UMESH BABOO SAXENA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Present Revision Petition has been preferred on behalf of the petitioner (complainant) assailing the order dtd. 17/11/2018 passed by the learned State Commission whereby the appeal against order dtd. 27/9/2013 passed by the Consumer Disputes Redressal Forum (II), New Delhi (in short, 'District Forum') was dismissed. The order passed by the District Forum dismissing the complaint was accordingly upheld by the learned State Commission.

(2.) Petitioner and respondent, hereinafter, have been referred as 'complainant and opposite party' respectively, for sake of convenience.

(3.) In brief, complaint was preferred by the petitioner/complainant before the District Forum alleging that respondent/opposite party had launched a scheme of allotment of MIG/LIG/Janta flats, known as'Registration Scheme for New Pattern, 1979'. Complainant enrolled for the said scheme by depositing Rs.1,500.00 on 11/9/1979 and certificate of registration bearing No.4583 dtd. 17/3/1980 along with priority No.19188 was issued. After about 11 years and 04 months, opposite party sent allotment letter on 13/1/1991, whereby LIG Flat No.97G, Third Floor, Type-2, Pocket A-1, Group-7, Kondli Gharoli was allotted and a demand of Rs.74,300.00 was raised upon the complainant. The said amount was required to be deposited by 13/4/1991, failing which, automatic cancellation was to follow.