RAJPUR SAHKARI AVAS SAMITI Vs. KUSUM AGARWAL

JUDGEMENT

(1.) One of the opposite parties is the petitioner before us. First respondent is the complainant. Complaint was that she had paid the price of the plot, registration charges and got the sale deed registered in respect of the land promoted by the petitioner and other co-opposite parties. She could not build on the plot of land as layout had not been sanctioned by the Agra Development Authority and she had been taken for a ride. District Forum allowed the complaint and directed return of the amount paid towards price of the land plus registration and other charges for executing sale deed by the opposite parties in favour of the complainant.

(2.) On appeal filed by the opposite parties before the State Commission, the order of the District Forum was modified to the extent that after the refund of the money and charges for execution of sale deed, complainant shall also, in turn, surrender the sale deed and for that all charges were to be borne by the opposite parties. State Commission passed the following order :

(3.) We do not think it is a fit case for us to exercise our jurisdiction under Clause (b) of Section 21 of the Consumer Protection Act, 1986. Revision petition is dismissed. Revision Petition dismissed. ______________