AYODHYA FAIZABAD DEVELOPMENT AUTHORITY Vs. NATH BUX SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Ayodhya Faizabad Development Authority, against the order dated 14.12.2017 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short 'the State Commission') passed in Appeal No.1473 of 2012.

(2.) Brief facts of the case are that in Kaushalpuri Housing Scheme of the petitioner, complainant/respondent deposited amount for registration for allotment of HIG house. Allotment was made on 6.1.2004 for Rs.7,04,263/-. Complainant paid the whole amount where excess amount of Rs.1,57,747/- was paid. Possession was to be given within one year from the date of allotment. Physical possession was given on 4.8.2007. The house given had a lot of defects like bathroom and toilet were half constructed, electrical wiring was not complete etc.

(3.) The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum Faizabad, (in short the 'District Forum') which was allowed vide its order dated 03.02.2012 as follows:-