Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). 4334 OF 2004
PUNJAB URBAN PLANNING &
DEVELOPMENT AUTHORITY & ANR. Appellant (s)
VERSUS
DAYA SINGH Respondent(s)
WITH
C.A.No(s).2977-2978/2009 @ SLP(C) NO. 21843-21844 of 2005
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C.A.No(s).3088-3089/2009 @ SLP(C) NO. 21945-21946 of 2005
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C.A.No.4335/2004
C.A.No.4336/2004
O R D E R
Leave granted in all the Special Leave Petitions.
Heard learned counsel for the parties. All these appeals by special
leave have been filed at the instance of Punjab Urban Planning & Development
Authority (in short “PUDA”) against the Judgments and Orders passed by the
National Consumer Disputes Redressal Commission, New Delhi (in short, “National
Commission”) by which Revisions/Review Petitions filed by the appellants before the
National Commission were disposed of finally. So far as the orders passed in
Revision Petitions are concerned, we are of the view that in view of the nature of the
submissions made by the learned counsel for the parties and in view of the directions
and observations made by the National Commission in its final order relating to
respective revision petitions, we are not dealing with the facts of the present case in
detail.
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To decide the controversies raised by the learned counsel for the
parties, it is necessary for us to reproduce the directions and observations made by
the National Commission in the final orders, which are as follows:-
“We cannot sustain the reliefs granted by the District Forum and
affirmed by the State Commission as not maintainable. At the
same time for deficiency, on account of delayed delivery of
possession, on account of delayed delivery of possession, on the part
of the Petitioner, we direct the Petitioner PUDA to pay interest
@10% to cater for interest which the Complainant could have
earned outside, Compensation and Cost escalation, on the deposited
amount from the respective dates of deposit till the date of payment
which must be made within six weeks of the order. Petitioner
PUDA is also directed not to charge any extension fee from the
Complainants for a period of 3 years from the date of allotments of
the plots.”
We have carefully examined the aforesaid observations and directions made
by the National Commission in the final orders passed in the Revision Petitions. On
a bare perusal of the aforesaid observations and directions of the National
Commission, it would be evident that on the question of deficiency of service, the
National Commission in the Revision Petitions had observed that no issue was
raised by the learned counsel for the appellants before it. We have carefully
examined the Revision Petitions as well as the orders passed by the State
Commission and the District Consumer Disputes Redressal Forum, Chandigarh and
also the review petitions filed by the appellants after final orders were passed in the
review petitions by the National Commission.
Our attention was drawn by the learned counsel for the appellant,
Mrs. Rachna Joshi to the facts of this case and also submitted that on the issue
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relating to the deficiency of service, specific issues were raised by the appellants not
only before the National Commission but also in the review petitions before the
National Commission.
In the revision petitions, it has been specifically pointed out that the
issue regarding deficiency of service was very much pleaded in the supplementary
th
affidavit filed by the appellants on 30 of December, 2002 in which it was
specifically pointed out on behalf of the appellants that the possession could not be
delivered in time to respondents in respect of the respective plots on account of the
order passed by the High Court of Punjab and Haryana directing maintenance of
Status Quo regarding possession.
This factual situation could not be disputed. In this view of the
matter and in view of the fact that in the event, it is found that delay was on account
of the order passed by the High Court, directing the parties to maintain status quo
on the question of possession of plots in question, it must be held that the question of
payment of interest for such delayed possession given to the respective respondents
in respect of their plots may not arise at all. Since there was no such finding
although specifically raised and pleaded by the appellants, we are of the view that
before granting interest to the complainants for such delayed possession as has been
done by the National Commission, we invite the National Commission to take up
this issue and then decide the same on facts and thereafter, pass a final order on the
question indicated hereinabove.
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Accordingly, we set aside the impugned orders of the National
Commission including the orders rejecting the review petitions filed by PUDA and
the revision petitions are remitted back to the National Commission for decision on
the question indicated above within a period of six months from the date of supply
of a copy of this order to it, without granting any unnecessary adjournments to
either of the parties.
We make it clear that it would be open to the parties to lead further
evidence on the aforesaid issue, otherwise, the National Commission shall decide the
issue as indicated hereinabove on the pleadings and evidence already on record.
The appeals are accordingly allowed to the extent indicated above.
There will be no order as to costs.
Interim order, if any, stands vacated.
.......................J.
(TARUN CHATTERJEE)
.......................J.
(V.S. SIRPURKAR)
NEW DELHI,
APRIL 21, 2009.
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