SOMA DEVI Vs. G D A

JUDGEMENT

(1.) This order disposes of a compensation application filed by Smt. Soma Devi, Delhi under Sec.12b of the Monopolies and Restrictive Trade Practices Act, 1969 (for brief, the Act) seeking compensation from the respondent-Ghaziabad Development Authority (GDA) on the ground that the respondent indulged in unfair trade practices.

(2.) The facts of the case as contained in the compensation application can be summarised as below:

(3.) The applicant applied to the GDA on 25.5.1989 for allotment of a flat in Govindpuram under Self-Financing Scheme of Basera EWS at a cost of Rs.32,000/-. In accordance with the reservation letter dated 8th November, 1989 issued by the GDA, the applicant paid the reservation amount as well as four instalments on dates ranging from 6.12.1989 to 30.12.1991. The applicant had in all deposited a sum of Rs.32,020/-. According to the applicant the respondent had neither allotted any flat nor have refunded the amount paid by her. Consequently, she has claimed the refund of the amount deposited by her with interest.