DELHI DEVELOPMENT AUTHORITY Vs. R K SAXENA

JUDGEMENT

(1.) In the above complainants facts are identical, relief sought is identical and the opposite party is the same. The complainants are allottees of flats in village Madipur under DDA's Self Financing Scheme (hereinafter called as SFS). The price of the flats demanded by the DDA was paid by the complainants on time according to the schedule of payment indicated to them. After expiry of the dates of payment of each installment and after payment by the complainants on time, the DDA extended the date of payment on account of its inability to complete the construction of flats. The complainants demanded interest for the period between the date of payment and the extended date of payment of the various installments. Further, the complainants have also alleged that there was inordinate delay in the delivery of the possession of the flats by the DDA even after the full payments have been made.

(2.) As the complainants had also paid certain amount as demanded by the DDA on account of contingencies, the complainants seek the refund of this amount. Further the complainants demanded the refund of the enhanced amount and also damages for harassment and costs.

(3.) As the DDA had not accepted the contention of the complainants, they filed complaints before the District Forum. The District Forum after hearing the parties in great detail, issued the following directions to the DDA: