SATPAL RAMPRAKASH Vs. RAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Both these appeals are directed against the order dated 10.10.2001 in Complaint Case Nos.323/2001 and 324/2001 by the District Consumer Disputes Redressal Forum, Raipur (hereinafter called as District Forum for short ). Since both these appeals involve common questions they are, therefore, being disposed of by this common order.

(2.) The complainant/appellant of both the complaints admittedly registered and booked a plot in Scheme No.033 proposed to be launched by the opposite party/respondent-Raipur Development Authority. The said plots were booked in the year 1978. The complainant deposited Rs.2,000/- as registration fee with the respondent. Respondent assured the appellant from time to time that plots would be allotted to them, yet the respondent did not keep up his promise. The appellant, therefore, served notices to the opposite party/respondent which was not responded by it. The complainants prayed that the amount of Rs.2,000/- deposited by them with interest be refunded to them.

(3.) The complaint was resisted by the opposite party/respondent. It was averred that the complainants/appellants were not 'consumers' as they did not deposit the amount of Rs.2,000/- in respect of any specific plot. It was also averred that for the above reason, the complaints were not entertainable by the District Forum.