- (1.) Leave granted in all the Special Leave Petitions.
(2.) Heard learned Counsel for the parties. All these appeals by special leave have been filed at the instance of Punjab Urban Planning & Development Authority (in short "PUDA") against the Judgments and Orders passed by the National Consumer Disputes Redressal Commission, New Delhi (in short, "National Commission") by which Revisions/Review Petitions filed by the appellants before the National Commission were disposed of finally. So far as the orders passed in Revision Petitions are concerned, we are of the view that in view of the nature of the submissions made by the learned Counsel for the parties and in view of the directions and observations made by the National Commission in its final order relating to respective revision petitions, we are not dealing with the facts of the present case in detail.
(3.) To decide the controversies raised by the learned Counsel for the parties, it is necessary for us to reproduce the directions and observations made by the National Commission in the final orders, which are as follows: We cannot sustain the reliefs granted by the District Forum and affirmed by the State Commission as not maintainable. At the same time for deficiency, on account of delayed delivery of possession, on account of delayed delivery of possession, on the part of the Petitioner, we direct the Petitioner PUDA to pay interest @10% to cater for interest which the Complainant could have earned outside, Compensation and Cost escalation, on the deposited amount from the respective dates of deposit till the date of payment which must be made within six weeks of the order. Petitioner PUDA is also directed not to charge any extension fee from the Complainants for a period of 3 years from the date of allotments of the plots.;