VIJAY KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) COMPLAINANT was declared successful for allotment of a flat, category MIG in Sector VII, Pkt. D -X -80, Rohini, Delhi, at a disposal cost of flat of Rs. 2,01,500/ -. After depositing a sum of Rs. 35,741 -97 p, with the O.P. on 15.5.1990, as per terms and conditions of the allotment letter and submitting all the documents required for confirmation of allotment, he went to the site in order to get the possession of the flat but to his surprise he found that the said flat was already in possession of some other person. However, after waiting for about 16 months he was again declared successful for allotment of flat No. 40, Block A, Pkt. 4, Sector 18, 3rd Floor, Rohini, Delhi at a disposal cost of Rs. 2,86,100/ - in place of previous allotment.

(2.) HE has now through this complaint sought following reliefs on account of negligence, carelessness, mal -practice and deficiency in service on the part of the O.P.

(3.) ADMITTEDLY , the complainant has not only made the demand of the cost of the subsequent flat allotted to him amounting to Rs. 2,86,100/ - but has also taken the possession thereof. The initial deposit of Rs. 35,741 -97 p made on 15.5.1990 towards the allotment of the first flat was adjusted towards the price of the second flat.