R P DEWANWALA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) AFTER hearing the Counsel appearing for the appellant. We do not find any ground to interfere with the finding entered by the State Commission that the complaint petition filed before it was clearly barred by limitation. The grievance of the petitioner is that the respondent, namely, Delhi Development Authority has wrongfully refused his request for the allotment of a building of M.I.G. type in South Delhi in place of what was allotted to him unilaterally in Rohini. This request was turned down by the Delhi Development Authority categorically by its letter dated 6.1.1987 and the same position was reiterated by a subsequent letter dated 8.5.1987. The complaint petition having been filed only on 20.2.1991 was rightly held by the State Commission to be time barred. Hence, we dismiss this appeal. There will be no direction regarding costs.

(2.) IT is made clear that the dismissal of this appeal and of the complaint petition is based only on the ground of limitation and no opinion whatever is expressed regarding the merits of the petitioner's claim. Appeal dismissed.