DEV ARORA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present Consumer Complaint has been filed under Sec. 21 read with 12(1)(a) of the Consumer Protection Act, 1986 (for short "the Act") by Mr. Dev Arora (hereinafter referred to as the 'Complainant') against Opposite Parties, i.e., Opposite Party No. 1, Delhi Development Authority and Opposite Party No. 2, Deputy Director (Industrial), Delhi Development Authority, (hereinafter collectively referred to as "DDA") alleging deficiency in services and unfair trade practices by the Opposite Parties in not handing over the possession of the allotted Industrial Plot.

(2.) Briefly stated the facts of the case are that the Opposite Party No. 1 is an Authority established under a Statute and has been constituted to develop infrastructure for the purpose of encouraging availability of affordable housing and developing of Industrial areas with developed plots to induce industrial growth. Complainant as a measure of self-employment, wanted to establish a Unit of its own in the State for which in the year 1976, he had applied for a fully developed Industrial Plot as per the scheme floated and advertised by the Opposite Parties. At the time of applying for the same, it was assured that in line with and commensurate with the inherent guiding policies of the DDA they would allot a fully developed plot wherein an industry could be established and run without any difficulty.

(3.) On 13/12/1976, Complainant deposited 30% of the total amount of Sale Consideration by two drafts bearing Nos. 725720 for Rs.21,400.00 and the other 663614 for Rs.10,600.00 both dtd. 29/11/1976 against which the Opposite Parties executed a receipt No. 209495 dtd. 13/12/1976. It is the case of the Complainant that he did not receive any allotment letter or possession of the Industrial Plot and is thus, suffering the loss of not being able to establish the Unit on the said allotted Industrial Plot.