NARAYAN CHANDRA GHOSH & ANR Vs. BISWAJIT LAHIRI

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India preferred by the petitioner in Complaint Case No. HDF 43 of 2010 against the order dated 25.04.2013 passed by the Learned Consumer Dispute Redressal Forum, Howrah.

(2.) It appears from the impugned order that the Learned Forum, Howrah allowed the application of the purchaser / opposite party under section 12 of the Consumer Protection Act, 1986 against the opposite parties and directed them to execute and register deed of conveyance in favour of the complainant/ opposite party in respect of the schedule flat. It further appears from the materials on record that the complainant/ opposite party paid entire money for purchasing the said flat to the developers /petitioner including extra money for extra work in the said flat and this fact is also admitted by the promoters.

(3.) Furthermore, it appears that there is nothing due towards consideration money as well as money for extra work done by the developers. Therefore, the learned Forum observed that the complainant/ opposite party entitled to get an order under section 14 of the Consumer Protection Act, 1986.Being aggrieved by and dissatisfied with the said order, the petitioner /opposite party has preferred an application under Article 227 of the Constitution of India .