DELHI DEVELOPMENT AUTHORITY Vs. SUJATA DAS

JUDGEMENT

(1.) This appeal is filed by the Delhi Development Authority (DDA), challenging the order of the Consumer Disputes Redressal Commission, Delhi in a Consumer Complaint filed by Ms Sujata Das.

(2.) The case of the Complainant, as seen from the records before this Commission, is that she had been allotted a flat in Vasant Kunj in 1989. The background for this out-of-turn allotment is that the husband of the Complainant Shri Sital Das was killed while working as Senior Superintendent of Police, Patiala, along with two other Police officers working with him. His wife, the Complainant, is an IAS officer of Punjab cadre. Therefore, a request was made by the then Governor of Punjab Shri S. S. Ray to the then Lieutenant Governor Shri Romesh Bhandari, to allot a three bed room DDA flat to the Complainant. Accordingly, a letter of allotment was issued in her favour on 12.4.1989.

(3.) In this letter, signed by the Assistant Director (SFS) DDA, the estimated cost of the flat was shown to be Rs. 3,49,200/- excluding out of turn charges plus interest of Rs. 11325/-. The total cost was payable in four installments from 15.1.1988 to 15.2.1990. The last part of the letter also carried the following clarification:-