AMIT PRABHAT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) A common order is being passed in all the above four cases as issues involved in them are the same and they revolve around the same cause of action.

(2.) The summary of the facts of the cases is narrated below : r. T. P. E.81/98 c. A.110/98

(3.) In January, 1995 the respondent viz. , the Delhi Development Authority brought out a scheme known as "expandable Housing Scheme, 1995" where built-up houses were offered to prospective applicants. The complainant/ applicant Shri Amit Prabhat applied for a house and paid a sum of Rs.15,000/- on 26.2.1995. The respondent issued a letter which was received on 27.5.1995 informing the complainant/ applicant that he had been allotted a house in Dwarka. On seeing certain reports in newspapers that the houses offered by the respondent under the scheme were of poor quality the complainant/ applicant vide letter dated 19.6.1995 sent under registered post requested the respondent to cancel the allotment and to refund the deposit of Rs.15,000/-The respondent refunded on 25.1.1996 a sum of Rs.10,000/- after deducting a sum of Rs.5,000/- from the initial amount and did not pay any interest.