DELHI DEVELOPMENT AUTHORITY Vs. MUKUL SRIVASTAVA

JUDGEMENT

(1.) This Revision Petition has been filed under section 21(b) of the Consumer Protection Act, 1986 against the impugned order passed by the Delhi State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in First Appeal No. 500/2010; dated 12.10.2012.

(2.) Smt. Nirmal Srivastava, booked an LIG Flat with the Petitioner/Opposite Party on 28.09.1979, by depositing a sum of Rs.1,500/-. She was allotted Flat No. 42 Ground Floor, Pocket-13, Sector-22, Rohini and was directed to deposit Rs.3,78,080.70 by 30.12.2001, vide demand letter dated 23.10.2001. On 28.11.2001 Smt. Nirmal Srivastava applied for transfer of allotment of the Flat in favour of her son, the Respondent/Complainant.

(3.) The Respondent states that all the requisite documents alongwith the application were given and confirmation amount of Rs.15,000/- was deposited with the Petitioner. When the transfer of the allotment was not done till 1.5.2006, the Respondent approached Lok-Adalat set up by the Petitioner. In the meanwhile, during the pendency of the proceedings in the Lok Adalat, the Petitioner issued another demand letter dated 22.6.2006 directing the Respondent to deposit a sum of Rs.3,81,861.50 towards cost of the Flat, which he deposited on 28.7.2006. However, the Petitioner further demanded a sum of Rs.3,83,468/- vide letter dated 14.8.2006 towards interest, restoration charges, late submission of documents, ground-rent surcharge and difference of conversion charges alongwith processing fee.