(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 18/5/2011 of the State Commission in appeal no. 246 of 2009 arising out of the Order dtd. 7/1/2009 of the District Commission in complaint no. 970 of 2007.
(2.) Learned counsel for the petitioner complainant submits that another revision petition, being revision petition no. 2742 of 2011, has been filed by the Indore Development Authority, which is the respondent no. 1 in the instant revision petition no. 2566 of 2012. He also submits that the petitioner complainant herein is the respondent no. 1 in the said revision petition no. 2742 of 2011 filed by the Indore Development Authority. Learned counsel further submits that the Order of the State Commission impugned in both the revision petitions, no. 2566 of 2012 and no. 2742 of 2011, is in favour of the petitioner complainant and also that no specific prayer has been made in the instant revision petition no. 2566 of 2012 when it was filed in 2012 through some other counsel.
(3.) In the wake of the submissions made by the learned counsel for the petitioner complainant, the revision petition no. 2566 of 2012 appears to have been rendered infructuous and is hence dismissed as such. It is however concomitantly made explicit that the petitioner complainant herein, who is the respondent no. 1 in the revision petition no. 2742 of 2011, shall be at liberty to raise all his issues and contentions and make all his submissions in revision petition no. 2742 of 2011 when it is argued in the due course. It is also made explicit that no observation is being made by this Commission on the merits of the matter while dismissing this instant revision petition no. 2566 of 2012 as infructuous; the merits of the matter shall be examined by this Commission when it hears the revision petition no. 2742 of 2011.