- (1.) Order under Section 26(1) of the Competition Act, 2002.
(2.) THE present information has been filed by Sunrise Resident Welfare Association (hereinafter, the "Informant") under section 19(1)(a) of the Competition Act, 2002 (hereinafter, the "Act") against Delhi Development Authority (hereinafter, "DDA'/"OP 1'); the Commissioner (Housing), DDA (hereinafter, "OP 2') and the Executive Engineer (Electricity), DDA (hereinafter, "OP 3') alleging, inter alia, contravention of the provisions of section 4 of the Act in allotment of flats under "DDA Housing Scheme 2010" in Delhi. The Informant is stated to be a registered society under Societies Registration Act, 1860 and has been incorporated for proper maintenance and upkeep of common portions and services of flats/property as has been allotted to its constituent members by DDA. DDA was established under the Delhi Development Act, 1957 with the object to develop Delhi in a planned manner. OP 2 and OP 3 are the officials of DDA.
(3.) THE Informant has alleged that DDA is enjoying a near monopoly in development of townships, colonies and complexes in Delhi as conferred upon it by the Delhi Development Act, 1957. Relying on the Commission 's prima facie order under section 26(1) of the Act dated 11.06.2013 in the case of Adla Satya Narayan Rao v. DDA (case No. 06/2013), the Informant stated that DDA is in a dominant position in the relevant market of provision of service for sale of residential flats in Delhi.;