MOHALI AREA DEVELOPMENT AUTHORITY Vs. KARAN CHRUNGU

JUDGEMENT

(1.) This appeal has been filed under Sec. 51(1) of the Act 2019 in challenge to the Order dtd. 21/7/2020 of the State Commission in complaint no.996 of 2018.

(2.) The appeal has been filed with reported delay of 391 days.

(3.) As evinces from the material on record, the complainant had applied online on 11/1/2012 for the subject apartment under the category of Defence Personnel. The tentative price of the apartment was Rs.37,00,000.00. The complainant paid 10% thereof i.e. Rs.3,70,000.00 with his application through electronic transfer. He was successful in the draw of lots held on 16/3/2012. Letter of Intent (LoI) dtd. 18/5/2012 was issued by the development authority to the complainant. The LoI stipulated that initial 30% of the tentative price had to be paid by 22/6/2012. The complainant paid the same on 22/6/2012 through electronic transfer.