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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

    Civil Appeal No(s).   4493  of 2019 (Arising out of SLP(C) No.  34 of 2018)

Visakhapatnam Metropolitan Region  Development Authority     Appellant(s)

                            Versus

Chavva Sheela Reddy                         Respondent(s)

J U D G M E N T

Dr. Dhananjaya Y. Chandrachud, J.

Leave granted.

This  appeal  arises  from  a  judgment  in  first  appeal  of  the  National

Consumer  Disputes  Redressal  Commission1 dated  8  November  2017.    The

respondent was allotted a flat admeasuring 1765 sq. ft. in Godawari Block-1 of

Harita  Housing  Project  Scheme  developed  by  the  appellant.    The  letter  of

allotment stated that the cost of the flat was Rs 30,40,000.   The allotment order

set out the payment schedule.  Among the terms of allotment, clauses 5, 6(a) and

7 provided as follows:-

“5. No interest is payable on the amounts paid or deposited with VUDA.

6(a) The probable date of completionof construction of the units is by November 2011 and may extend upto 3 month as per site conditions.

****** ******* ****** ******* ****** ******* ****** *******

1 “NCDRC”

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7.    The  allotee  or  the  purchaser  of  flat  shall  be  bound  by  any  other conditions  of  VUDA or  State  Government  or  Central  Government  which may impose from time to time.”

During the course of the construction in July 2011, the appellant faced a

dispute with the contractor engaged for construction and terminated the contract

on 14 October 2011.   The construction agency instituted proceedings before the

District Court,  Vishakhapatnam.   In the meantime, a circular was issued by the

appellant on 24 February 2012 to all the 710 allottees, bringing to their notice the

reasons for the delay in the completion of the project.

After the proceedings before the District Court came to a conclusion, the

appellant  called  for  tenders  for  the  execution  of  the  balance  work.  The

development was eventually completed.   The respondent instituted a consumer

complaint   before  the  A.P.  State  Consumer  Disputes  Redressal  Commission2,

aggrieved by the escalation of cost.

By its order dated 11 December 2015, the SCDRC directed the appellant

to:

(i) Deliver possession in accordance with the letter of allotment;

(ii) Pay costs of Rs 2,00,000 towards costs;

(iii) Pay a sum of Rs 2,000 towards causing mental agony;

(iv) Comply within three months failing which the amounts as directed would

carry interest at 12% per annum.

In appeal, the NCDRC by its judgment dated 8 November 2017 held that

the appellant is liable to hand over possession of the allotted flat in terms of the

letter  of  allotment  at  the  price  stipulated  therein.  However,  the  order  of

compensation  of  Rs  2,00,000  was  set  aside.   As  regards  the  fifth  and  sixth

2“SCDRC”

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instalment, the NCDRC directed that this should be governed by the letter dated

31 July 2013 re-scheduling the payment of installments.  

The appeal before this Court raises the issue as to whether the appellant

was entitled to raise a demand for escalated cost. According to the appellant, it

was entited to raise a demand for the cost escalation. On the other hand, the

respondent  submits  that  this  was a  fixed price  contract  as  a  consequence of

which no escalation was payable.   

The  original  price  of  the  HIG  flat  allotted   to   the   respondent  was

Rs 30,40,000 computed at Rs 1719 per sq. ft.   The escalated price demanded by

the appellant at the rate of Rs 2170 per sq. ft. worked out to Rs 38,30,050.   It

must be noted that the appellant has in pursuance of its own decision granted

interest to all allotttees including the respondent on the moneys deposited, based

on the size  of  the flats.  This  has been granted despite  the specific  covenant

contained  in  the  letter  of  allotment  that  no  interest  would  be  payable  by  the

appellant.   The respondent has been granted an interest benefit of Rs 6,28,621.

The effective cost of the flat has, hence been reduced to that extent as a result of

the concession granted on account of interest.

We  find  from  the  letter  of  allotment  dated  18  October  2010  that  the

respondent was provisionally allotted a HIG flat admeasuring 1765 sq. ft.   Though

the cost of the flat is stipulated to be Rs 30,40,000, the conditions of allotment

contained certain other stipulations.  This includes clause 7 which indicates that

the allottee or purchaser would be bound by any other conditions imposed by the

appellant  from time  to  time.  The  sale  deed  under  clause  9  was  liable  to  be

executed only after payment of the full and final cost of the flat together with penal

interest etc.

