KANPUR DEVELOPMENT AUTHORITY Vs. GYAN NIKETAN SCHOOL

JUDGEMENT

(1.) Heard Mr. Abhishek Chaudhary, Advocate, for the petitioner and Mr. Vijay Vikram Singh, Advocate, for respondent-1. Respondent-2 is a proforma party.

(2.) Registry has reported that this revision petition has been filed beyond 15 days of the limitation. In view of orders of the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No.3 of 2020 in Re Cognizance for Extension of Limitation Vs. XXXX dated 23.03.2020, 8.03.2021 and 27.4.2021, the delay is liable to be condoned.

(3.) This revision has been filed against the order of State Consumer Dispute Redressal Commission, U.P. Lucknow dated 09.02.2021 passed in First Appeal No. 347 of 2020 (arising out of the order of District Consumer Disputes Redressal Forum, Kanpur Nagar dated 10.10.2019, passed in Consumer Complaint No. 227 of 2016), whereby District Forum, has partly allowed the complaint and directed Kanpur Development Authority to regularise the constructions made by the complainant institution, after receiving additional composition fee (in case composition fee deposited by the complainant was insufficient) and pay Rs.5000/- as cost of the litigation and the appeal filed by the petitioner has been dismissed with cost on the ground of limitation as well as on merit.