P N BHARGAVA Vs. D D A

JUDGEMENT

(1.) This is a case of double allotment of a flat to the complainant. The matter is covered by our decision in Shanti Devi V/s. Deputy Director of Housing (Case No. C-621/92) decided on 21st January, 1994.

(2.) Consequently, the complainant is entitled to allotment of the flat at the same price at which the flat was allotted to him in the draw for first time on 3.7.1990. He is further entitled to get interest from the respondent @ 10% p. a. from the date of the deposits till the date of delivery of possession and Rs.12,500/- as damages. We order accordingly. The respondent is directed to pay the amount of interest and the damages within a period of three months, failing which action shall be taken against them under Sec.27 of the Consumer Protection Act. Costs Rs.500/-.

(3.) Cost of Rs.200/- paid by the DDA vide Cheque No.4986168 dated 7.2.1994.