DEVENDRA KUMAR GOEL Vs. COMMISSIONER (HOUSING) UP HOUSING AND DEVELOPMENT BOARD U.P. AVAS EVAM VIKAS PARISHAD

JUDGEMENT

(1.) Shri Devendra Kumar Goel has filed this consumer complaint on 26th August, 2013 with the following prayers:

(2.) Briefly stated allegations in the complaint are that Late Shri Daya Prakash Goel, father of the petitioner registered with the OP for allotment of plot in Vasundhra Yojna on 14.02.1985 by depositing registration fee of Rs.5000/-. After his death, the registration was transferred in the name of the complainant on 17.09.1991 and he was allotted plot no. 15/34 measuring 175.35 sq. mtr in the aforesaid scheme on 07.12.1991 at the cost of Rs.2,31,462/-. In view of the heavy consideration amount, the complainant vide letter dated 16.03.1992 requested the OP to relax the payment condition by allowing the complainant to pay the consideration amount in easy instalments spread over the years. The Commissioner, UP Housing and Development Board vide order dated 12.02.1993 cancelled the allotment of the plot and forfeited Rs.40,951/- from the amount already paid. Thereafter, the complainant approached various officers of the Housing Development Board but no suitable reply was given except that his allotment was cancelled and deposited money was forfeited because of default. It is alleged that petitioner made representations to various authorities but in vain. Claiming this to be deficiency in service, the complainant has filed this complaint alleging that the complainant has come to know that vide order dated 27.07.1989 in the matter of U.P.Avas Vikas Parishad Vs. Garima Shukla & Ors. and order dated 30.01.1996 in the matter of Lucknow Vikas Pradhikaran Vs. Devender Kumar, the National Commission has granted relief to the complainants in similar matters.

(3.) On bare perusal of the complaint, it is evident that the allotment of the petitioner was cancelled way back in February 1993 and the complaint has been filed after a period of more than 20 years.