GULSHAN BAJWAAPPLICA Vs. LOKPRIYA SEHKARI AVAS SAMITY LTD

JUDGEMENT

(1.) By this order, we will be disposing of two applications, filed by the applicant, dated 4.4.2002 and 8.10.2002 for modification and execution of order dated 21.6.1995, respectively.

(2.) The relevant facts, in brief are, that the applicant had filed a complaint under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') before the District Forum-I, Tis Hazari, Delhi being Complaint Case No.2033/1993-entitled Shri Gulshan Singh Bajwa V/s. M/s. Lokpriya Sehkari Avas Samity Ltd. and Ors. , for the redressal of his grievances relating to the purchase of a plot bearing No. C-55, measuring 272 sq. yds. , from the respondent M/s. Lokpriya Sehkari Avas Samity Ltd. The said complaint was dismissed vide order of the learned District Forum dated 25.4.1994 on the ground that since the applicant had not complied with the terms of the agreement executed by him with the respondent Samity and had refused to pay the development charges, the termination of his membership by the Society did not amount to any deficiency in service and as such the applicant was not entitled to the reliefs as claimed.

(3.) Aggrieved by the aforesaid order, the applicant filed an appeal before this Commission being Appeal No. A-180/1994-entitled Shri Gulshan Singh Bajwa V/s. M/s. Lokpriya Sehkari Avas Samity Ltd. The said appeal was disposed of vide Consent Order dated 21.7.1995 (photo copy of the said consent order is enclosed as Annexure A ). The application dated 4.4.2002 has been filed for modification of the consent order dated 21.7.1995 and application dated 8.10.2002 for execution of the said order.