Tribunals and CommissionsSingle Bench(2023) 03 RERA CK 4826

Babu Lal & Ors. vs ITD Homes Welfare Society

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 27 March 2023

HON’BLE JUDGES
Anand Kumar, Chairperson
CASE NUMBER
Com/03/02/2023, Com/04/02/2023, Com/05/02/2023, Com/06/02/2023, Com/07/02/2023, Com/08/02/2023, Com/09/02/2023 & Com/10/02/2023

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Judgment

17 paragraphs · 308 words
S. No.Comp. No.Complainants (Sh./Ms)RespondentsAttended by Complainant (s) (Sh./Ms)Attended by Respondent (s) (Sh./Ms)
1Com/03/02/2023Sh. Babu LalITD Homes Welfare SocietyComplainant in personN.A
2Com/04/02/2023Ms. Poonam Rathore-do--do--do-
3Com/05/02/2023Sh. Bhuwan Chand Nautiyal-do--do--do-
4Com/06/02/2023Sh. Hemendra Sharma-do--do--do-
5.Com/07/02/2023Sh. Durga Charan Dash-do--do--do-
6.Com/08/02/2023Ms. Sahjo Pushkarna-do--do--do-
7.Com/09/02/2023Ms. Daljeet Kaur-do-Sh. Aurag Sharma (AR)-do-
8.Com/10/02/2023Ms. Anuradha Kumari-do-Complainant in person-do-

ORDER

1.

All cases were taken together being of similar nature.

2.

All Complainants submitted that they deposited money with the Respondents Society towards the flat units booked by them in project “IT Residency”.

3.

It was noted that in complaint case Com/07/02/2023 the amount claimed does not tally with the receipts. In cases Com/08/02/2023 & Com/10/02/2023 it was seen that co-applicants have not been made as co-complainants. The Complainants in these cases requested to provide edit mode for making correction in the Form ‘M’ with regards to amount sought for refund and also making co-applicants as co-complainants.

4.

Request allowed. Office to provide edit mode to Complainants in these three cases. 5. The Complainants also informed that a case has been registered on their complaints by Economic Office Wing of Delhi Police.

6.

The office is directed to issue notice along with copies of all Complainants and other documents to the President and Secretary of the Respondent Society through DCP, EOW, Delhi Police for filing replies in all cases by 30.04.2023 with copies served on the Complainants. Complainants may file rejoinders, if they wish, by 15.05.2023 with copies served on the Respondents.

7.

Office is also directed to seek a report from DCP, EOW, Delhi Police on action taken by them on the complaints of these Complainants before 30.04.2023 and also issue notice to DCP,EOW to appear before the Authority either in person or through his Authorized Representative on the next date of hearing along with the report.

8.

Cases listed for further hearing on 01.06.2023 at 11:30 a.m.