APPLE MERCHANTS ASSOCIATION REGD Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS complaint has been preferred by a registered association by name - The Apple Merchants Association (Regd.), New Subzimandi, Azadpur, Delhi through its Secretary, Shri Harbans Lal.

(2.) THOSE arrayed, as Opposite Parties in the complaint are : (1) Delhi Development Authority, (2) Administrator (L.G.) of Government of National Capital Territory of Delhi, (3) The Administrator of Delhi Agricultural Marketing Board, (4) Agricultural Produce Marketing Committee, Delhi through its Secretary and (5) Delhi Municipal Corporation through its Commissioner.

(3.) THE grievance put forward by the Complainant is that the Respondents are not discharging their duties of providing the promised facilities to the Complainants as occupants of the sheds. In our considered opinion the dispute between the parties is in respect of the mutual rights and obligations of the parties herein arising out of a transaction of grant of licences in respect of immovable property belonging to the Development Authority. The said dispute is not one concerning either any transaction of sales of goods or hiring of services for consideration and it cannot, therefore, be regarded as a 'consumer dispute' as defined under the Act. Hence, the approach made by the Complaints seeking relief under the Consumer Protection Act is clearly misconceived.