MOHINDER SINGH PANESAR Vs. DLF HOME DEVELOPERS LIMITED

JUDGEMENT

(1.) This is a Complaint with regard to a flat booked by the Complainants stated to be measuring 1926 sq. ft. in Hyde Park Estate, New Chandigarh, Mullanpur, Punjab developed by the Opposite Party. An application was moved on 30/9/2014 and alongwith the application, an amount of Rs.6.00 lakhs was tendered by the Complainants in lieu whereof, an allotment letter dtd. 1/10/2014 was issued by the Opposite Party. This booking offer was pursuant to the application that was filled-up by the Complainants, copy whereof has been filed alongwith the written reply of the Opposite Parties and has been signed by both the applicants.

(2.) The said application form recites that the appropriate permission under the Punjab Apartments and Property Regulation Act has been obtained and the building plan has been approved by the competent authority. The Opposite Party has also brought on record the partial Completion Certificate dtd. 10/9/2014, which is on record.

(3.) The Complainants have pointed out that clause 11(a) of the Agreement indicates the completion of the construction within 30 months from the date of the application. The availability of the Occupation Certificate was also mentioned as a condition in the said clause for offering possession.