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Judgment
V.K. Jain, J
The complainant is a registered Association of the buyers of residential apartments in a project namely 'Amprapali Golf Homes', which the opposite party namely 'Amprapali Smart City Developers Pvt. Ltd.' was to develop on plot No. GH-02, Sector 4, Greater Noida. This complaint has been instituted by the above referred society on behalf of 52 allottees of residential flats in the above referred project. The case of the complainant in nut shell is that after booking of residential apartment with the opposite party, the above referred flat buyers entered into individual buyers' agreement with the opposite party on different dates. In terms of Clause 19(a) of the said agreement, the opposite party was to complete the development / construction of the flats within thirty months from the date of starting of excavation / signing of agreement, which could vary ± six months, subject of course to force majeure conditions. The grievance of the above referred flat buyers is that despite they having made substantial payments to the opposite party, and the date committed for delivery of possession of the flats having expired, the opposite party has not even completed the construction of the apartments. The complainant is therefore, before this Commission seeking possession of the flats to the concerned flat buyers along with compensation etc.
The opposite party was served with the notice of admission of the complaint on 16.9.2017. The written version therefore ought to have been filed by 16.10.2017. The written version however, was filed on 09.01.2018, without an application for extension of time to file the same. Having been filed beyond the prescribed period, the said written version was rejected vide order dated 11.1.2018 and the complainant was directed to file its affidavits by way of evidence.
The learned counsel for the complainant states that they have filed affidavits of all the 52 flat buyers on whose behalf this complaint is instituted. The said affidavits are stated to have been filed along with this complaint itself.
A perusal of the certificate dated 27.4.2016 issued by the Registrar of Societies, Uttar Pradesh would show that the complainant was registered on 26.4.2016 and the said registration is valid till 25.04.2021. One of the objects of the complainant as per the amended bylaws dated 03.4.2016 is to file a complaint on behalf of the consumers of the Amprapali Golf Homes against Amprapali Smart City Developers Pvt. Ltd. against unfair trade practices etc. Therefore, it can be safely said that the complainant is a recognized consumer association within the meaning of Section 12 of the Consumer Protection Act. The complainant is therefore, competent to institute this complaint on behalf of the above referred 52 flat buyers.
