SANU CONSTRUCTION Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present challenge is directed against an order passed by the State Consumer Disputes Redressal Commission, West Bengal, (hereinafter referred to as the said Commission), directing the petitioner to pay an amount by allowing the claim filed by the respondent nos. 3 and 4 before the said Commission.

(2.) Learned counsel appearing for the petitioners argues on two-fold grounds. First, it is argued that the proceeding before the Commission was not maintainable in view of the bar stipulated in Section 12A of the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 (hereinafter referred to as the said Act of 1993).

(3.) In this context, learned counsel for the petitioners relies on the relevant provisions of the said Act of 1986.