DELHI DEVELOPMENT AUTHORITY Vs. JAGDISH CHANDER LUTHRA

JUDGEMENT

(1.) In this appeal, there is challenge to order dated 27.3.2009, passed by State Commission Delhi, in the execution proceeding.

(2.) RESPONDENT/complainant filed a complaint in the year 1998, against appellant claiming compensation of Rs.5,25,000/ - for not allotting the flat on hire purchase basis but allotting incomplete flat on cash down basis, without basic amenities.

(3.) STATE Commission, vide order dated 6.7.2007, disposed of the complaint and passed the following directions: -