SHIV SHANKAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE short facts of the case are that the complainant, an occupant of Jhuggi No. A -488, Ambedkar Camp, Nehru Place, New Delhi situated on the land of OP respondent, on receipt of a letter of information dated 21.4.2004 from the OP that he can file a proposal -cum -request for allotment of an alternate plot after fulfilling the conditions contained therein, the complainant deposited Rs. 14,000 and applied for allotment of a corner plot before the OP Delhi Development Authority. The OP did not allot the plot. He, therefore, filed a complaint before District Forum with a prayer that the OP be directed to allot a plot in his favour and to give possession and to pay him a compensation of Rs. 7,43,000. Proceedings were exparte against the OP before the District Forum. The District

(2.) THAT is what brings the appellant complainant in appeal before this Commission. We have heard Mr. R.R. Singh, Counsel for the appellant.

(3.) IT will seem from the letter dated 21.4.2004 of the respondent DDA sent to the appellant that the complainant was asked to make a proposal and a request before the OP/ respondent after depositing licence fees, etc. and fulfilling some other formalities for the allotment of a plot, subject to the condition contained in letter dated 21.4.2004. The complainant fulfilled the formalities but the OP did not accede to his request and did not allot the plot. Mere making a proposal and demand after fulfilling the formalities pursuant to the letter of the OP does not give any actionable right to the complainant to claim the allotment of a plot in his favour and the District Forum cannot ask the respondent DDA to allocate a plot in his favour. The District Forum was, therefore, wholly justified in dismissing the complaint of the appellant. Appeal has no merit and is dismissed in limine.