State Consumer Disputes Redressal Commission
Smt. Harinder Kaur vs Punjab Urban Planning & Development ... on 2 April, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Consumer Complaint No. 64 of 1998
Date of Institution : 23.10.1998
Date of decision : 02.04.2012
Smt. Harinder Kaur, D/o Sh. Rahguwans Singh, R/o Village Mattaur, Tehsil
Mohalil, District Ropar.
...Complainant
Versus
1. Punjab Urban Planning & Development Authority, SCO No. 63-64,
Sector 17-C, Chandigarh.
2. The Estate Officer, Punjab Urban Planning & Development Authority,
PUDa Complex, Phase-I, SAS Nagar (Mohali) District Ropar.
...Respondents
Complaint under Section 12 of the Consumer
Protection Act, 1986.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Sh.Baldev Singh Sekhon, Member.
Present:-
For the complainant : Sh. Naresh Kaushal, Advocate For the respondent : Sh. C.M. Makkar, Advocate JUSTICE S.N. AGGARWAL, PRESIDENT The learned counsel for the complainant submitted that Sh K.D. Sidhu, Chief Administrator, PUDA had filed an affidavit dated 21.05.2001 in the Hon'ble National Commission, copy of which has been produced on record by the complainant as Annexure C-4.
Para 8 of this affidavit reads as under
"That PUDA going by the said opinion of the learned Advocate General, Punjab decided to comply with the order this Hon'ble Commission and charge the price which was prevailing at the time when the applicant completed the formalities. That, in view of the above said facts and circumstances, now the deponent again reconsidered the case of Smt. Harinder Kaur with regard to the charge of price and observed that Smt. Harinder Kaur has also completed the formalities on dated 06.11.1996 for allotment of plot. The rate at that time (06.11.01996 when she Consumer Complaint No. 64 of 1998 2 admittedly completed the formalities) was Rs. 1800/- per syd. As such the PUDA is ready to charge this price of Rs. 1800/- per syd Qua the plot allotted to her".
As per this para the respondents are ready to charge the price of the plot from the complainant at the rate of 18,00/- per Per Sq yard which was the rate prevailing on 06.11.1996.
The complainant is also ready to pay Rs 18,00/- per sq. yard for the plot measuring 400 syd.
Therefore, the complaint is disposed of as compromised. The complainant would make the payment at the rate of Rs.18,00/- per sq. yard to the respondents within two months and complete the formalities. Thereafter, the respondents would complete all formalities including the execution of the conveyance deed within two months after the deposit of money by the complainant with them.
(Justice S.N.Aggarwal) President (Baldev Singh Sekhon) Member April 2, 2012.
Kumud