RAKESH TIRATH Vs. DELHI DEVELOPMENT AUTHORITY VIKAS SADAN

JUDGEMENT

(1.) The present Appeal, under Section ---51(1) of the Consumer Protection Act, 2019 (for short "the Act") has been filed by the Appellant (hereinafter referred as "the Complainant") against the order dated 2.05.2018 of the State Consumer Disputes Redressal Commission, Delhi (for short "the State Commission") in Complaint No.409 of 2018 of the Appellant. The said Complaint was dismissed by the State Commission.

(2.) The Complaint was filed for the damages from the Opposite Party, ie., the DDA. Following prayers were made in the Complaint:

(3.) The State Commission after perusing the file and the case laws relied on, has held as under: