RESIDENCES UNITECH BUYER ASSOCIATION THROUGH SHRI AJAY KUMAR Vs. UNITECH LIMITED THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) The complainant before this Commission is stated to be a Recognized Consumer Association in terms of Section 12(1)(b) of the Consumer Protection Act. The complainant was registered under Societies Registration Act on 22.1.2016. The aims and objectives of the complainant as per its amended bye-laws which are stated to have been amended on 2.2.2016 include the following:-

(2.) This complaint purports to have been filed on behalf of as many as 35 persons who were allotted residential flats by the opposite party in a project, namely, "the Residencies" which the opposite party was to develop in Sector 117 of Noida in Uttar Pradesh. The buyers on whose behalf this complaint has been instituted, hereinafter referred as the "flat buyers" were to be delivered possession of the flats booked by them on different dates between 17.3.2014 to 20.5.2017. Their grievance is that despite they having paid the substantial amount to the opposite party, there has been no worthwhile construction of the flats allotted to them. The complainant is, therefore, before this Commission seeking refund of the amount paid by the aforesaid 35 flat buyers to the opposite party along with compensation etc.

(3.) Following are the particulars of the allotments made to the consumers on whose behalf this complaint is instituted:-