ALI H. ZAIDI S/O. MR. M.H. ZAIDI, 50 Vs. LUCKNOW DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN, VIPIN KHAND, GOMTI NAGAR, LUCKNOW UTTAR PRADESH

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 17.03.2016 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short "the State Commission) in Complaint No. 275 of 2015 - Ali H. Zaidi Vs. Lucknow Development Authority by which, complaint was dismissed at admission stage as barred by limitation.

(2.) Brief facts of the case are that Complainant/appellant was allotted flat by OP/respondent in Dec., 1990. Complainant paid more price than the price fixed for flat and was harassed regularly and ultimately washanded over possession of flat on 29.11.2001. Complainant approached State Information Commission for redressal of his grievance and his case was dismissed by order dated 21.10.2007. Alleging deficiency on the part of OP, complainant filed complaint before State Commission along with application for condonation of delay. OP resisted complaint and submitted that flat was allotted on approximate price of Rs.2,30,000.00 and final determined amount was called from complainant by repeated letters, but he did not deposit amount, though, possession has been handed over on 29.11.2001. Denying any deficiency on their part, prayed for dismissal of complaint as barred by limitation. Learned State Commission after hearing both the parties, dismissed complaint as barred by limitation against which, this appeal has been filed.

(3.) Heard learned Counsel for the appellant at admission stage and perused record.