Supreme Court - Daily Orders
Swarnpreet Kaur vs Dlf Home Developers Ltd. on 5 December, 2023
Author: Hima Kohli
Bench: Hima Kohli
CIVIL APPEAL DIARY NO.39892/2023
ITEM NO.2 COURT NO.12 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 39892/2023
(Arising out of impugned final judgment and order dated 29-05-2023
in CC No. 1913/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
SWARNPREET KAUR & ANR. Appellant(s)
VERSUS
DLF HOME DEVELOPERS LTD. Respondent(s)
( IA No.236267/2023-CONDONATION OF DELAY IN FILING and IA
No.235110/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.236269/2023-APPLICATION FOR PERMISSION )
Date : 05-12-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Jayant Mehta, Sr. Adv.
Ms. Abiha Zaidi, AOR
Ms. Suriti Chowdhary, Adv.
Mr. Anuj Bhave, Adv.
Mr. Udit Dedhiya, Adv.
Mr. Naman Basoya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The judgment dated 29th May, 2023 passed by the National Consumer Disputes Redressal Commission, New Delhi 1 partly allowing the Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.12.07 Consumer Complaint2 filed by the appellants has been assailed by them on 16:47:11 IST Reason: 1 For short ‘NCDRC’ 2 Consumer Case No.1913 of 2017 1 CIVIL APPEAL DIARY NO.39892/2023 several grounds, two of them being that despite the fact that there is completion certificate issued in respect of the subject project constructed by the respondent-developer, there is still no independent water supply to the flats in the project and further that the road wrongly described as a sector road in the brochure printed by the respondent was actually private land owned by some farmers and was never acquired.
2. It is submitted by learned Senior counsel appearing for the appellants that despite directions issued by the NCDRC calling upon the respondent-developer to acquire the private land through HUDA within six months, the same has not been acquired and as per the Minutes dated 29 th August, 2023 and it has been stated that the said land cannot be acquired as there is no such policy to acquire private land from a farmer except under the extant TDR policy. Resultantly, there is no access road to the project in question.
3. Delay condoned.
4. Issue notice.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
2