K.MURALI Vs. B.R.BEEDU

JUDGEMENT

(1.) The petitioner is the purchaser of an apartment, having entered into a construction agreement dtd. 23/1/2020 and also a registered sale deed in respect of undivided share of land with the developer, the third respondent. Complaining that there has been deficiency in service on the part of the developer/third respondent, the petitioner approached the Tamil Nadu State Consumer Commission in C.C No. 1 of 2024, seeking the relief of possession and alternatively refund of the amounts advanced by the revision petitioner, together with interest and compensation. The State Consumer Commission disposed of CC No. 1 of 2024 on 20/2/2025, directing refund of Rs.62,30,000.00.

(2.) Admittedly, Respondents 1 and 2 who are the land owners, have deposited a sum of Rs.62,30,000.00, together with costs of Rs.25,000.00 as directed by the State Commission, by way of demand drafts. The petitioner has received the same without prejudice to his rights. The landowners moved Review Application No.6 of 2025 under Sec. 50 of the Consumer Protection Act, 2019, seeking cancellation/Re-conveyance in their favour. By the impugned proceedings, the State Commission has directed the petitioner to execute a re-conveyance deed. Challenging the said order, the present Revision Petition has been filed.

(3.) I have heard Mr.M.S.Seshadri, learned counsel for the revision petitioner and Mr.Sundar Narayan, learned counsel counsel for the respondents 1 and 2. The developer, the third respondent has not chosen to appear to contest the revision.