The following are the details of the allotments made to the above referred 52 flat buyers, including the date of application, the date of buyers agreement, the proposed date of possession, the total agreed sale consideration and the amount paid by each of them.
AMRAPALI GOLF HOMES SOCIAL WELFARE SOCIETY VERSUS M/S AMRAPALI SMART CITY DEVELOPERS PVT. LTD.
CC/1622/2016
ANNEXURE A
PART 1
PART 2
PART 3
PART 4
S.No
NAME
APARTMENT DETAIL
TOWER
AREA (SqFts)
DATE OF APPLICATION
APPLICATION AMOUNT PAID
BUYER'S AGREEMENT DATE
PROPOSED DATE OF POSSESSION
TOTAL CONSIDERATION
TOTAL AMOUNT PAID ( Excl. Service Tax)
SERVICE TAX
1
SANDEEP GANGWAR
UNIT NO. 0801 TOWER A2 FLOOR 8
A2
1200
17/07/2010
2,37,350.00
22/10/2010
22/4/2013
25,34,859.00
23,03,641.00
65,248.00
2
KUMAR GAURAV UPADHYAY & ANR
UNIT NO. 0304 TOWER A3 FLOOR 3
A3
1200
27/1/2011
10,00,000.00
13/3/2011
13/9/2013
28,30,000.00
26,95,500.00
3
AMIT KUMAR
UNIT NO. 0205 TOWER A4 FLOOR2
A4
1100
13/7/2012
5,99,201.00
13/9/2012
13/07/2015
32,27,200.00
29,06,200.00
1,12,688.00
4
ARPITA BANSAL & ANR
UNIT NO. 1402 TOWER A4 FLOOR 14
A4
1100
16/7/2012
5,06,894.00
16/9/2012
16-07-2015
27,79,500.00
25,44,779.00
86,279.00
5
DEEPAK MAHARANA
UNIT NO. 1102 TOWER A4 FLOOR 11
A4
1100
13/10/2010
50,000.00
29/11/2010
13-10-2013
24,02,000.00
21,54,121.00
6
JASPRET SINGH BHATIA & ANR
UNIT NO. 0403 TOWER A6 FLOOR 4
A6
1595
28-07-2010
3,13,100.00
30/10/2010
31/4/2013
35,34,980.00
32,23,000.00
93,135.00
7
LEENA JAIBOY PHILLIPS & ANR
UNIT NO. 1703 TOWER A6 FLOOR 17
A6
1595
25/4/2011
12,23,780.00
05-05-2011
05-05-2014
32,44,050.00
23,86,120.00
67,586.00
8
SUNIL CHANDRA BALUNI & ANR
UNIT NO. 1005 TOWER A6 FLOOR 10
A6
1100
19/1/2011
2,22,200.00
02-02-2011
08-02-2013
23,69,000.00
22,34,041.00
9
Bhuvnesh Kumar GOEL
UNIT NO. 0405 TOWER A6 FLOOR 04
A6
1100
19/10/2010
2,27,922.00
01/11/2010
30/4/2013
23,54,000.00
22,21,942.00
63,908.00
10
SHOBHIT GUPTA
UNIT NO. 0406 TOWER A6 FLOOR 04
A6
1100
19/10/2010
2,27,922.00
23/1/2011
23/7/2013
23,54,000.00
22,21,891.00
64,037.00
11
SHIBU PILLAI & ANR
UNIT NO. 0106 TOWER A7 FLOOR 1
A7
1425
23-07-2010
2,94,246.00
28/10/2010
28/04/2013
33,22,105.00
27,30,600.00
77,802.00
12
DILEEP KUMAR & PUJA KUMARI REPSWAL
UNIT NO. 1703 TOWER B2 FLOOR 17
B2
1425
24-10-2010
10,66,153.00
13/10/2012
15/12/2013
28,66,987.00
25,93,500.00
76,837.00
13
SHYAM SUNDAR GUPTA
UNIT NO. 1203A TOWER B2 FLOOR 13
B2
1425
20/07/2012
1,00,000.00
12-02-2012
19/07/2015
40,02,043.00
37,46,225.99
1,35,000.00
14
DHAWAL DWIVEDI
UNIT NO. 0404 TOWER B3 FLOOR 4
B3
1200
22/7/2010
2,43,926.00
22/11/2010
22/5/2013
27,31,599.00
24,89,917.00
71,873.00
15
MUKESH KUMAR
UNIT NO. 0504 TOWER B3 FLOOR 5
B3
1200
24/7/2010
2,42,174.00
25/11/2010
25/5/2013
26,38,000.00
23,08,897.00
16
SANDEEP PATEL
UNIT NO. 0804 TOWER B3 FLOOR 8
B3
1200
22/7/2010
2,31,874.00
22/11/2010
22/5/2013
25,18,000.00
24,42,467.00
17
VIVEK SHARMA & ROOPA SHARMA
UNIT NO. 0904 TOWER B3 FLOOR 9
B3
1200
08-02-2010
51,000.00
21/11/2010
21/11/2013
26,68,443.00
23,74,000.00
68,468.00
18
ADITYA KAMRA
