Free Legal Advice from Top Lawyers in India

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  File a case for refund of purchase money by filing agreement in court.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  File case for refund in court

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  You can file civil case for refund it is called specific perfermence then you can get throug court decree or you can file 420 criminal case agaist him

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Hello sir , as per RERA ( real estate regulatory authority) the builder before changing the layout plan has to obtain prior written consent of more then 1/3th allottee .. Under section 12 of RERA we can ask for our entire deposited amount alongwith interest and compensation.. You can contact me further legal assistance.. Ph:-9654062181

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Cancellation possible on certain grounds of impossibility: If you did not sign any sale agreement or allotment agreement with the builder at the time of getting your allotment, there is still room for cancellation. Even in case there is no clause for termination or cancellation or you did not enter into any agreement with the builder, you are well within your right to cancel the sale on certain grounds of impossibility depending on the basic agreement between you and the builder. In such a scenario, your grievance for cancellation should be a legitimate one, or else you may also face some legal implications of cancelling without any basis. Make sure to keep a copy of application form, allotment leer as well as the receipt for payments made to the builder to facilitate the cancellation process. Seek legal help: Cancelling an apartment booking involves a number of legal formalities and it is better to get the help of a lawyer socializing in real estate deals. Even in case you may have everything in written from the builder and a genuine reason to opt for a cancellation, it is always a good idea to seek legal help before filling for any cancelation refunds request from the builder. Getting a lawyer ion board can help you draft the cancellation letter and other communication with the builder without any legal loopholes that the builder may use to his advantage later. Communicate with the builder in black and white: When opting for a cancellation f any apartment, there is no room for verbal communication or assurances. Irrespective of what the builder may assure you, make sure to get every communication in black and white. Even if you are sending an email to the builder, it is recommended to get the mail drafted through your legal counsel. Such a communication I admissible in court and is useful in case of any dispute in refunding of the money by the builder. Explore legal options by approaching a consumer court: If you are not happy with the money that the builder has paid you back on account for cancellation of your apartment, there is a case to approach the consumer protection court. You can take the payment from the builder under protest and file an application with your nearest consumer court seeking full refund from the builder. Make sure to have all documents in place before taking on the builder legally.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Sir, In this case there is no documents attached by the client.we need relevant documents for getting advocate opinion. Thanks.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  you need to issue a legal notice to him and cancel the agreement. the notice must disclose that as he has breached the original agreement, therefore, you not interested in continuing the agreement. thereafter on the basis of the notice file a civil case for recovery.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Contact me immediately - 7599486095

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  The builder has making excuses not refused refunds,You have to serve a legal notice on all aspects of the originally proposed plan,layout and schedule and claim for refund within a stipulated period or will attract, interest,penalty,damage etc., better to consult a professional Property lawyer to guide & help you quickly.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  File complaint before rera along with suit for recovery

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  As per your query You have two remedies against the land developer that is you can send notice to him under consumer act and RERA act thereafter file complaint against him before consumer forum. Simultaneously you can make application/complaiant against him under RERA Act that is Real Estate Regulation Act. Regards

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  You can file a complaint under RERA law or insolvency under IBC.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  You can send a legal notice to land developer and thereafter you can file a petition in consumer Forum

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Contact us for filing a civil suit in the Hon'ble Court and get your case solved within 6 months.

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  you can file a complaint before the consumer forum for the unfair trade practice

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  You can file a suit for refund of amount already paid together with damages for the loss incurred by you for delay in completion of project
SRIDHAR PASUMARTHY 

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  you should first send him legal notice through an Advocate then you should file Complaint Before Consumer and also file suit for specific performance and recovery

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Good grounds to lodge Consumer case along with Cheating case against Promoter

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  Good grounds to lodge Consumer case along with Cheating case against Promoter

Question :  In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

Subject :  Problem in getting refund of land purchase
Answer By Lawyer :  You can file a consumer case and get it refunded in court through mediation you can call me on 9213389446

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