- (1.) Special leave granted.
(2.) Notice was issued on the Special Leave Petitions limited to the question of compensation in the sum of Rs. 7 lakhs.
(3.) In regard to the sum of Rs. 7 lakhs awarded to the respondent as compensation, this is what the National Consumer Disputes Redressal commission said in the order under challenge: "We are convinced that the Board has treated the complaint in a most casual manner, the possession of the house duly allotted to the complainant was not handed over to him but given to some other person, not once but twice. Having regard to the default and unjustifiable delay and harassment caused by the Board and in the light of facts and circumstances of the case, we are of the view that payment of a total compensation of rs. 1.7. 00 lakhs to the complainant by the Board along 488 with refund of Rs. 5,260. 00 deposited by him to the Board on various dates as per terms of allotment of house 3k 13 would meet the ends of justice. ";