SUKHNANDAN AGARWAL Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 31.5.1996 passed by the learned District Forum, Kota whereby the complaint of the complainant-appellant was dismissed.

(2.) In this case, the appellant had applied for a house under General Registration Scheme on 27.11.1981 and at that time the appellant was assured that a house shall be allotted to him within a period of ten years. At that time the cost of the house was Rs.70,000. The respondents sent him a letter dated 14.3.1995 in which the complainant was asked to deposit an amount of Rs.1,90,000 in three instalments as seed money on 5.11.1993, 5.4.1994 and 5.10.1994. The appellant did not make any payment and filed a complaint in the Forum below that the respondents had no right to enhance the cost and deprive him the house, especially when those persons who were lower in priority had been given a house. The complainant had requested that he should be allotted a house at its previous rate of Rs. one lakh and possession of the house should be given to him.

(3.) The respondents replied that the complainant had booked a house under HIG and that the pricing of a house is a civil dispute which cannot be decided by the Consumer Forum. It was also submitted that the complainant had not deposited any amount in pursuance to the reservation letter dated 24.3.1995 and as such his complaint may kindly be dismissed.