GHAZIABAD DEVELOPMENT AUTHORITY Vs. SOMA DEVI

JUDGEMENT

(1.) This appeal is against an order dated 16.4.1999 passed by the Monopolies and Restrictive Trade Practices Commission (for short "the Commission"), New Delhi.

(2.) Briefly stated, the facts are as follows:

(3.) As neither the flat was allotted nor the money refunded, the respondent filed a complaint before the Commission. Before the Commission, the appellant GDA took up a defence that by letter dated 2.6.1994 they had asked all the allottees for written consent to accept the increased price of Rs 80,900.00 as they were now offering a larger flat with better facilities. The appellants contended that as the respondent had neither replied to the said letter nor paid the increased price, she had not been refunded the amount nor given possession.