MANOJ KUMAR SHARMA Vs. ANSAL HOUSING

JUDGEMENT

(1.) These Complaints have been filed by the Complainants under Section 21 (a) (i) of the Consumer Protection Act, 1986 (in short "the Act") against M/s. Ansal Housing & Construction Limited. As all these Consumer Complaints are relating to the same project and the reliefs sought are identical, hence these Consumer Complaints are being disposed of by this Common Order.

(2.) For the sake of convenience, Consumer Complaint No. 514 of 2018 is being taken as the lead case.

(3.) The brief facts as stated in the Complaint are that the Complainant applied for allotment of an Apartment in the group housing scheme launched by M/s Anshal Housing & Constructions Ltd. known as the "Ansal Heights, 86" in Sector 86, Gurgaon, Haryana. On 01.07.2013, a Builder Buyer Agreement was executed and the Complainant was allotted an Apartment/Unit No.E-0203 having super area of 1690 sq. ft. for a total sale consideration of Rs.67,82,016/-, out of which the Complainant paid a sum of Rs.65,32,261/- to the Opposite Party. It is stated that as per Clause 31 of the Buyer's Agreement, the Complainant was assured that the possession of the Apartment would be delivered by 01.01.2017 that is within 42 months from the date of signing of the Agreement, with a grace period of six months.