- (1.) Heard Ms. Reena Singh, learned counsel appearing for the appellants.
(2.) This appeal arises out of a complaint made by one Smt. Mithilesh Goel, who had made an application to the Ghaziabad Development Authority in the year 1993 for allotment of a house in 'Govindpuram Housing Scheme' in H.I.G. category, Ghaziabad. The estimated cost at that point of time was to be Rs. 5,40,000/- and the complainant deposited Rs. 1,35,000/- on 08.09.1993.
(3.) On 10.09.1993, the Authority issued an allotment letter-cum-payment schedule allotting House No. J-75 to the complainant and the estimated cost thereof which, as has been stated herein before, was intimated as Rs. 5,40,000/-. By 16.07.1997, Smt. Goel paid a sum of Rs. 5,72,800/- which was beyond the estimated cost of Rs. 5,40,000/-. However, after seven years, on 02.11.2000, the Authority intimated the final cost of the house as Rs. 6,42,464/- and demanded the balance amount. When the complainant protested, the Authority kept on upping its demand until finally the complainant was constrained to move the Monopolies and Restrictive Trade Practices Commission (for short the 'Commission') on the ground that the upping of this demand in an arbitrary fashion would amount to an unfair trade practise.;