VIJAY GUPTA Vs. ESTATE OFFICER (H) GMADA

JUDGEMENT

(1.) Sh. Vijay Gupta, the complainant, purchased/booked a flat in the Housing Scheme launched by Greater Mohali Area Development Authority (in short, 'GMADA"). The complainant deposited a sum of Rs.6,90,000/-, as per the Essential Requirement of the Scheme. The said money was financed by IC1CI Bank. The application form was filled-in, on 19.01.2012.

(2.) On 23.03.2012, the GMADA informed the complainant that he was declared a successful allottee, after the draw, held on 20.03.2012. On 23.03.2012, all the necessary documents were furnished by the complainant. The relevant portion of the letter of intent, i.e., the clause for possession, runs, as follows :-

(3.) The complainant deposited the balance amount of Rs. 13,80,000/- along with penalty of Rs.69,000/-, on 11.09.2012. Approximately, 95% of the total cost of the flat was paid to the GMADA.