GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Vs. ISHWAR SINGH SIROHI

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act ) against judgment and order dated 4.4.2002 passed by District Consumer Forum, Gautam Budh Nagar in Complaint Case No. 396 of 2001.

(2.) INITIALLY a complaint was filed with the allegation that in pursuance of booking, he was allotted a plot measuring 200 sq. mt. by the appellant and further the appellant vide letter dated 15.5.2001 informed that the plot has been reduced by 11.6 sq. mt. Hence sought reliefs and directions to withdraw the decision of reducing plot area, not to charge Rs. 14,350/ - as ramp charges, etc., in case decision of plot reduction area is not withdrawn then cost of reduced area be calculated at the prevailing rate and also sought compensation, etc.

(3.) IN the written statement it was stated that the plot area has been reduced in view of the fact that in between plots B -1 and B -2 services corridor of three metres have been left open for taking out sewer and water supply line, hence the plot of the complainant as also some others have been reduced in area, hence reduction of 11.6 sq. mt. Complainant has been given option for adjustment of amount of reduced area in lease rent and ramp charges, hence reduction of area is not deliberate. Even otherwise reduction upto 10% of plot area is permissible as per Clause A -7 of the brochure.