K C JAIN Vs. D D A

JUDGEMENT

(1.) This appeal has been filed by the complainant against the order of the District Forum (DF) dated 1-992 by which his complaint was dismissed.

(2.) Briefly the facts are that the complainant applied for a flat in 1987 under retired persons category to the DDA and a flat was allotted to him by them in May '89. He had made that application on the basis that he had applied for voluntary retirement. In December '87 his application was rejected by the government. After the rejection of the application he did not remain eligible for allotment of the flat.

(3.) However, he was allocated a flat in 1989. He had deposited the price of the flat in instalments as required. The O. P. after allocation of the flat asked him to furnish retirement certificate which he failed to do. Consequently his allotment was cancelled. It is stated by him that he is entitled to interest on the amount deposited by him with the DDA.