R.S.RAMACHANDRA MURTHY Vs. K.VIRENDER REDDY

JUDGEMENT

(1.) (Typed to the dictation of Smt. , Honble Member.) This application, P.P.I.A.No.2866/2008, is filed to deliver payment challan in original filed by respondent No.1 with this Commission, to direct respondent No.1 to bear the cost of registration to the extent of the advance payment made by him if the same cannot be adjusted towards the registration charges of flat C-206, to direct respondent No.1 to bear the difference in cost of registration charges between the existing prior to August, 2007 and the present registration charges and compensation for the loss sustained in not handing over flat C-206 within six weeks from 31-3-2007.

(2.) P.P.I.A.No.2867/2008 is filed for clarifying the doubts while according justice as prayed in my P.P.No.26/2007 in C.D.No.67/2004. The order in C.D.No.67/2004 reads as follows: to allot flat C 206 by taking price Rs.675/- per sft. and adjust the amount of Rs.9,70,000/- towards the cost of the said flat and register the flat in favour of the complainant within a period of six weeks from today by collecting the necessary registration charges. Opposite parties are directed to pay a sum of Rs.50,000/- towards compensation for delay of delivery in possession of the flat together with a sum of Rs.5,000/- towards costs. The order in P.P.No.26/2007 reads as follows:

(3.) The petitioner is directed to pay the balance price of the flat at the rate of Rs.675/- per sft. and the total chargeable area comes to 1539 sft. as per the order by the State Commission deducting the amounts already paid by the petitioner. After payment of the said amount, the respondent is directed to register the flat in favour of the petitioner and the petitioner has to bear the registration expenses.