KANWALJIT SINGH Vs. AMRITSAR IMPROVEMENT TRUST

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Kanwaljit Singh against the order dated 27.12.2016 of the State Consumer Disputes Redressal Commission, Punjab (in short the State Commission') passed in Appeal 211 of 2016.

(2.) Brief facts of thecase are that plotNo.486 was allotted to the complainant in the draw of lots on 17.10.2002. On 22.01.2003 sale agree-ment was executed. The opposite party im-posed non-construction fees upon the com-plainant Rs.2,48,251/- vide letter dated 15.03.2011. The complainant filed a consumer I complaint No.208 of 2013 against the oppo-site party on the ground that the development was not complete and therefore, the construc-tion could not be taken up and therefore, no penalty can be imposed on the complainant. The complaint was resisted by the opposite party by filing written statement. However, District Consumer Disputes Redressal Forum, Amritsar (in short 'the District Forum') vide its order dated 17.02.2016 dismissed the complaint on the ground that allottee cannot withhold instalments or interest etc. on the ground that all amenities were not provided.

(3.) Aggrieved with the order of the District Forum, the complainant preferred an appeal bearing no.211 of 2016 before the State Com-mission. The State Commission vide its order dated 27.12.2016 partly allowed the appeal as under:-