SNEH CHADDA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IN the light of the decision rendered by this Commission in F.A. 5 of 1989 entitled "U.P. Avas Evam Vikas Parishad v. Garima Shukla & Ors." dated 27.7.1989, 1980-90 (2) MRTP Reports, page 246, we are unable to uphold the view expressed by the State Commission that the petitioner who is an allottee of a flat from the Delhi Development Authority is not a "consumer" entitled to seek redress from the State Commission under the provisions of the Consumer Protection Act. The State Commission has dismissed the complaint only on this preliminary ground without entering into the merits of the case. The order of the State Commission is accordingly set aside and the case is remanded to it for fresh disposal on the merits in accordance with law. The State Commission is requested to dispose of the case with utmost expedition. Appeal dismissed.