AMRIK SINGH Vs. GOVERNMENT OF PUNJAB AND ORS.

JUDGEMENT

(1.) Revision petition no. 3102 of 2015 has been filed against the judgment dated 13.05.2015 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in Appeal no. 486 of 2015.

(2.) The facts of the case as per the petitioner are that in the year 2002, the petitioner had bought plot no. R 44 in their said Estate at New Amritsar vide allotment no. 7671 dated 05.07.2002 and paid full consideration vide receipt no. 022992 dated 02.08.2002. Through the said allotment letter, the respondents committed to execute the deed of conveyance in the name of petitioner on receipt of full payment and to supply him the copies of the zoning plan and the building by laws to enable him to submit the necessary drawings for approval of the construction of the building and provide him the necessary developed infrastructure by way of roads, water, sewerage, electricity and fencing for security before he could construct the building and live therein. However, despite the petitioner's written petition dated 02.08.2002 and 24.08.2009 and repeated telephonic reminders to provide the agreed service to him, the respondents knowingly, deliberately and with intent to cause wrongful gains to themselves and wrongful loss to their customers/ consumers never complied with their said commitments promptly. By their own admission vide letter no. PSIEC/Estate 1507 dated 28.04.2006 the opposite parties have admitted that the development of the said Estate was not complete at the time of allotment of the said plot to the complainant and it was contested that the same was still incomplete on the ground till March 2010 when the petitioner was forced to sell the said plot.

(3.) The complainant alleges that the aforesaid sale deed was brokered by the property dealers, who intimated that the said plot could not be sold until the petitioner would pay a sum of Rs.24,375/- towards extension fee and Rs.45,000/- towards the transfer fee to the respondents. Pending remedies, the petitioner had no other option but to pay the respective amounts. Alleging deficiency in service, complaint was filed seeking directions to the respondents to refund him a sum of Rs.24,375/- recovered from him by them on account of extension see of Rs.45,000/- recovered from him on account of transfer charges, to refund Rs.66,939/- by way of interest waived and pay suitable compensation and litigation expenses were also demanded.