KARTAR SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -APPELLANT was the complainant before the State Commission, where he had filed a complaint alleging deficiency in service on the part of the respondent, Delhi Development Authority (DDA ).

(2.) UNDISPUTED facts of the case are that the appellant/complainant registered himself under the 6th Self-financing Scheme' by depositing Rs. 15,000 on 23. 7. 1985. He was not found to be successful in any draw of lots. When the respondent DDA started 'self-Financing Registration Scheme' for retired/retiring public servants, the appellant/complainant registered himself under the scheme in 1991 and was successful in the draw of lots held on 24. 7. 1992. After having paid the amount in two instalments, a letter of possession was issued on 3. 6. 1993 and actual possession was delivered on 22. 8. 1993. The consideration in respect of allotted house was fixed at Rs. 6,63,780 after catering for the amount already deposited by the complainant under the earlier scheme. It was the case of the complainant that price charged from him is much more than similarly placed allottee in the same area. It is in these circumstances that a complaint was filed before the State Commission. It was the case of the complainant that he has been charged Rs. 3,35,800 in excess as compared to similarly placed allottee which should be returned with interest along with compensation of Rs. 2 lakh. State Commission after hearing the parties dismissed the complaint. Aggrieved by this order, this appeal has been filed before us.

(3.) WE see on record that on a representation made by the complainant and one other person before the Directorate of Public Grievance, Cabinet Secretariat, a reply was filed giving details of the costing in respect of the flat, allotted to the appellant/complainant. DDA also informed the complainant along with other person namely, O. P. Rajpoot, giving details of the basis on which final costing had been arrived at.