ASIF JAHAN KHAN Vs. GREATER NOIDA AUTHORITY

JUDGEMENT

(1.) The complainant submitted an application to the opposite party for allotment of a residential plot in Greater Noida. Vide allotment intimation letter dated 02.02.2015, a plot measuring 350 sq. metre was allotted to her in Gama Residential Scheme. The price of the plot was payable in the following manner:-

(2.) The complainant who had already deposited the registration money of Rs. 33,250/-, did not deposit the allotment money of Rs.66,500/- by 19.03.95. She deposited Rs. 72,385/- on 22.08.95, which was more than 5 months after the stipulated date. The installments which were to be deposited by 15.09.95, 13.03.96, 09.09.96, 08.03.97, 04.09.97, 03.03.98, 30.08.98 and 26.02.99 were also not paid in time. The complainant deposited two amounts of Rs.35,000/- each on 4.8.95 and 9.2.2000 followed by payment of Rs.1,05,000 on 08.07.2000 and three payments of Rs.35,000/- one each on 1.03.2002, 5.03.2002 and 14.12.02.

(3.) The grievance of the complainant is that despite the aforesaid payment made by her, the possession of the plot has not been delivered to her. She is therefore before this Commission seeking the following directions:-