TAPAN KUMAR GHOSH Vs. KRISHNA BUILDERS AND DEVELOPERS

JUDGEMENT

(1.) THERE is delay of 448 days' in filing this revision petition. The impugned order was pronounced on 19.08.2010. It took the petitioner 697 days for obtaining the certified copy. As a matter of fact, it will be necessary to state the facts of the case in order to understand all the points involved in this case, properly.

(2.) TAPAN Kumar Ghosh, the petitioner in this case booked Flat No. 6,Ground Floor, situated in Chaitnya Nagar, Raigarh in M -20 Building for a consideration of Rs.11,50,000/ -. He paid booking amount in the sum of Rs.50,000/ -. On 10.01.2007, he sent a legal notice to the respondent, Shri Krishna Builders and Developers asking it to put him in possession of flat No.6. All his efforts proved futile. A complaint was filed before the District Forum. Vide its order dated 21.08.2008, the District Forum allowed the complaint and directed the respondent to handover the flat to the petitioner within one month of the order and awarded Rs.1,000/ - as litigation expenses.

(3.) THE State Commission vide impugned order dated 19.08.2010 allowed the appeal filed by the respondent, partly. It was ordered that Flat No. 6 be transferred in favour of the petitioner/complainant within a period of one month from the date of the order or pay compensation of Rs.2,50,000/ - to the respondent. It also granted cost of litigation as Rs.1,000/ -.