MAKHAN LAL BHAT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This application (RANo. 61 of 2011) seeks review of the order dated 24.2.2011 passed in FA No. 2 of 2010 filed by Makhan Lai Bhat against the order dated 29.8.2009 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, "the State Commission") in complaint No. C-112 of 2000.

(2.) Ihaveheard Dr. Rajesh Bhat, authorised representative of the applicant/appellant (who was the complainant before the State Commission), Mr.B.I. Wali, Advocate on behalf of the applicant/appellant and Mrs. Girija Wadhwa, Advocate onbehalf of therespondent- Delhi Development Authority (DDA).

(3.) Dr. Bhat authorised argued at length that the price charged by the DDA for the flat allotted to the applicant/appellant/ complainant was higher (in'terms of land premium as well as the rate of construction per square foot) than that for the flat immediately above the flat allotted to the complainant in the same building. He also argued that the DDA committed deficiency in service by delaying the handing over of possession of the flat for nearly a year after full payment had been made. As regards the delay in filing the appeal, the explanation was that the complainant was seriously unwell and hospitalised for considerable length of time, as a result of which the appeal against the State Commission's order could not be filed in time.