SNEH CHADHA Vs. VICE-CHAIRMAN D D A

JUDGEMENT

(1.) THIS is an appeal against the order dated 8th March, 1991/ 31th March, 1991 passed by the State Consumers Disputes Redressal Commission, Delhi in Complaint Case No. C-3/89. The said complaint was filed by the present appellant Mrs. Sneh Chadha. According to the allegations contained in that complaint, she was registered under the 5th Self-Financing Scheme (for short SFS) on 15th September, 1982 and paid an amount of Rs. 10,000/- towards registration. The Delhi Development Authority (for short D.D.A.) who is respondent herein, invited applications from 19th October, 1987 to 6th November, 1987 from persons registered under the 1st, 2nd, 3rd, 4th, 5th, 6th and Special Self Financing registration schemes for allotment of flats for various schemes. The allotment under the scheme was in terms and conditions contained in the Brochure issued by D.D.A. The registrants were required to give options for four localities as were being released in the brochure mentioning their order of preference. The choice for preference was final. Specific flat number was to be decided through a draw of lots after the completion of flats. The flats are allocated at the time when their construction starts. The construction of the flats in Pitam Pura, Pocket L, Category II started in 1981 and was completed in 1989. Vide a draw held by DDA held on31.12.1987 the Complainant was allocated a flat under the SFS at Pitampura, Pocket, Category II, Second Floor. The allocation related back to the date of the commencement of the construction of the flats. The estimated cost of the flat was mentioned as 1,24,000/- as per a letter of allotment. The schedule of instalments, for payment of 90% of the estimated cost was as under:

(2.) THE main grievance of the complainant was that there was arbitrary increase in the cost of self-financing flats by 90% i.e. from Rs. 1,24,000/- to Rs. 232,000/-. The following deficiencies in the flat were alleged;