DELHI DEVELOPMENT AUTHORITY Vs. GANGA DEVI

JUDGEMENT

(1.) This appeal has been filed by the Opposite Party against the order of the District Forum No.1 dated 3rd Feb.1993.

(2.) Briefly the facts of the case are that Smt. Ganga Devi got herself registered for allotment of an LIG flat in Registration Scheme 1979, vide No.46375 dated 18th June, 80. She paid an amount of Rs.1500/-on 26th September, 1980 and was allotted priority No.4947. However, it is alleged that she has not been allotted a flat though a period of 10 years has lapsed. Therefore, she filed the complaint before the District Forum.

(3.) The complaint was contested by the Opposite Party wherein they took the plea that the complainant's priority No. was left out in the draw inadvertently and consequently, she could not be allotted a flat at her turn.