ALLAHABAD VIKAS PRADHIKARAN Vs. LAKSHMI KANT SHUKLA

JUDGEMENT

(1.) PETITIONER was opposite party before the District Forum in a complaint filed by the respondent-complainant. District Forum dismissed the complaint on the ground that it would be better for the complainants to file civil suit. However, his appeal was allowed by the State Commission. It is the petitioner-opposite party who is now aggrieved and has sought to challenge the order of the State Commission.

(2.) COMPLAINANT was allotted a plot of land on 10.7.1992 by the petitioner with certain conditions regarding user thereof. Towards price of the plot complainant paid Rs. 40,000/- on 18.8.1992 and Rs. 60,000/- on 22.8.1992. Then the complainant was told that price of the plot had been increased and he was asked to make further payment which he did. Total payment made by him was thus Rs. 1,25,020/-. He got formal possession of the plot on 16.4.1993. In spite of his repeated requests documents of title were not executed.

(3.) WE agree with the view taken by the State Commission. Complainant had been unnecessarily harassed by the petitioner. We do not find it is a fit case for us to exercise our jurisdiction under clause (b) of Section 21 of the Consumer Protection Act, 1986. This revision petition is dismissed with costs which we assess at Rs. 1,000/-.