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In the facts of the present case, we also find that the appellant as a public

authority has acted fairly by granting to all the allottees including the appellant,

interest on the amounts which were deposited with the authority by the allottees.

Consequently, the appellant has been granted a concession of approximately Rs

6,28,000 on the total cost of the flat inclusive of escalation.

During  the  pendency  of  the  appeal,  certain  developments  took  place.

During the pendency of the appeal, the appellant moved an I.A. for permission to

hand over possession of the flat to the respondent.   Possession of flat No. 402,

Godawari Block-1 was handed over to the spouse of the respondent on 6 March

2019 which has been acknowledged before the Court.    It  is also an admitted

position that the respondent has paid all  the outstanding claims and demands

raised by the appellant.   Since, this is the factual position and having due regard

to the terms and conditions of the letter of allotment, the NCDRC, in our view, was

not justified in directing that the appellant would be entitled only to the original

consideration without escalation.

In terms of clause 7 of the letter of allotment, it was open to the appellant

to enhance the price which was charged.   In arriving at this conclusion, we are

fortified by the decision of this Court in  Bangalore Development Authority v.

Syndicate Bank  3.   Justice R.V. Raveendran, speaking for a two judge Bench of

this Court held:

“(f)  Where the plot/flat/house has  been allotted at  a  tentative or  provisional price, subject to final determination of price on completion of the project (that is acquisition proceedings and development activities), the development authority will be entitled to revise or increase the price.  But where the allotment is at a fixed price, and a higher price or extra payments are illegally or unjustifiably demanded and collected, the allottee will be entitled to refund of such excess with such interest,  as may be determined with reference to the facts of the case.”,  

3  (2007) 6 SCC 711

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Undoubtedly, the appellant as a public authority, is accountable in respect

of the demands which it raises and is duty bound to act fairly and reasonably.  In

the facts of the present case, we find that the appellant has acted fairly by giving

all the allottees interest on the amounts which were retained by the Authority.

We accordingly, allow the appeal and set aside the impugned judgment

and order of the NCDRC   

There shall be no order as to costs.

……..………………................................J.            (Dr. Dhananjaya Y. Chandrachud)

………………………...............................J.            (Hemant Gupta)

New Delhi  April 30, 2019

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ITEM NO.16               COURT NO.9               SECTION XVII

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)  No(s).  34/2018

(Arising out of impugned final judgment and order dated  08-11-2017 in FA No. 150/2016 passed by the National Consumers Disputes  Redressal Commission, New Delhi)

VISAKHAPATNAM METROPOLITAN REGION  DEVELOPMENT AUTHORITY  Petitioner(s)

                               VERSUS

CHAVVA SHEELA REDDY.                               Respondent(s)

(IA  117932/2018-  PERMISSION  TO  FILE  ADDITIONAL DOCUMENTS/FACTS/ANNEXURES,  IA  167050/2018-PERMISSION  TO  FILE ADDITIONAL  DOCUMENTS/FACTS/ANNEXURES,  IA  32558/2019-PERMISSION  TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)   Date : 30-04-2019 This petition was called on for hearing today. CORAM :           HON'BLE DR. JUSTICE D.Y. CHANDRACHUD          HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s)

Mr. P.N. Misra, Sr. Adv.                     Mr. Kunal Cheema, AOR

Ms. Aditi Deshpande Parkhi, Adv.                     For Respondent(s)

Mr. D. Ramakrishna Reddy, Adv. Theerthe Gowda N.M., Adv.

                   Mrs. D. Bharathi Reddy, AOR                     

         UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.

The  appeal  is  allowed  in  terms  of  the  signed  reportable

judgment.

Pending application(s), if any, shall stand disposed of.

(MANISH SETHI)                                  (SAROJ KUMARI GAUR) COURT MASTER (SH)                                  BRANCH OFFICER

(Signed reportable judgment is placed on the file)