ANIL KUMAR GARG S/O KAPOOR CHAND GARG; KAMALDEEP BHUCHAR @ KANWAL DEEP BHUCHAR RESIDENT OF MOHALLA BHUCHARAN NAWANSHAHR, TEHSIL NAWANSHAHR, DISTRICT SBS NAGAR PUNJAB; GURDEV KAUR W/O OF CAPT SUKHDEV SINGH Vs. NAWANSHAHR IMPROVEMENT TRUST SHAHIB BHAGAT SINGH NAGAR THORUGH ITS CHAIRMAN/AAEXECUTIVE OFFICER LUDHIANA PUNJAB

JUDGEMENT

(1.) The petitioners/complainants booked one residential plot each with the respondent Nawanshahr Improvement Trust in Nawanshahr. Allotment letters were issued to all of them by the respondent Trust. The possession was to be delivered within 30 days from the issue of the allotment letter after execution of the agreement to sell. Alleging that the respondent had failed to deliver possession of the plots allotted to them and having further failed to provide basic amenities such as roads, street light, water supply, sewerage, electricity etc., the complainants/petitioners approached the concerned District Forum by way of separate consumer complaints, seeking refund of the amount paid by them to the respondent along with compensation.

(2.) The complaint was resisted by the respondent which alleged that the complainants/petitioners were wilful defaulter in taking possession of the plots allotted to them. It was also claimed that all basic amenities such as roads, car parking, street light, water and sewerage connections had been provided.

(3.) The District Forum instead of directing refund of the amount, paid by the petitioners/complainants directed the respondent to deliver possession of the plots allotted to them along with cost of litigation of Rs. 10000/- in each case. It was also directed that all the remaining basic facilities as enumerated in the brochure dated 30.6.2016 will also be provided by 30.6.2016 failing which, the respondent will be liable to pay interest @ 8% p.a. on the amount deposited by the petitioners/complainants till the said order was complied.