(1.) THE respondent - Dilip Kumar Morani had purchased two built up flats area of 650 sq. ft. each, totalling 1300 sq. ft. pursuant to agreement to sell dated 30.9.2002. The case of the respondentis thathe was assured permanent parking space on ground floor for parking of two four -wheeler vehicles. The respondenthad complained of certain defects in the flat as also that he was not provided with any parking space.
(2.) THE District Forum had directed the present petitioner - M/s. PY International Pvt.Ltd. to provide permanent parking to the respondent within two months on payment of determined charges, which are being charged from other allottees. The relief sought in respect of defects in the flats was rejected.
(3.) THE petitioner had challenged the said order before the State Commission. The State Commission after placing reliance on Clause 10 of the building bye -laws of J.D.A. held that where the flat is above 50 sq. metre Equivalent Car Unit has to be provided for every 75 sq. mt. built up area. Clause 10 of building bye laws reads as under: