SHAKUNTLA SINGH Vs. CHAIRMAN, DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 22 of Consumer Protection Act 1986, against the order dtd. 20/9/2016 of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 411/2016 in which order dtd. 8/7/2016 of District Consumer Disputes Redressal Forum-II, New Delhi (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 1140/2005 was challenged, inter alia praying for setting aside the impugned order dtd. 30/9/2016 and for directing the OP to (i) give possession of the shop-flat after adjustment of A/c Statement alongwith 18% interest from date of allotment of the period of delay (ii) to pay Rs.1,00,000.00 for harassment and mental agony and (iii) to pay Rs.55,000.00 as cost of litigation.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum and the Respondent(s) (hereinafter also referred to as OPs/DDA were Respondents in the said FA/411/2016 before the State Commission and Opposite Parties before the District Forum-II, Qutub Institutional Area, New Delhi in the CC No. 1140/2005.

(3.) Notice was issued to the Respondent(s) on 29/10/2018. Parties filed Written Arguments/Synopsis on 4/10/2023 (Petitioner) and 24/2/2023 (Respondent(s) respectively.