NEERAJ BANSAL Vs. LAUREATE BUILDWELL PVT LTD & 5 ORS ; GOVIND AGGARWAL; MAHENDRA BANSAL; ISHWAR CHAND MITTAL; RAJEEV SHARMA; NARESH AGGARWAL; LAUREATE BUILDWELL PVT LTD

JUDGEMENT

(1.) I A/12490/2018, IA/12491/2018 & IA/12489/2018 (For additional documents)

(2.) The complainant in CC No.1137 of 2017, also booked a residential flat with the OP in the aforesaid project for a consideration of Rs.1, 23, 00, 090/- and allotment letter was issued to him on 10.06.201 In his case also, the possession was to be delivered within 36 months of the allotment and therefore, ought to have been delivered by 10.06.2015. His grievance is that the possession has not been offered to him and even the construction is not complete in all respects despite he having already paid Rs.1, 07, 74, 382/- to the OP. He is also before this Commission seeking possession of the allotted flat alongwith compensation etc.

(3.) The complainant in CC No.1274 of 2017 also booked a residential flat in the aforesaid project and flat no. 4081 in Tower Delonix was allotted to him for a consideration of Rs.1, 97, 75, 355/-. In his case, the allotment letter was issued to him on 01.02012 and therefore, in terms of the terms and conditions of the allotment, the possession ought to have been delivered to him by 01.02015. His grievance is that the possession has not been offered to him and even the construction is not complete in all respects despite he having already paid Rs.1, 76, 16, 585/- to the OP. He is also before this Commission seeking possession of the allotted flat alongwith compensation etc.