UNIT NO. 0406 TOWER B4 FLOOR 4
B4
1100
30-06-2012
3,04,000.00
17/09/2012
09-07-2013
34,30,856.00
30,62,509.00
19
SURESH CHANDRA
UNIT NO. 1806 TOWER B4 FLOOR 18
B4
1100
22-03-2013
7,00,509.00
31/05/2013
31-01-2013
34,50,060.00
22,70,982.00
70,174.00
20
REBIKA SINGH & ANR
UNIT NO. 1603 TOWER B4 FLOOR 16
B4
1425
04-12-2012
6,91,410.00
12-08-2012
12-08-2015
39,71,430.00
31,11,348.00
98,515.00
PART 1
PART 2
PART 3
PART 4
S.No
NAME
APARTMENT DETAIL
TOWER
AREA (SqFts)
DATE OF APPLICATION
APPLICATION AMOUNT PAID
BUYER'S AGREEMENT DATE
PROPOSED DATE OF POSSESSION
TOTAL CONSIDERATION
TOTAL AMOUNT PAID ( Excl. Service Tax)
SERVICE TAX
21
PAWAN KUMAR DHYANI
UNIT NO. B4-0204 TOWER B4 FLOOR 02
B4
1425
10-08-2010
2,94,432.00
25/11/2010
25/05/2013
29,64,000.00
29,64,000.00
85,483.00
22
PIYUSH PATHAK & ANR
UNIT NO. 1203A TOWER B5 FLOOR 13
B5
1595
14-08-2010
2,82,100.00
18/11/2010
18/05/2013
32,53,800.00
25,09,546.00
78,716.00
23
LIPIKA CHAKRABORTY & ANR
UNIT NO. 0401 TOWER C2 FLOOR 4
C2
1115
08-09-2010
2,28,170.00
25/11/2010
25/5/2013
24,46,772.00
17,79,544.00
50,404.00
24
DHIRAJ KUMAR GUPTA
UNIT NO. 1106 TOWER C2 FLOOR 11
C2
1115
23/8/2010
2,27,740.00
24/10/2010
24/4/2013
24,83,682.00
19,14,455.00
62,637.00
25
AMARJEET KUMAR & ANR
UNIT NO. 0701 TOWER C5 FLOOR 07
C5
1115
06-03-2011
2,25,311.00
24/03/2011
24/09/2013
24,56,100.00
20,27,070.00
64,630.00
26
VINAY KUMAR SAINI
UNIT NO. 0204 TOWER K4 FLOOR 2
K4
1115
18-03-2012
2,58,200.00
25/03/2012
25/03/2015
26,61,601.00
24,27,418.00
27
HEERA SINGH
UNIT NO. 0805 TOWER K4 FLOOR 8
K4
835
29/10/2010
1,68,670.00
26/11/2010
26/5/2013
19,23,663.00
17,53,400.00
54,918.00
28
JITENDRA KUMAR
UNIT NO. 0201 TOWER K4 FLOOR 02
K4
1115
21/4/2011
2,37,000.00
28/4/2011
28/4/2014
27,40,397.00
24,30,700.00
76,346.00
29
SANTOSH KUMAR MAURYA
UNIT NO. 505 TOWER K4 FLOOR 05
K4
835
05-07-2011
1,72,845.00
06-10-2011
05-07-2014
18,98,650.00
17,30,853.00
52,883.00
30
SAROJ KUMAR PRADHAN & ANR
UNIT NO. 0402 TOWER K5 FLOOR 4
K5
945
20/11/2010
2,00,000.00
27/12/2010
27/6/2013
22,16,571.00
13,44,751.00
37,617.00
31
SHIV PRAKASH & ANR
UNIT NO. 1504 TOWER K6 FLOOR 15
K6
945
07/09/2013
6,72,588.00
09-11-2013
10-08-2016
34,18,618.00
30,99,033.00
96,763.00
32
ARUN KUMAR
UNIT NO. 0602 TOWER K6 FLOOR 6
K6
945
14-10-2010
2,10,000.00
09-12-2010
03-12-2013
21,67,900.00
18,40,186.00
33
AKHILESHWAR KUMAR SINGH & ANR
UNIT NO. 0401 TOWER K6 FLOOR 4
K6
945
25/11/2010
2,00,652.00
25/12/2010
25/6/2013
22,27,037.00
17,60,545.00
51,175.00
34
SAMIR KUMAR SHARMA
UNIT NO. 0404 TOWER K7 FLOOR 4
K7
1115
24/9/2010
2,25,000.00
31/10/2010
31/4/2013
26,43,296.00
19,29,200.00
56,935.00
35
Durgesh Kumar Garg & Swati Garg
Unit No. 0901 Tower K7 Floor 9
K7
835
23-10-2010
1,68,670.00
24/11/2010
24/05/2013
18,56,900.00
13,49,248.00
41,076.00
36
MEENAKSHI BHALLA & ANR
UNIT NO. 0601 TOWER L2 FLOOR 6
L2
835
10-11-2010
1,85,000.00
31/10/2010
31/4/2013
20,58,366.00
17,87,854.00
56,733.00
37
BEENA JOSEPH & ANR
