NARAIN DASS BUDHI RAJA Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) This order will govern the disposal of F.A. Nos. 512/2003, 513/2003, 514/2003, 515/2003, 516/2003 and 517/2003 which arise out of the same order dated 9.3.2003 of Consumer Disputes Redressal Commission UT, Chandigarh. Six complaints out of which these appeals arise, were disposed of with following direction to respondent No. 2/opposite party No. 2 :

(2.) Sites for shops-cum-flats (SCF) were sold in auction held on 4.9.l996 to the appellants. Appeal-wise deatils of site and the auction amount are thus : FA No. Site Nos. Auction Amount 512 2025 Rs. 14,63,000 513 1017 Rs. 15,00,000 514 1022 Rs. 15,00,000 515 825 Rs. 15,15,000 516 1023 Rs. 14,00,000 517 1011 Rs. 15,00,000

(3.) On site Nos. 1017 and 1022, construction is stated to have already been completed. Though possession of remaining sites have been handed over, the construction thereon is yet to be raised as the building plans are stated to have not been approved. Only part payment of said auction money has been made by the appellants.