GHAZIABAD DEVELOPMENT AUTHORITY Vs. RATTAN PRAKASH GARG

JUDGEMENT

(1.) Petitioner was the opposite party before the District Forum where respondent/complainant, Shri Garg had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) Brief facts of the case are that the respondent had applied for a single storey house in Govindpuram floated by the petitioner by depositing certain sum on 29.10.1988, reservation-cum-allotment letter was issued on 28.4.1993. The price of the house earlier indicated at Rs. 2,15,000/- was increased to Rs. 2,52,126/-. When in spite of several letters and visits, possession of the house was not delivered, alleging deficiency in service, a complaint was filed before the District Forum who after hearing the parties allowed the complaint and directed the petitioner to deliver the house within a period of 2 months of the order and also directed him to pay the interest @ 18% from 17.12.1993 till the date of possession alongwith cost of Rs. 2,000/-. On an appeal filed by the petitioner it was dismissed with a cost of Rs. 2,000/- hence this Revision Petition.

(3.) As per record, the order of the State Commission was passed on 6.11.2001 wherein the Revision Petition has been filed in December, 2002. We see a considerable amount of delay in filing this petition before us. This Commission has already laid down 90 days' period within which to file the Revision Petition. We have heard the arguments on the point of condonation of delay. The delay is ascribed to the time taken for processing at the departmental level and time consumed in deciding on the point of the filing of a Revision Petition before this Commission or not.