GHAZIABAD DEVELOPMENT AUTHORITY Vs. R U AHMAD

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 20.9.1996 passed by District Consumer Forum, Ghaziabad in Complaint Case No.964 of 1993.

(2.) The facts of the case stated in brief are that the complainant applied for a single storey house in Govindpuram Housing Scheme in Akansha II for HIG house on 19.11.1988. He deposited a sum of Rs.21,510/-. By letter dated 24.5.1989 a house was reserved by the opposite party costing Rs.2,15,000/-. The possession was to be given in a period of two years. Till 30.4.1991 he deposited a sum of Rs.1,07,510/- but in spite of expiry of two years, the possession has not been delivered in spite of complaint and reminder. Complainant is residing in a house on monthly rent of Rs.1,200/- which he is also entitled to get alongwith 18% interest on the deposited amount.

(3.) Opposite party has alleged in the written version that the approximate cost of the house was intimated. The house was to be completed by 24th May, 1992 which was mentioned in the reservation letter, but on account of delay caused by the contractor, the house could not be completed. The opposite party is not at fault. It is however stated that now the construction work is complete and all amenities are available. Registered notice dated 25.9.1993 was sent to the complainant for taking possession but he has not taken possession so far.