MEERUT DEVELOPMENT AUTHORITY Vs. NIRANKAR SWAROOP MATHUR

JUDGEMENT

(1.) This is an appeal against the order dated 19.9.1997/24.9.1997 passed by District Forum, Meerut in Complaint Case No.578/1995. The facts of the case stated in brief are as under.

(2.) The complainant applied for refund of the amount deposited by him for a house with the Meerut Development Authority. According to the respondent he applied in the year 1990 to the Meerut Development Authority for an MIG house in Ganga Nagar Housing Scheme on 9.10.1990. He deposited the reservation money of Rs.22,000/- on 12.6.1991. House No. H 56 MIG was allotted to the complainant. After the allotment order, he deposited a sum of Rs.35,000/- which he deposited on 12.12.1991. By letter dated 2.12.1991 the complainant was informed that the estimated cost of the house is Rs.2,26,000/- and the entire amount should be deposited by 20.11.1991 failing which 18% interest shall be charged. A draft of Rs.1,69,000/- was sent to the appellant, Meerut Development Authority. In this way the entire money of Rs.2,26,000/- was deposited. It was also alleged that on cash down, according to the advertisement, 7% rebate shall be given, but the Development Authority did not grant the rebate. When representation was made, it was told that no such advertisement was published.

(3.) The complainant wanted the possession of the house before he retires. Inspite of repeated requests the house was not completed even in 1995 and there was no provision for electricity, water, sewage etc. at that place. All houses were lying half built. When this fact was intimated to the Development Authority, no heed was paid and no reply was sent. According to the complainant he has purchased another house and hence the amount deposited by him should be refunded.