GYANENDRA KUMAR SINGHAL Vs. M/S. SUPERTECH LTD.

JUDGEMENT

(1.) Challenge in this Revision Petition is to the order dated 10.02.2015 passed by the Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short "the State Commission") in Revision No. 144 of 2014. By the impugned order, the State Commission set aside the order of the District Consumer Disputes Redressal Forum at Meerut (for short "the District Forum") and allowed the Revision filed by the Petitioner/Opposite Party.

(2.) The brief facts, as stated in the Complaint, are that on 20.09.2006 the Complainant had booked flat no. D -2/406, Third Floor, Supertech Palm Greens, measuring area 1914 sq. ft. and paid an amount of 13,56,089/ - within one month of the booking i.e. 20.09.2006. The Complainant pleaded that the actual possession of the allotted flat was not given to him, as the Residential Scheme of the Opposite Party/Company was not fully developed. He further averred that there were no developmental works going on at the site and despite several requests, possession of the allotted flat was not given. The Complainant stated that only an amount of 1,55,000/ - towards one time charge, maintenance, security covered and car parking and electrical installation charges, was to be paid at the time of allotment. A legal notice was issued to the Opposite Party on 22.05.2012 but there was no reply.

(3.) Hence, the Complainant approached the District Forum, seeking the following reliefs: