DELHI DEVELOPMENT AUTHORITY Vs. EFFICIENT OFFSET PRINTERS

JUDGEMENT

(1.) APPELLANT Delhi Development Authority has challenged the decision of the Delhi State Consumer Disputes Redressal Commission in CC No.135 of 1998. The matter before the State Commission arose out of an auction of a plot of land on 18.9.1996 by the DDA in which the respondent /Complainant was the successful bidder.

(2.) DESPITE payment of the full amount of Rs.7,55,050/ -, possession of the plot was not given to the Complainant. On the contrary, a letter of cancellation was issued on 21.8.1997. The DDA forfeited the earnest money and refunded the balance i.e. 75% of the paid amount. Therefore, a consumer complaint was filed before the State Commission with a prayer that either possession of the plot should be handed over to the Complainant or the entire amount paid by him should be refunded with interest, compensation and costs.

(3.) WE have carefully perused the records and heard Mrs. Girija Wadhwa, advocate for the appellant/DDA and Mr. A.K.Kaushal, Advocate for the respondent/Complainant. The appeal has been filed with delay of 59 days which, considering the explanation of the appellant, is condoned.