DELHI DEVELOPMENT AUTHORITY Vs. P.R. SAMANTA

JUDGEMENT

(1.) This statutory appeal under Section 55 of the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as 'the Act') is directed against judgment and order dated 20.08.2002 passed by the Monopolies and Restrictive Trade Practices Commission, New Delhi (hereinafter referred to as 'the Commission') in Compensation Application No.367/97 preferred by the sole respondent.

(2.) In view of controversy arising for determination being very limited and confined to reasonableness of rate of interest payable on refund of registration amount, it is not necessary to delve deeper into the facts. Suffice to note that the appellant Delhi Development Authority is a statutory body constituted under the Delhi Development Act, 1957. It is entrusted with the planned development of Delhi and claims to function on a No Profit No Loss basis in the matter of providing subsidized housing to different income groups. The appellant invited applications from eligible members of the general public during the period May 1985 to August 1985 in a scheme described as Sixth Self Financing Housing Registration Scheme, 1985. The respondent deposited the requisite sum of Rs.15000/- and by filing application became a member of that scheme. In due course the appellant released a scheme for allocation of self financing society flats.

(3.) Pursuant to advertisements published by the appellant the respondent vide his application dated 27.02.1991 opted for a flat at either of three locations, namely, (1) Sarita Vihar, (2) Kondli Gharoli and (3) Narela. He was allotted a flat at Narela but the offer was declined by the respondent on 27.10.1991.