DELHI DEVELOPMENT AUTHORITY Vs. JANIE SAHAI

JUDGEMENT

(1.) Revision petition no. 749 of 2009 has been filed against the judgment dated 24.10.2008 of the Delhi State Consumer Disputes Redressal Commission, Delhi ('the State Commission') in Appeal no. FA 07/ 579.

(2.) The facts of the case as per the respondent/ complainant are that the respondent had registered an MIG Flat under new pattern scheme 1979 (HUDCO) vide registration no. 3595 dated 15.03.1980, vide deposit receipt no. 1328, serial number 132798 dated 03.09.1979 and deposited an amount of Rs.4500/-. She had given her address as ID Hostel of Hospital, GTB Nagar, Delhi as well as C/o Mr S K Sinha, 1639, Dariba Kalan, Delhi 110 006. Since no communication was received by the respondent regarding the fate of her allotment of MIG flat under the above scheme after waiting for 25 years.

(3.) The respondent visited the office of DDA at Vikas Sadan, New Delhi and made representation addressed to the Commissioner, MIG Housing Branch DDA, INA Market, Vikas Sadan, New Delhi on 18.08.2005 regarding allotment of MIG Flat under the above-mentioned scheme. The said letter was duly acknowledged by the DDA but there was no response. Thereafter, the respondent wrote another letter dated 25.08.2005 addressed to the Assistant Director ( R ), Housing, DDA, New Delhi which was also duly acknowledged, even then there was no response. Thereafter, a third reminder letter dated 20.10.2005 was addressed to the Commissioner, DDA Housing for allotment of MIG Flat, but of no avail.