LOGIX BLOSSOM COUNTY CONSUMERS GRIEVANCE AND WELFARE ASSOCIATION Vs. LOGIX INFRASTRUCTURE PRIVATE LIMITED & ANR.

JUDGEMENT

(1.) This complaint u/s 14(1)(b) of the Consumer Protection Act has been filed on behalf of 17 allottees of residential flats in a project namely "Logix Blossom County" which the OP is developing in Sector-137 of Noida. The allotment to the aforesaid flat buyers was followed by execution of Builder-Buyers Agreement with them. As per the terms of the said agreement, the possession was to be delivered within 18 months from the execution of the agreement though the OP was entitled to a grace period of four months in respect of flats in Tower Nos. F, G, H And I and a grace period of six months in other towers. The following are the details of the allotments made to the flat buyers on whose behalf this complaint is instituted and the amount paid by them to the OP: <FRM>JUDGEMENT_21_LAWS(NCD)10_2017_1.html</FRM>

(2.) The grievance of the complainant is that the possession of the flats has not been delivered to the aforesaid buyers till this date. The complainant is therefore, before this Commission seeking possession of the flats allotted to the aforesaid buyers, to them, alongwith compensation.

(3.) The OP did not file its written version either within thirty days from the date of service or even within fifteen days thereafter. The right of the OP to file the written version was therefore, closed vide order dated 16.12.2016.