ORISSA STATE HOUSING BOARD Vs. D SATYANARAYAN RAO

JUDGEMENT

(1.) Opposite party is the appellant against direction given by the District Forum.

(2.) Complainant was allotted a MIG-11-R/ 2 house on 23.4.93 for which he deposited initial cost of Rs.8650/- with the appellant by 31.10.98. Two years after appellant intimated complainant that cost of house allotted is fixed at Rs.70,288/- in place of provisional price fixed at Rs.31,650/-. Although the information was bolt from blue,complainant inspected the house to find that constructions is not complete and amenities had not begun to be provided. Complainant made grievance to opposite party to no effect. Hence complaint was filed.

(3.) Opposite party stated that price index, cost of labour and material increased during 1988 and 1989 for which cost of the house had to be increased. Reason for escalation had been indicated in the 160th meeting of the Board. It is stated that construction work dragged on for three years for reasons beyond control of the opposite party on account of change and modification of design of the foundation besides shortage of materials and labour problem in the locality.