HARE RAM RAY Vs. ADEL LANDMARKS LTD.

JUDGEMENT

(1.) This complaint under Sec. 21(1)(a) of the Consumer Protection Act, 1986 (in short, the Act') has been filed by the complainant along with an application IA no.3054 of 2017 seeking persmission under Sec. 12(1)(c) of the Act in view of the common cause of action of the complainants.

(2.) The brief facts of the case are that the complainant had booked a residential flat in the project called 'Redwood Residency' Sector 78, Faridabad, Haryana, promoted and developed by the opposite party which was earlier known as 'Era Landmarks Ltd.'. Complainant nos. 1, 2 and 3 are the subsequent allottees as they had been allotted flats by way of transfer from the original allottees after approval by the opposite party. As per the table given below: <FRM>JUDGEMENT_59_LAWS(NCD)12_2023_1.html</FRM>

(3.) Apartments allotted by the opposite party had measured 1470 sq ft (except in the case of Rajesh Chauhan whose flat ad-measured 1150 sq ft) against the respective sale consideration as per the table above. The allottee/ subsequent allottee paid the respective amounts as indicated in the table above.