MANOJ KUMAR VERMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner being aggrieved of the order of the State Commission Delhi dated 06.08.2014 resulting in dismissal of his MA No. 16 of 2014 has preferred this revision petition.

(2.) Briefly put the facts relevant for the disposal of the revision petition are that petitioner filed a consumer complaint No. 1085/05 in District Forum (II) in December 2005. The Opposite Party ( DDA) resisted the complaint. The matter dragged on for quite some time and when the matter came up for arguments, the complainant moved application for filing of information dated 14.01.2010 received from Deputy Director EHS pursuant to the RTI application. The District Forum II, however, refused to entertain the said annexure. Being aggrieved, the complainant moved for transfer of his complaint. The State Commission allowed the application and transferred the consumer complaint from District Forum (II), Qutub Institutional Area, Mehrauli, New Delhi to District Forum North.

(3.) That the District Forum North gave 10 adjournments for final arguments and prolonged the disposal of the complaint for 17 months. However, on 24.05.2014, while hearing arguments, the District Forum abruptly recused from the case and requested the State Commission to transfer the matter to some other forum. Relevant proceedings of the District Forum dated 24.05.2014 are reproduced as under: