MANI KANT SOHAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS complaint has been filed by Shri Marti Kant Sohal against OP Delhi Development Authority, under Section 17 of C.P. Act, 1986 (hereinafter called Act). The complainant is a Central Government Servant who retired on 29.12.2006. During the course of the employment he remained posted in different parts of the country during his 39 years of service.

(2.) HE applied for registration under Fourth Self Financing Housing Registration Scheme, 1981 vide Application No. 21144 and deposited a sum of Rs. 15,000 towards registration fee. OP DDA invited applications for allocation of flats under various SFS Schemes, in July 1990. The complainant in response thereof applied for allotment of flat vide application No. 27645 dated 23.7.90 (copy attached as Annexure C -2). The complainant received allotment letter bearing File No. 126 (0578)/90/SFS/VK -III dated 26.11.90/30.11.90 from OP. The complainant was informed to make 90% payment towards construction cost of the flat in four instalments as per schedule given below:

(3.) THE balance 10% of the cost of the flat along with increase in cost of flat, if any, was to be paid at the time of taking over possession of the flat for which OP was required to issue a separate demand letter. It was to be issued suo motu by DDA immediately on completion of the construction. However, no intimation about allotment of specific flat, nor any demand letter was sent for the fifth and final instalment even after 14 years from the expected completion of the construction of flats in Pocket C -9, Vasant Kunj. Since complainant was a Government Servant who was posted outside Delhi kept in touch with OP and also tried to collect information through friends in Delhi.