KANTA RANI KEDIA Vs. MEERUT DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -THIS revision by the complainant is directed against the order dated 25. 7. 2006 of Consumer Disputes Redressal Commission U. P. , Lucknow disposing of Appeal Nos. 1749 of 2004 filed by the respondent and 2180 of 2004 preferred by the petitioner against the order dated 13. 8. 2004 of a District Forum. The District Forum had allowed the complaint with direction to the respondent to refund the deposited amount along with interest @ 15% p. a. from the dates of deposit, pay Rs. 10,000 as compensation and cost of Rs. 5,000 to the petitioner. State Commission modified the Forum's order reducing the rate of interest from 15% to 9% p. a. and setting aside the award of compensation and cost.

(2.) PETITIONER/complainant applied for allotment of a plot in Shatabdi Nagar Scheme and she was allotted plot No. B-145, measuring 180 sq. mtrs. sometime in 1990. She deposited in all amount of Rs. 1,19,140 with the respondent-Authority including interest. Respondent/opposite party through the letter dated 4. 12. 1998 informed the petitioner that it was not possible to hand over possession of said plot No. B-145 and she may take plot in any other developed sector under the same scheme. It was alleged that by the letter 28. 12. 1998, the petitioner gave consent for an alternate plot in a developed sector. This letter was followed by the letters dated 16. 7. 1999 and 31. 7. 1999. Still alternate plot not being given she filed complaint seeking certain reliefs which was contested by the respondent. In support of the complaint, the petitioner filed her affidavit. Respondent authority filed the affidavit of Smt. Sharda Singh, OSD.

(3.) WE have heard Mr. K. K. Kedia for the petitioner and Mrs. Reena Singh, for the respondent and have been taken through the record.