ARG CG DEVELOPERS Vs. DEVENDRA KUMAR SHARDA

JUDGEMENT

(1.) On 11.6.2016, the respondents/complainants submitted their respective individual applications to the petitioner for registration in respect of a residential scheme called "Ananta" which the petitioner was to develop at Jagarpura, Tonk Road, Jaipur and deposited registration money of Rs.11,000/- each. At that time, the petitioner did not have approval to develop the proposed project. All the registrations were cancelled on 15.3.2017 on the cancellation requests made by the concerned registrants. However, the registration money paid by them was not refunded on the ground that they were not eligible for refund of the said amount. Being aggrieved, the complainants/respondents approached the concerned District Forum by way of separate consumer complaints, seeking return of the amount paid by them with compensation etc.

(2.) The complaint was resisted by the petitioner which interalia stated in its reply that it had not abandoned the project and as per the terms of registration, the complainants were not entitled to any refund.

(3.) The District Forum having allowed the consumer complaints and having directed the petitioner to refund the registration money with interest @ 9% p.a. and compensation quantified at Rs.10,000/- in each case, the petitioner approached the concerned State Commission by way of separate appeals. The said appeals also having been dismissed, the petitioner is before this Commission.