GREATER MOHALI AREA DEVELOPMENT AUTHORITY AND ANR. THROUGH ITS CHIEF ADMINISTRATOR/AUTHORISED SIGNATORY HAVING ITS REGD. OFFICE AT PUDA BHAWAN, SECTOR Vs. PRIYANKA NAYYAR W/O. SH. MANOJ INDERPAL NAYYAR, LUDHIANA

JUDGEMENT

(1.) Delay condoned.

(2.) This First Appeal, under Sec. 19 of the Consumer Protection Act, 1986 (for short the Act ), by Greater Mohali Area Development Authority (for short GMADA ) and its Estate Officer, is directed against the order dated 09.09.2016, passed by the Punjab State Consumer Disputes Redressal Commission at Chandigarh (for short the State Commission ) in Consumer Complaint No. 183 of 2015. By the impugned order, while allowing the Complaint filed by the Respondent herein, alleging deficiency in service on the part of GMADA in not delivering possession of the residential apartment in Category-A, Type-3 in the Purab Premium Apartments Scheme, launched by them, the State Commission has issued the following directions to GMADA:

(3.) Since admittedly the possession of the flat in question was not delivered to the Complainant within a period of 36 months from the date of issuance of the Letter of Intent in her favour, exercising her right in terms of Clause-3(II) of the said Letter of Intent, the Complainant sought to withdraw from the Scheme by moving an appropriate application before the Estate Officer of GMADA. The said prayer for surrender of the apartment was accepted by GMADA vide their email dated 03.07.2015. The documents sought for were supplied by the Complainant but she was told that she would be entitled to interest on the amount of 63,30,750.00 deposited by her as consideration for the said flat, only from the committed date of delivery of the flat, i.e. 21.05.2015.