UNIT NO. 1503 TOWER L3 FLOOR 15
L3
1115
17/4/2011
2,13,874.00
05-05-2011
05-05-2014
22,88,850.00
14,59,535.00
40,805.00
38
CHANDAN KUMAR & MINU BHARTI
UNIT NO. 1203 TOWER L5 FLOOR 12
L5
945
16/8/2010
1,73,910.00
31/10/2010
31/4/2013
19,47,954.00
17,67,150.00
50,961.00
39
SAURABH KUMAR MITTAL
UNIT NO. 1105 TOWER L6 FLOOR 11
L6
835
15-09-2010
1,62,736.00
13-02-2011
13-08-2013
17,49,821.00
12,91,647.00
37,135.00
40
PANKAJ KHARE
UNIT NO. 1405 TOWER L8 FLOOR 14
L8
945
11-07-2012
2,36,633.00
09-09-2012
09/03/2015
27,11,811.00
23,67,214.00
71,809.00
PART 1
PART 2
PART 3
PART 4
S.No
NAME
APARTMENT DETAIL
TOWER
AREA (SqFts)
DATE OF APPLICATION
APPLICATION AMOUNT PAID
BUYER'S AGREEMENT DATE
PROPOSED DATE OF POSSESSION
TOTAL CONSIDERATION
TOTAL AMOUNT PAID ( Excl. Service Tax)
SERVICE TAX
41
VINEET KUMAR JAISWAL & ANR
UNIT NO. 1201A TOWER L9 FLOOR 12
L9
945
08-06-2010
1,77,630.00
12-05-2010
06-05-2013
19,98,069.00
18,14,400.00
53,259.00
42
AJAY KUMAR & ANR
UNIT NO. 0504 TOWER M5 FLOOR5
M5
945
26/11/2010
2,03,700.00
23/1/2011
23/7/2013
22,55,095.00
16,47,224.00
48,738.00
43
ABHISHEK SINGH & ANR
UNIT NO. 0402 TOWER M7 FLOOR 4
M7
835
05-08-2010
1,66,650.00
27-10-2010
27-04-2013
18,62,465.00
8,43,350.00
22,585.00
44
ARVIND SINGH GUSAIN & ANR
UNIT NO. 0603 TOWER M8 FLOOR 6
M8
835
05-08-2010
1,66,650.00
31-10-2010
31/4/2013
18,60,699.00
8,43,350.00
22,585.00
45
BHUPENDER SINGH RAWAT & ANR
UNIT NO. 0602 TOWER M8 FLOOR 6
M8
835
04-08-2010
1,66,650.00
31-10-2010
31-4-2013
18,60,699.00
8,43,350.00
22,585.00
46
RAJESH RAI & ANR
UNIT NO. 0607 TOWER M8 FLOOR 6
M8
835
15/11/2010
1,68,670.00
12-04-2010
06-04-2013
19,34,904.00
8,78,350.00
23,523.00
47
SANDEEP SRIVASTVA
UNIT NO. 403 TOWER M8 FLOOR 4
M8
835
30/07/2010
1,74,900.00
24/10/2010
24/04/2013
19,53,304.00
7,08,080.00
20,079.00
48
SHOBHIT MEHROTRA
UNIT NO. 1230A TOWER L9 FLOOR 13
L9
1115
08-06-2010
2,09,146.00
26-12-2010
26-08-2013
21,63,100.00
20,29,300.00
58,532.00
49
RAJIV MEHROTRA & SHRADDHA MEHROTRA
UNIT NO. 1204A TOWER L9 FLOOR 13
L9
1115
08-06-2010
2,09,146.00
26-12-2010
26-08-2013
21,63,100.00
20,29,300.00
58,532.00
50
ANIL KUMAR PALIWAL
UNIT NO. 0706 TOWER M7 FLOOR 7
M7
835
13-08-2010
1,62,000.00
20-10-2010
20-04-2013
17,28,450.00
8,14,125.00
22,448.00
51
PAWAN PANDIT
UNIT NO. 0501 TOWER C1 FLOOR 5
C1
1591
25-08-2010
3,20,352.00
24-12-2010
24-06-2013
31,72,398.00
21,32,398.00
2,32,623.00
52
VIVEK SINGH & ARCHANA SINGH
UNIT NO. 0402 TOWER M8 FLOOR 4
M8
835
31-07-2010
1,74,900.00
24-10-2010
24-04-2013
18,70,400.00
7,08,080.00
20,036.00
The proposed date of possession given by the complainant does not include the six months period referred in Clause 19(a) of the buyers' agreement and therefore, giving benefit of the aforesaid six months period to the opposite party, the committed date for delivery of possession would be six months later than the date given by the complainant.
