SUSHILA DEVI Vs. VICE CHAIRMAN D D A

JUDGEMENT

(1.) BRIEFLY the facts are that the complainant applied for a MIG flat in 1979. She was allotted flat No. 89, Sector -7, Pkt -18, Rohini at a cost of Rs. 16,100/ - on hire purchase basis. She paid the following amounts to the D.D.A.

(2.) CONSEQUENTLY , she filed a complaint that the respondent be directed to allot a flat to her and pay interest on the amount already deposited by her and compensation for mental harassment.

(3.) THE 1st question that arises for determination is, whether any flat has been allotted to the complainant. Mr. Goyal learned Counsel for the respondent has made reference from the affidavit of Shri C.P. Tripathi, Director (Housing) Delhi, D.D.A., New Delhi dated 16th August, wherein it is stated that flat No. 70, Sector15, Block -D stands allotted to Smt. Sushila Devi, petitioner and that the allotment has been cancelled from the name of Shri Mahanand Sharma as his writ petition has been dismissed. In view of the aforesaid affidavit it is clear that the said flat stands allotted to the complainant and she is entitled to its possession.