SURINDER PAL SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal has been filed by the complainant/appellant against the order dated 11th March, 2008 passed by the District Forum -II, Udyog Sadan, C -22 & 23, Institutional Area, Behind Qutab Hotal, New Delhi -110016 in complaint case no. 200/2006, by which the complaint of the complainant/appellant was allowed against the respondent -Delhi Development Authority in the manner that the respondent -Delhi Development Authority was directed to pay a sum of Rs. 20,000/ - as compensation and Rs. 5,000/ - as cost of litigation. Dissatisfied with quantum of compensation, the Complainant /Appellant has filed this appeal praying for enhancement of compensation amount.

(2.) BRIEF facts of the case are that ; the appellant applied for NPRS Scheme 1979 floated by the respondent - Delhi Development Authority for allotment of MIG/LIG flats and deposited Rs. 1500/ - as registration money on 25.09.1979 and was assigned priority No. 49338 for allotment. He however, applied for refund of his registration money on 27.05.2004 ; the respondent -Delhi Development Authority examined the matter and after submission of photographs with three specimen signature , and public hearing on 4.10.2004 cancelled the allotment on 29.12.2004 and refund of registration money was made by the cheque no. 33764 dated 28.01.2005 for Rs. 4124/ -. After the decision to cancel the registration on 29.12.2004 the appellant made a written request for not canceling his registration and to reconsider the decision of cancellation of the registration of the said flat. Complainant further states that without giving any reason for not re -reconsidering the said requests, respondent -Delhi Development Authority cancelled his registration of flat and refunded the registration money. Aggrieved by the said behaviour of the OP/Respondent Delhi Development Authority complainant filed the complaint in the District Forum -II demanding Rs. 2,00,000/ - as compensation.

(3.) NOTICE was issued to OP and written statement was filed ; rejoinder and evidence by way of affidavit was filed by the complainant. OP also filed his evidence supported by affidavit . Written arguments were also filed by both the parties.