SURENDRA KUMAR JAIN Vs. LUCKNOW DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is an appeal against the Order dated 4th of September, 1990 of the State Commission of Uttar Pradesh in Case No. 43/SC/90.

(2.) THE Complainant/Appellant had opted for a M.I.G. flat under the Self Financing Scheme of the Respondent Lucknow Development Authority (for short 'L.D.A.') on 30.1.1984 for which he was supposed to pay Rs. 1,50,000/- in instalments. His case is that he was made to pay Rs. 1,50,596/- which he thinks was an arithmetical error and then again by a mistake on his own part he paid Rs. 315/- which was not really due. Later, before giving possession of the flat in February, 1988 he was asked to deposit Rs. 6,100/- towards the cost. He claims he has thus paid an excess of Rs. 7,011/- which should be refunded to him by the L.D.A.

(3.) IN the appeal the Appellant also claims that he had to wait for four years for the legal possession of the flat and he should be compensated for the delay during which time his money was lying with the Respondent without interest.