SHARDA KAURACOMPLAINANT Vs. DELHI DEVELOPMENT AUTHORITYOPPOSITE

JUDGEMENT

(1.) Complainant through this complaint has sought following reliefs on account of deficiency in service on the part of opposite party-DDA in not informing her about the original allotment of a flat in Vasant Kunj in the year 1983 and suddenly in the year 1994 she was informed about the allocation of a flat in Dwarka which she declined to accept :

(2.) The case of the complainant in brief is that she applied for allotment of a flat in Vasant Kunj area with the O.P. in the year 1982 in Category III in Fifth Self Financing Scheme and deposited Rs. 15,000 vide receipt No. 10520 dated 13.8.1982. The price quoted was Rs. 2,31,000 to Rs. 2,63,000. She sent reminder after reminder and frequently visited the office of the O.P. for allotment of a flat in Vasant Kunj but there was no response from the O.P. s side and then she sent a legal notice to the O.P. as she was not informed about the status of her application.

(3.) That O.P. in its letter No. 174 (844)/94/SFS/DW/III dated 1.2.1996 asked the complainant to submit copies of the cancellation letter and other relevant documents of File No. 126 (3142/83/SFS/VK/III. After going through this letter, she got suspicious and smelled of some foul play about the allotment of flat to her-complainant and she personally enquired and learnt from the office of O.P. that name of the complainant had been deleted and substituted by the name of some Mr. Suresh Chander by hand afterwards in the register maintained in their office.