COL. SUDHIR KUMAR NAGPAL Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Challenge in this Revision Petition, under section 21(b) of the Consumer Protection Act, 1986 (in short "the Act "), is to the order dated 13.12.2011 in Appeal No. 354 of 2010, passed by the Uttar Pradesh State Consumer Disputes Redressal Commission (in short "the State Commission "). By the impugned order, the State Commission has allowed the Appeal preferred by the Respondent Authority and has directed the Complainant to refund the money he had received as interest during the course of Execution Proceedings, in compliance of the order of the District Consumer Disputes Redressal Forum, Ghaziabad (in short " the District Forum ").

(2.) The brief facts, material to the case, are that the Complainant opted for a Single Storey house in the Self Financing Rechana-Vaishali and Rachana Indirapuram Housing Scheme of Ghaziabad Development Authority and deposited Rs.25,000.00 as registration amount on 20.03.1992. An allotment letter dated 07.08.1992 was issued to him with the following particulars:

(3.) It was stated that the amount was to be paid in six installments by 15.09.1995. The Complainant averred that he paid an amount of Rs. 2,62,501.00, the details of which are as follows: <FRM>JUDGEMENT_8_LAWS(NCD)7_2017_1.html</FRM>