O P SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal has been filed by O.P. Sharma the complainant, against the order dated 5.1.2007 passed by the Delhi State Consumer Disputes Redressal Commission, (in short 'the State Commission') in Complaint Case No. C- 202 of 1998.

(2.) The brief facts of the case are that the appellant applied on 27. 12.1985 to the respondent for mutation after the death of his uncle on 4.9.1985. The respondent raised certain queries to which the complainant replied and finally mutation was done on 4.11.1996. A penalty of Rs.1,12,725/- was imposed by the respondent on the complainant for delay in construction. The complainant represented before the respondent and 50% of the penalty was waived by the respondent. Not satisfied with the decision of the respondent, the complainant filed a consumer complaint before the State Commission in the year 1998 which was decided by the State Commission vide its order dated 5.1.2007. State Commission waived the remaining penalty of Rs.56,363/- and awarded a cost and compensation of Rs.10,000/- to the complainant. Not satisfied with this order of the State Commission, the complainant has filed this appeal.

(3.) Heard the learned counsels for both the parties and perused the records carefully.