ORISSA STATE HOUSING BOARD Vs. BISWANATH MISHRA

JUDGEMENT

(1.) These thirty-nine appeals which arise out of a common order passed by the District Forum, have been filed by the same opposite party in each of the complaints directing the opposite party to pay Rs.13,874/- to each of the complainants in twenty-five complaints and Rs.13,772/- to each of the complainants in the rest fourteen cases which includes Rs.1,000/- towards mental agony of each of the complainants.

(2.) Undisputably, at Balia Panda in Puri town opposite party constructed some houses under a Housing Scheme. Each of the complainants applied for allotment of house to him on payment as per the scheme. They took possession of the houses. After taking delivery, they found that the houses have not been constructed in accordance with the plan as disclosed while inviting applications. Construction of houses was also defective. Facilities for enjoyment of the houses were not provided. Rates were arbitrarily escalated. On these allegations complaints were filed in the District Forum.

(3.) Opposite party replied to each of the complaints that the price of each house was escalated as cost of construction increased and the delay in construction was unavoidable. Defect in the construction is denied and deviation in the plan is stated to be with approval of the Board of opposite party and accordingly it is claimed that there is no deficiency in service.