ABDUL AZIZ Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) These revision petitions (03 nos.) have been filed under sec. 21(b) of The Consumer Protection Act, 1986 in challenge to the common Order dtd. 26/8/2014 of the State Commission in appeals no. 72, no. 74 and no. 75 of 2012 arising out of the Order dtd. 27/4/2012 of the District Commission in complaint no. 184 of 2008.

(2.) Repeatedly called out. No one appears for the complainants (the petitioners herein). Learned proxy counsel is present for the housing board (the respondents herein), its learned counsel is not available. It is seen that the complaints were filed in 2008, the District Commission passed its Order in 2012, the State Commission passed its Order in 2014, the instant revision petitions were filed before this Commission in 2014. And we are now in 2022. Considering the sheer efflux of time, it is deemed appropriate to decide the matter on the basis of the record.

(3.) Accordingly the record was perused, including inter alia the Order dtd. 27/4/2012 of the District Commission, the impugned Order dtd. 26/8/2014 of the State Commission and the petitions. The matter essentially relates to escalation in cost in respect of houses allotted to the complainants by the housing board. Similar facts and same questions of law are involved in the three (03 nos.) petitions. As such they are being disposed of together vide the instant common Order.