Dhananjaya Y. Chandrachud, J. - (1.) Leave granted.
(2.) This appeal arises from a judgment in first appeal of the National Consumer Disputes Redressal Commission "NCDRC" dated 8 November 2017. The respondent was allotted a flat admeasuring 1765 sq. ft. in Godawari Block-1 of Harita Housing Project Scheme developed by the appellant. The letter of allotment stated that the cost of the flat was Rs 30,40,000. The allotment order set out the payment schedule. Among the terms of allotment, clauses 5, 6(a) and 7 provided as follows:- "5. No interest is payable on the amounts paid or deposited with VUDA. 6(a) The probable date of completionof construction of the units is by November 2011 and may extend upto 3 month as per site conditions. ****** ******* ****** ******* ****** ******* ****** ******* 7. The allotee or the purchaser of flat shall be bound by any other conditions of VUDA or State Government or Central Government which may impose from time to time."
(3.) During the course of the construction in July 2011, the appellant faced a dispute with the contractor engaged for construction and terminated the contract on 14 October 2011. The construction agency instituted proceedings before the District Court, Vishakhapatnam. In the meantime, a circular was issued by the appellant on 24 February 2012 to all the 710 allottees, bringing to their notice the reasons for the delay in the completion of the project.;