LUCKNOW DEVELOPMENT AUTHORITY Vs. RAM BABU MEHROTRA

JUDGEMENT

(1.) THIS revision petition is filed by Lucknow Development Authority against the order of the UP State Consumer Disputes Redressal Commission in Appeal No.888 of 2009. The State Commission has allowed the appeal of the Complainant/ Ram Babu Mehrotra against the order of District Forum -II, Lucknow.

(2.) AT the very outset, of the impugned order, the State Commission has observed that: -

(3.) COMPLAINT No.735/2000, as seen from the record, was decided by the District Forum on 9.7.2001 holding that -