RAJASTHAN HOUSING BOARD Vs. LEENA BHATIA

JUDGEMENT

(1.) This petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dated 19.07.2019 of The State Consumer Disputes Redressal Commission, Rajasthan (the 'State Commission') in appeal no. 566 of 2019 arising out of the Order dated 19.03.2019 of The District Consumer Disputes Redressal Commission, Jaipur-III (the 'District Commission') in complaint no. 1623 of 2012.

(2.) Heard the learned counsel at admission. Perused the material on record, including inter alia the Order dated 19.03.2019 of the District Commission, the impugned Order dated 19.07.2019 of the State Commission and the petition.

(3.) The facts of the case, succinctly put, are that the complainant registered with the petitioner housing board for a residential flat under a self-financing scheme on payment of an amount of Rs. 60,000/-. The tentative costing of the flat in question, initially indicated at the time of advertising the scheme, was subsequently revised upwards. Aggrieved with the escalation in the cost, the complainant made correspondence with the housing board and inter alia sent a legal notice, asking that the cost be kept as initially advertised. Not receiving any reply from the housing board she filed a complaint before the District Commission on 29.09.2008, praying that the flat in question be delivered at the cost as initially advertised. She also asked for compensation and "any other relief in favour of the complainant and against the OPs".