GHAZIABAD DEVELOPMENT AUTHORITY Vs. YOGESH CHANDRA GUPTA

JUDGEMENT

(1.) In these Revision Petitions respondent was allotted House No. H.489 in Anukampa HIG Self Financing Scheme at Ghaziabad by the petitioner. As the possession of the house was not handed over, Complainant approached the District Consumer Disputes Redressal Commission, Ghaziabad, by filing Case No. 448 of 1994. The District Forum by its order dated 26.2.1998 directed the petitioner to hand over possession of the developed house and to pay interest at the rate of 18% p.a. from 17.12.1993 till the date of delivery of possession, on the deposit made by the Complainant. And, in case of non-compliance of the order, penal interest at 21%. Petitioner was also directed to pay costs of Rs. 2,000/-.

(2.) Petitioner preferred an appeal No. 802/SC/1998 before the State Consumer Disputes Redressal Commission, U.P.

(3.) Complainant has also preferred an appeal No. 943/SC/1998 contending that Complainant was entitled to grant of interest from May, 1991 till December, 1993 on the deposited amount and from 1994 onwards till the delivery of the possession.