RASHEED AHMAD USMANI Vs. DLF LTD

JUDGEMENT

(1.) This complaint initially was filed by nine complainants and the notice of the complaint under Section 12 (1) (c) of the Act was issued by way of publication advertisement in "Times of India" for 30.11.2015. Vide order dated 30.11.2015, numerous impleadment applications, filed by flat owners, were allowed and the amended complaint was ordered to be filed. Thereafter, the complainants moved an application under Section 12 (1) (c) of the Act after seeking permission from the Commission on 05.05.2017. Arguments were heard on this application on 30.10.2017 and vide order dated 21.11.2017 following directions were issued by this Commission:

(2.) While setting aside the order dated 21.11.2017 of this Commission, liberty was given to the complainants to file an application under Section 12 (1) (c) of the Act. Pursuant to the liberty given to the complainants, IA/8083/2018 was filed by the complainants under Section 12 (1) (c) of the Act. This application was disposed of by this Commission vide order dated 13.07.2018. In an appeal challenging this order the Hon'ble Supreme Court vide order dated 28.09.2018 issued following directions: -

(3.) The complaint thereafter was restored to its original number. Several impleadment applications were filed before the Commission, considering the complaint being a class suit under Section 12 (1) (c) of the Act. The complainants opposed the applications and while these applications were pending for disposal, the complainants moved the Hon'ble Supreme Court. Vide order dated 08.05.2019 the Hon'ble Supreme Court had reiterated that this complaint be treated as having been filed by 339 complainants. The order of Hon'ble Supreme Court is reproduced as under: -