AI Structured Summary
Not yet generated for this judgment
Judgment
Sh. N. Vijayadharan Pillai, Complainant appeared in person.
States that he booked an apartment in the project name ‘Smart Residency’ of the Respondent Society and has paid an amount of Rs. 23,10,000/- till date.
However, there is no progress in the project and there is no likelihood that the flat would be built in near future. Therefore, he has resigned from the society and seeks refund of the amount paid by him along with interest.
Issue notice to the Respondents to furnish the reply by 12.04.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 02.05.2024 with copy served on the Respondents.
The Complainant further informed that after his retirement he has shifted to Trivandrum at Kerala and therefore, it is not possible for him to appear in person in every hearing. The Complainant, therefore, has sought exemption from personal appearance on next hearings and promise he will follow-up the case from the website of the Authority and that he will comply with the directions of the Authority given in this case from time to time.
The Complainant has further mentioned that his address for correspondence and mobile number is as under:-
“Sh. N. Vijayadharan Pillai VRA-C37 P.O. Vanehiyoor, Trivandrum-35” Mobile No. 9717891713
Request of the Complainant is allowed and he is exempted from appearing in person in future hearings subject to compliance of directions issued by the Authority qua the Complainant in future hearings.
In case of default in compliance by the Complainant in future hearings, the Authority would be free to proceed in the matter as per law without further notice to the Complainant.
List the case on 07.05.2024 at 11:30 a.m.