DELHI DEVELOPMENT AUTHORITY Vs. VIJAY KUMAR JASRA

JUDGEMENT

(1.) These revision petitions have arisen out of common order, hence decided by common order.

(2.) These revision petitions have been filed by petitioner against order dated 03.09.2013 passed by the Delhi State Consumer Disputes Redressal Commission (for short 'the State Commission') in First Appeal No. 631/2009, "Delhi Development Authority versus Vijay Kumar Jasra" and First Appeal No. 631/2009, "Delhi Development Authority versus Satish Kumar Jasra" by which appeals were partly allowed and order of District Forum was partly modified.

(3.) Brief facts of the complaint case 151/2008 in appeal No. 631/2009 are that shop No. 3 was allotted by opposite party / petitioner on 27.01.1984 in favour of Lajpat Rai on whose demise shop came to complainant / respondent as legal heir of deceased Lajpat Rai. Complainant applied to the opposite party on 24.11.2005 for getting the shop converted from leasehold to freehold and deposited Rs.22,794/- as ground rent besides conversion charges and the penalty. Opposite party did not pass order within 90 days and asked complainant to deposit Rs.5,52,000/- on account of misuse charges without disclosing the basis for levying those charges though there was no misuse of shop by the complainant. Alleging deficiency in service on the part of the opposite party, complainant filed complaint before District Forum.