KULSHASHI RAJ Vs. VICE CHAIRMAN DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the orders of the Consumer Disputes Redressal Forum (District Forum) dated April 28,1989 in Case No.1 of 1989.

(2.) Brief facts of the case are that the appellants S/sh. Kulshashi Raj and Ajay Kumar had in an open auction held by D. D. A. on 22.5.87 made a bid of Rs.6,22,000/- for an industrial plot No. A-90 located at Mangolpuri Industrial Area II, measuring 253.5 sq. mts. They deposited Rs.1,55,500/-, 25% of the bid money, at the fall of the hammer and signed documents setting out the terms and conditions of the plot auctioned by DDA on perpetual lease. The balance amount 75% of the bid money, Rs.4,66,500/- was to be paid by cash or Demand Draft in favour of DDA within a month of the issue of demand letter by DDA after the confirmation of the bid by the Vice Chairman DDA.

(3.) The demand-cum-allotment letter was issued to the appellants on 9.6.87 and sent by registered post. This registered letter was returned to the DDA on 18.6.87 after the postman had made six attempts to deliver it between 11 June and 17 June, 1987 and after endorsing the remarks on the envelope "inspite of repeated visits the addressee was not available. Hence returned. "