SAILESH BHATIA AND ANOTHER S/O LATE SHRI GORDHAN BHATIA Vs. MR. ATMARAM GUPTA DIRECTOR GRASSFIELD FARMS AND RESORTS PVT. LTD. R/O B

JUDGEMENT

(1.) This complaint has been filed by the complainants against OPs.

(2.) Brief facts of the case are that complainants submitted applications for purchase of 5 plots to OP in Dec., 2005 and made payment of Rs. 31,51,071.00. In April, 2014, complainants received communication from OP that possession will be handed over soon. In June, 2016, OP communicated that by typographical error wrong number of plots have been allotted and later on they changed the plot numbers. It was further mentioned that upto 2016, there was neither any development work in the land, nor any permission for change of land use was obtained by OP. Alleging deficiency on the part of OPs, complainants filed complaint for direction to OP to execute sale deed and handover possession of the plots and further prayed for return of money to the tune of Rs.2 crores towards interest on the amount paid with litigation expenses of Rs. 25 lakhs.

(3.) Heard learned Counsel for the complainants and perused record.