RAMESHWARI DEVI Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This Order shall decide both the Appeals arising from the impugned Judgment/Order dtd. 3/6/2016 passed by the learned State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission') in Consumer Complaint No. 94/2014, wherein the State Commission partly allowed the complaint.

(2.) For Convenience the parties are being referred to as mentioned in the Complaint before the State Commission. Smt. Rameshwari Devi is identified as the Complainant. While Rajasthan Housing Board (for short the RHB) is referred to as the OP-1, Commissioner, Rajasthan Housing Board, Jaipur as OP-2, and the Dy. Commissioner, Rajasthan Housing Board, Jaipur, Circle-I, as OP-3.

(3.) Brief facts of the case are that the Complainant had responded to an advertisement by the Opposite Parties (the RHB) and applied for an auction purchase of a residential plot (No. 33) in Zone 90, Pratap Nagar, proposing a purchase price of Rs.33,100.00 per square meter. The Complainant paid an initial deposit of Rs.50,000.00 on 13/2/2013 and was declared as the successful bidder. Subsequently, she deposited Rs.8,51,000.00 on 18/2/2013. An allotment letter was issued on 28/5/2013, stating the total price of the plot as Rs.63,15,116.00. After adjusting the amount already deposited, the balance amount to be paid was Rs.54,14,116.00, which the Complainant deposited within the specified 30-day period through demand drafts and the Opposite Parties issued the receipts on 27/6/2013.