VISHAKHAPATNAM URBAN DEVELOPMENT AUTHORITY Vs. CHAVVA SHEELA REDDY

JUDGEMENT

(1.) This first appeal has been filed by the appellant, Vishakhapatnam Urban Development Authority, against the order dated 11.12.2015 of the A.P.State Consumer Disputes Redressal Commission, (in short 'the State Commission') passed in CC No.109 of 2013.

(2.) Brief facts of the case are that on 18.10.2010, the appellant herein allotted a flat to the respondent in HIG admeasuring 1765 Sft. in Godavari Block-1 in Haritha Project Scheme vide order dt.A.No.152/HIG/Haritha/G6 dt.18.10.2010. As per the terms and conditions mentioned in clause 6 (a) of the allotment order the probable date of completion of construction of unit was by November, 2011 and may extend upto three months as per site condition. On 22.05.2012, the respondent through the Advocate got issued a legal notice to the appellant calling upon the appellant to complete the construction of the flat and hand over the possession of the flat immediately. On 27.07.2012, the appellant herein sent a reply to the respondent's Advocate. On 10.06.2013, the respondent herein filed CC No.109 of 2013 (CD No.3419 of 2013) before the State Commission at Hyderabad praying for direction to opposite party to:-

(3.) On 31.07.2013, the appellant has communicated to the respondent the rescheduled dates for payment of 5th and 6th instalments.