SUSHIL KUMAR Vs. D.D.A. AND ANR.

JUDGEMENT

(1.) Being aggrieved by the order dated 16.05.2006 passed by the Monopolies and Restrictive Trade Practice Commission (hereinafter referred to as 'the Commission') in Compensation Application No. 08/2002 the petitioner has preferred the present writ petition with the following prayers:

(2.) The facts of the case have been set out in detail by the Commission in the impugned order dated 16.05.2006. The relevant facts may be reproduced hereunder for ready reference:

(3.) Thus, alleging that the respondent/Delhi Development Authority (DDA) has indulged in unfair trade practices, the petitioner herein filed an application under Section 12-B and Sections 2(o) and 36-A of the Monopolies and Restrictive Trade Practices Act 1969 (for Short "MRTP ACT") seeking compensation under different heads from DDA on account of the alleged unfair trade practices adopted by it. The said application was rejected by the Commission by the impugned order dated 06.05.2006. Hence this petition.