MAKHAN LAL BHAT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal filed by the original complainant seeks to challenge the order dated 29th August 2008 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in complaint case No. 112 of 2000.

(2.) By the said order, the State Commission held the opposite party - Delhi Development Authority (in short, 'the DDA') guilty of deficiency in service in the matter of allotment of a middle income group flat in Jahangir Puri, Delhi, to the complainant, inasmuch the entire cost of the flat having been paid by 25th November 1997, DDA issued the letter of possession only on 16th June 1998 and handed over actual possession of the flat on 14th September 1998. However, the State Commission did not return a clear finding on the principal allegation of the complainant that he had been charged, for his flat, a price higher than that of a similarly situated flat, awarded a lumpsum compensation of Rs. 1 lakh to the complainant for delayed delivery of possession and consequential mental agony and harassment, as well as cost of litigation.

(3.) Aggrieved by the said order, the opposite party - DDA had come up in appeal before this Commission in FA No. 89 of 2009. By its order dated 17th December 2009, this Commission dismissed the appeal by observing as under: