PUNJAB URBAN PLANNING AND DEVELOPMENT Vs. DEEPAK GROVER

JUDGEMENT

(1.) The present revision petition has been filed against the impugned Order dated 09.08.2018 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh (for short, 'the State Commission') whereby the appeal of the development authority (Punjab Urban Planning & Development Authority) was dismissed and the Order of the District Forum, Faridkot was affirmed.

(2.) Brief facts of the case are that the complainants had purchased a plot no. 8 measuring 200 sq. yards from Mr. Gagan Bajaj (original allottee of the plot) under the scheme of opposite party. The plot was transferred in favour of the complainants by depositing transfer fee of Rs.37,750/- and clearing all the installments by 24.02.2014. The complainants requested the opposite party to execute the registration of the plot in their name and to deliver the possession also but the opposite party failed to do so and kept the complainants waiting. Thereafter, finding no hope, the complainants requested for refund of deposited amount alongwith interest but the opposite party did not respond.

(3.) Being aggrieved due to alleged deficiency in service and unfair trade practice, the complainants filed a complaint before the District Forum.