V.V. DURGA PRASAD AND OTHERS Vs. ANDHRA PRADESH STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HYDERABAD AND OTHERS

JUDGEMENT

(1.) This batch of writ petitions is filed against common order, dated 30.11.2010, of the Andhra Pradesh State Consumer Disputes Redressal Commission at Hyderabad - respondent No.1 (for short 'the State Commission') passed in a batch of first appeals filed against common order, dated 31.10.2007, of the Consumer Disputes Redressal Forum-I, Hyderabad (for short 'the District Forum') passed in a batch of consumer complaints.

(2.) For convenience, the petitioners are referred to as "the opposite parties" and the contesting respondents as "the complainants".

(3.) Brief facts leading to the filing of these writ petitions are stated hereunder. The complainants and the opposite parties, who were developers and the owners of the land, entered into agreements of sale in respect of construction of apartments on 16.11.1999. As per clause 4 thereof, the opposite parties shall construct apartments as per the plan and specifications mentioned in the annexure thereto and shall deliver possession on or before 31.12.2001. Admittedly, even before the said date stipulated for completion of construction and handing over of possession, the opposite parties executed sale deeds in favour of third parties on different dates in the year 2000 itself. The complainants caused legal notices issued on 03.01.2004 to the opposite parties, demanding cancellation of sale deeds executed in favour of third parties and execution of sale deeds in their favour and handing over of possession of the flats. The opposite parties got reply notices issued to the complainants on 04.05.2004.