NARENDRA KUMAR GAUTAM Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) Aggrieved by the order dated 5.3.2009 of the State Consumer Dispute Redressal Commission, Rajasthan, (in short 'the State Commission'), petitioner/opposite party, Urban Improvement Trust, Kota (Rajasthan) has filed revision petition No.2054 of 2009 in this Commission. Similarly, aggrieved with the same order of the State Commission, Mr. Narendra Kumar Gautam, complainant has filed revision petition No.2234 of 2009 in this Commission.

(2.) Heard learned counsel for the petitioner and respondent in person and perused the documents carefully.

(3.) Learned counsel for the petitioner in RP No.2054 of 2009 mentioned that complainant has already paid the required instalments of the total amount as per the advertisement and the allotment letter including the 10% extra charges for the corner unit. However, when the measurement was done for possession purposes, it was found that the total plot has excess area 32.25 Sq.mt. and therefore, the opposite party sent a demand letter on 18.11.2000 to pay Rs.53,006.25 as charges for extra land measuring 32.25 Sq.mt., 10% corner charges on this amount, and charges for the boundary wall. The complainant did not pay this amount and therefore, the possession could not be handed over. After that the land rates were revised and revised letter of demand was sent on 29.3.2001 demanding Rs.97,350/-. The complainant has not paid even this amount.