ANIL NANDEDKAR Vs. B.U. BHANDARI RAVIRAJ DEVELOPERS

JUDGEMENT

(1.) This complaint is essentially a flat buyer - builder dispute, where the complaint has been filed by 14 members of the Planet Millennium Co-op. Housing Society, out of whom 4 have been named in the array of parties and the names of the rest of them appear at page 6 of the complaint. The complaint has also been initiated by including the name, as complainant no. B, of Mr. Vijay Ganpat Sagar of the Akhil Bhatiya Grahak Panchayat, that claims itself to be a voluntary consumer organization, joining in the complaint to protect the rights of the consumers. The grievance raised is about various deficiencies regarding delay, constructions, absence of amenities as promised including non-execution of conveyance deeds.

(2.) The project complex has 576 flats and 40 row houses and with the passage of time according to the opposite parties most of the complainant members have either sold their flats or have not further pursued the complaint, except a couple of them and Mr. Vijay Ganpat Sagar, who is neither a flat buyer/owner nor has any concern with the buildings pursuing the complaint without any cause.

(3.) According to the complainants, the possession of the flats was to be handed over by 30/4/2002, but in view of the dire need of the complainants and other flat buyers, the possession was taken in an incomplete status on different dates in the year 2002 and 2003 as indicated in the chart at page 6. The completion certificate according to the complainants was partial, and without the amenities having been completed, which was given by the municipal authorities, namely, Pimpri Chinchwad Municipal Corporation arrayed as the opposite party no. 3 in the present complaint.