CHANDIGARH HOUSING BOARD Vs. RAJ KUMAR BAJAJ

JUDGEMENT

(1.) THIS is an appeal against the order dated 10th July, 1991 passed by the Consumer Disputes Redressal Commission, UT. Chandigarh in complaint case No. 50/ 90. That complaint was filed by the present Respondent Mr. Raj Kumar Bajaj against the present Appellant- Chandigarh Housing Board (for short the Board), By the impugned order the State Commission accepted the complaint and directed the Board to allot Category-II house of revised design constructed by it in Sector 45A Chandigarh or in a contiguous sector which is available or will become available. Allotment was ordered to be made within a period of three months from the date of the order. The order was qualified with a direction that the allotment will be subject to adjustment of the amount already deposited by the Complainant for the allotment of the flat iii his favour earlier in Sector 47.

(2.) THE facts as gathered from the documents placed on the file are that in 1987 the Board issued a brochure in respect of a housing scheme for general public. Under that scheme 1100 flats were offered in the following categories in two sectors:

(3.) AS noticed earlier the first draw was held on 20.2.1988 and it was for the registration and allocation of floors. The Complainant was successful for a flat on the first floor in Sector 47, in respect of Category-II. As noticed earlier, the Complainant had accepted the said allotment and started making payments as per schedules.