction/ handing over possession of the flats, for causing mental agony and for burdening with the increased materials costs due to delay, deviation cost charged by HUDA due to lack of proper supervision/planning by AWHO amounting to more than Rs.2.00 crores and same be given to all the aggrieved allottees along with interest @15% per annum, has been pressed.