VIJAY KUMAR SINGH Vs. RANA COOPERATIVE HOUSING SOCIETY

JUDGEMENT

(1.) The petitioner/complainant purchased a plot of land from the respondent Rana Cooperative Housing Society on 17.02.1987. The Society executed sale deed of the afore-said plot in his favour on 29.01.1988. The complainant received a demand notice from Kanpur Development Authority, asking him to deposit an amount of Rs. 261500/- on the ground that the land sold to him by the Society was acquired land. The complainant thereupon approached the concerned District Forum by way of a consumer complaint impleading the Society as well as the officers of UP Avas Evam Vikas Parishad as the opposite parties in the complaint.

(2.) The complaint was resisted by the respondent No. 1 primarily on the ground that the land which the society had sold to the complainant was not acquired land. It was, inter alia, stated in the reply that though the some land had been acquired by Kanpur Development Authority, the land sold to the complainant was not acquired land.

(3.) The District Forum having ruled in favour of the complainant, R-1 Rana Cooperative Housing Society approached the concerned State Commission by way of an appeal. Vide impugned order dated 14.09.2017 the State Commission allowed the appeal and consequently dismissed the complaint solely on the ground that the question involved in the complaint requires extensive evidence which cannot be taken by a consumer forum.