MUNICIPAL CORPORATION, CHANDIGARH Vs. DAVINDER SINGH

JUDGEMENT

(1.) THESE 11 appeals arise from a common/similar order passed by the Consumer Disputes Redressal Commission, U.T., Chandigarh.

(2.) UNDISPUTED facts of the case are that the respondents/complainants in these appeals, purchased sites on auction from Chandigarh Administration through an auction for a given consideration but when the complainants went to take possession of the auctioned plots, they did not find the site developed at all and there were not basic amenities like road, sewage, drinking water, etc. In the meantime in 1996 by an enactment Municipal Corporation Chandigarh came into existence and since they also did not provide basic amenities, a complaint was filed before the State Commission, against Chandigarh Administration through its Chief Administrator, the Estate Officer, U.T., Chandigarh and also Municipal Corporation through its Commissioner, U.T., Chandigarh. The complaint was resisted by the respondents before the State Commission. The State Commission after hearing the parties allowed the complaint and directed the respondents to pay interest @ 18% p.a. till the date of providing the amenities along with cost of Rs. 3,000 in each case. It was also directed that the respondents shall file a compliance certificate signed by a Chief Engineer or the Officer next below to him that these amenities have been provided.

(3.) AGGRIEVED by this order, Municipal Corpn. of Chandigarh has filed these appeals before us.