RAJINDER KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present appeal, filed by the appellant, under of the (hereinafter referred to as "the Act"),is directed against order dated 20.12.2002, passed by District Forum-II, Udyog Sadan, Institutional Area, Mehrauli, New Delhi in two Complaint Cases bearing Nos.1863/1997 and 2112/1997, both entitled - Shri Rajinder Kumar V/s. Delhi Development Authority.

(2.) The facts, relevant for the disposal of the above mentioned appeal, lie in a narrow compass. The appellant Shri Rajinder Kumar, an allottee of Flat No. K-29a, Saket, New Delhi, had filed two complaints (Complaint Case No.1863/1997 for allotment of scooter garage and Case No.2112/1997 for allotment of a servant quarter and a car garage) under Sec.12 of the Act before the District Forum.

(3.) The learned District Forum vide impugned order has held that there is no force in Complaint No.2112/1997, filed by the appellant, for allotment of a servant quarter and a car garage. However, the other complaint, filed by the appellant, for allotment of a scooter garage has been allowed with the directions that the respondent DDA to allot scooter garage No.48 to the appellant. The learned District Forum has also directed the respondent DDA to refund the amount of Rs.500/- with interest @ 10% p. a. from 8.2.1990 till 13.7.1993.