ALOK HARURAY Vs. TECHNOLOGY PARKS LTD

JUDGEMENT

(1.) This order shall dispose of Compensation Application filed by Shri Alok Haruray (hereinafter referred to as applicant) under Sec.12-B of the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as Act) against M/s. Technology Parks Ltd. , Regd. Office-78, Janpath, New Delhi-110001 (hereinafter referred to as respondent ).

(2.) The applicant has alleged in his compensation application that the respondent floated advertisement in "the Hindustan Times" dated 22.12.1993 announcing three rooms apartments for Rs.1,90,000/- in Vaishali. Allured by the aforesaid advertisement, the applicant applied for a three-bed room flat proposed to be constructed at Plot No.23 and deposited booking amount of Rs.15,000/-. The respondent issued receipt Nos.2888 and 2889 for the same, which are on record of the case and allotted a flat No. G-514 at 5th Floor of the proposed building. After that the applicant paid the requisite amount on the basis of construction linked instalments as demanded by the respondents from time-to-time. The applicant paid a total amount of Rs.1,25,000/-.

(3.) During July, 1997, when the applicant visited the site he found that no construction activity was going on there. According to the applicant, the position of the building was : "in one corner of the building, few pillars were raised upto Vth floor level and another part is at basement level. On an average, it appears the overall construction works out to IInd floor level only. "