RADHEY SHYAM BANSAL Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) We are proceeding to dispose of both these complaints with common judgment, the reason being that the O. Ps. in both the complaints are common. The factual aspects such as nature of grievances and relief claimed are also identical except minor variations with regard to the quantums. Few relevant facts :

(2.) The complainants in both the complaints claim to be consumers being self-employed on the Projects for the issue of Computerised PVC Laminated Driving Licences in the Office of Regional Transport Office situated in Tardeo in Central Mumbai, have filed these respective complaints alleging the O. Ps. having supplied defective equipments purchased by them for the purpose of their projects as also poor services thereafter.

(3.) The complainants in Complaint Nos.467/1998 and 468/1998 will be hereinafter referred to as "1st complainant" and "2nd complainant" for brevity's sake.