ANAND SHARMA Vs. GHAZIABAD DEV. AUTHORITY

JUDGEMENT

(1.) Sh. Anand Sharma, the complainant, deposited a sum of Rs.3,420/-, on 28.07.1989, as the Ghaziabad Development Authority has launched a Scheme under the name of 'EWS', in Indirapuram, for weaker section. The GDA, issued a reservation letter on 15.01.1990 in favour of the complainant. The cost of the house was fixed at Rs.52,000/-, which was payable in 7(seven) installments. The complainant paid a sum of Rs.39,279/-. Due to delayed deposit of one installment, the complainant had to pay interest @ 21% p.a., to the GDA.

(2.) On 13.10.1993, house bearing No.III/0821/A in the 'Nyaya Khanda', was allotted in favour of the complainant, through a lottery. Its possession was not given to the complainant. The complainant alleges that the OP, after accepting illegal money, had given the possession of the said house allotted to the complainant, to some other person, namely, Mr. Manoj Puri. The complainant was also offered another house bearing No.674-A in 'Nyaya Khanda', but the complainant refused to accept the same on the plea that it was in a dilapidated condition, not habitable and its location was very poor.

(3.) The GDA has contested this case. It is explained that, as a matter of fact, the house bearing No. III/0821/A was already allotted in favour of Mr. Manoj Puri, who took the possession of the same. Consequently, due to clerical mistake, double allotment was made in question, in terms of which, keeping in view the circumstances of the case, it became impossible for the GDA, to give possession of the aforesaid house, to the complainant. Consequently, another house was allotted to him.