- (1.) This appeal is directed against order dated 14.3.2008 of the National Consumer Disputes Redressal Commission (for short, 'the National Commission') whereby the application filed by the appellant for review of order dated 9.9.2004 was dismissed.
(2.) In response to an advertisement issued by Karnataka Housing Board (respondent), which was published in the Times of India dated 14.7.1993, the appellant applied for allotment of a HIG flat in Vth Phase, Yelahanka under the self-financing scheme. He was allotted under S-HIGA Flat No.37, First Floor. In the allotment letter issued on 29.11.1993, the tentative cost of the flat was shown as Rs.3,40,000/-.
(3.) As per the advertisement, the flat was to be ready for occupation by December, 1994 but the construction of the flat was completed only in 1998 and possession thereof was delivered to the appellant on 19.5.1999.;