AJAY WALIA Vs. PUNJAB URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order will dispose of bunch of appeals mentioned above. Appeal Nos.531 to 566, 604, 610, 612, 613, 616, 627, and 628 all of 2003 (total 33 in number) have been directed against order dated 3.6.2003 passed by the District Consumer Disputes Redressal Forum-I [for short hereinafter referred to as the District Forum] in Complaint Case No.491 of 2002 'ajay Walia V/s. Punjab Urban Planning Development Authority and Another' deciding bunch of complaint case Nos.491 to 506, 544 to 567, 571, 572, 575, 576 and 583 all of 2002.

(2.) A separate bunch of appeals have been filed by Punjab Urban Planning and Development Authority and another [for short hereinafter referred to as PUDA] comprising 44 appeals bearing Nos.560 to 588, 654 to 688 all of 2003 and arising out of the same order dated 3.6.2003 passed in the main case filed by Shri Ajay Walia. Since the District Forum has passed the common order dated 3.6.2003 in Complaint Case No.491 of 2003 filed by Shri Ajay Walia, this order is also being passed by us in that case being Appeal No.531 of 2003, Sh. Ajay Walia V/s. PUDA and Another.

(3.) The District Forum followed the decision rendered by this Commission in Appeal No.340 of 2002 filed by Smt. Shabnam Virk i. e. Smt. Shabnam Virk V/s. PUDA and Anr. , vide order dated 7.3.2002 and allowed the complaint cases in the light of the decision rendered by this Commission in the case of Smt. Shabnam Virk , and directed the O. Ps. PUDA to charge the advertised price and awarded interest @ 12% per annum on the amount of Rs.1,03,000/- for a period of one year and four months and further awarded a cost of Rs.500/-. The impugned order disposed of in all 45 complaint cases bearing complaint case Nos.491 to 506, 544 to 567, 571, 572, 575, 576 and 583, all of 2002 filed against PUDA and another.