It is evident from the proposed date of possession given hereinabove, that even after giving benefit of six months to the opposite party, the possession ought to have been delivered in all the cases, before this complaint came to be instituted.
Since the opposite party has failed to offer possession of the flats allotted to the above referred flat buyers, the complainant is entitled to an appropriate order directing the opposite party to complete construction of the flats allotted to the above referred 52 flat buyers in all respects, obtain the requisite occupancy certificate and offer possession therein to the concerned flat buyers. The said flat buyers are also entitled to appropriate compensation for the period the possession is delayed.
I asked the learned counsel for the complainant as to what would be the appropriate date for directing the opposite party to complete the construction of the flats in all respects, obtain the requisite occupancy certificate and then offer possession to the individual flat buyers. The learned counsel states on instructions from some of the flat buyers, present in the Court that an outer limit of 31.12.2019 may be fixed by this Commission for the opposite party to complete the construction of all the flats in all respects, obtain the requisite occupancy certificate at its own cost and responsibility and then offer possession of the flats to the individual flat buyers.
The complaint is therefore disposed of with the following directions:
(i) The opposite party shall complete the construction of the flats detailed in the Annexure 'A' on page 20-22 of the paper book in all respects, obtain the requisite occupancy certificate of all those flats at its own cost and responsibility and then offer the possession of the flats to the concerned flat buyers on or before 31.12.2019.
(ii) The opposite party shall pay compensation in the form of simple interest @ 8% per annum to the above referred flat buyers from the date committed for, for delivery of possession till the date on which the possession in terms of this order is actually offered after completing the construction in all respects and obtaining the requisite occupancy certificate.
(iii) For the purpose of compensation, the proposed date of possession given in Annexure 'A' on page 20-22 of the paper book shall stand extended by six months in each case.
(iv) The balance amount, if any, payable to the opposite party by the flat buyers shall be adjusted out of the compensation payable to them in terms of this order. The balance compensation, if any, shall be paid to them on or before the date on which the possession of the flats in terms of this order is offered.
(v) The opposite party shall pay a sum of Rs.25,000/- as cost of litigation to the complainant.
(vi) In the event of non-compliance of this order, one or more of the flat buyers mentioned in Annexure 'A' referred hereinabove, shall be entitled to approach this Commission, seeking execution of this order.