RAM LAL Vs. VICE CHAIRMAN GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) SHRI Ram Lal (hereinafter referred to as a Complainant) had filed a complaint before the State Consumer Disputes Redressal Commission, Uttar Pradesh at Lucknow against the present Respondents who were Vice Chairman and Secretary, Ghaziabad Development Authority (hereinafter referred to as GDA). The State Commission vide order dated 3rd June, 1993 dismissed the complaint. Hence this appeal by the unsuccessful Complainant.

(2.) THE facts as gathered from the record are that vide letter dated 18th October, 1988 in response to the application of the Complainant for an HIG Duplex House in Rajinder Nagar Housing Scheme, GDA allotted House No.VI/018. The estimated cost of the house was mentioned as Rs. 3.85 lakhs and it was specified that 45% of the cost would be payable before possession. Subsequently, the Complainant received letter dated 5.6.1990 from the GDA intimating him that the price of the house had been increased by Rs. 84,000/-due to the increase in land area, covered area and also due to many-fold increase in building material. Vide letter dated 24.9.1992 the Complainant was informed that total cost of the house was now Rs. 4,90,517/- out of which Rs. 1,87,866/-would be payable after possession in 20 half-yearly instalments while the balance would be payable before possession. The Complainant wrote various letters to GDA and also personally met the Vice Chairman of that Authority. However, he did not receive a satisfactory reply to his queries about the increase in the price of the house. According to the Complainant the enhancement of the price is not justified.

(3.) THE main grievance of the complainant is that according to the brochure issued by the GDA in 1988 houses were expected to be completed within two years but the possession was offered to him in April, 1992 and secondly the price has been escalated arbitrarily and therefore, this amounts, to deficiency in service and unfair trade practice.