BANGALORE DEVELOPMENT AUTHORITY Vs. SYNDICATE BANK

JUDGEMENT

(1.) This appeal by Special Leave is filed against the order dated 11.04.2002, passed by the National Consumer Dispute Redressal Commission ('Commission' for short) in O.P.No. 21 of 1995.

(2.) The Banglore Development Authority (Appellant herein, 'BDA' for short) introduced a "Self Financing Housing Scheme" for construction of flats/houses in Banglore in the year 1982. The said Scheme contemplated construction of three types of flats/houses categorized as Higher Income Group, Middle Income Group, and Low Income Group ('HIG', 'MIG', and 'LIG' for short). Under the said scheme an applicant for allotment was required to make an initial deposit of 15% of the cost of the unit and pay the balance in eight quarterly instalments of 10% and the last instalment of 5%.

(3.) Syndicate Bank ('Respondent' herein) made an application dated 17.7.1982 for allotment of 250 flats/houses under the said scheme, that is, 15 'HIG' Houses, 110 'MIG' units and 125 'LIG' units. BDA registered the request for allotment of 15 HIG Houses, vide confirmation letter dated 20.8.1984. This appeal relates to delay in delivery of 11 HIG houses at R.M.V. Extension, Bangalore.