GHAZIABAD DEVELOPMENT AUTHORITY Vs. PARAMJEET GAIND

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 23.7.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.695/1997.

(2.) The facts of the case stated in brief are that the complainant applied for allotment of a flat in double storey building in the Govindpuram Housing Scheme for lower income group. The flat was originally valued at Rs.32,000/- and the possession was to be given in two years. Ghaziabad Development Authority without the consent of the complainant increased the height of the flat and converted it to three storey building and enhanced the cost to Rs.90,000/-. On account of the increase in price, the complainant refused to take the house as the same was beyond his paying capacity.

(3.) The opposite party, Ghaziabad Development Authority, has alleged that the initial price was indicated as Rs.32,000/- which was only a tentative cost. The period of two years was also tentative but when the construction work was completed, the cost was increased to Rs.80,900/-. The double storey building was raised to three storey keeping in view the public interest. As the complainant has refused to take the flat the amount can be refunded after deductions.