URBAN IMPROVEMENT TRUST Vs. PHOOL SINGH VIJAY

JUDGEMENT

(1.) This matter was earlier heard by this Commission in RP No. 2472/2012, Urban Improvement Trust, Alwar & Ors. versus Phool Singh Vijay" and an order was passed on 25.04.2013, remanding the matter back to the State Commission with the direction that the parties should be heard again and detailed appraisal of the facts and circumstances of the case may be made and then the appeal be decided by giving reasons for coming to the conclusion. The parties were directed to appear before the State Commission on 24.05.2013. The State Commission have again decided the case vide their order dated 28.05.2013. It is against this order that the present revision petition has been made.

(2.) Brief facts of the case are that the respondent/complainant purchased a plot on 10.03.2003 from the petitioner, Urban Improvement Trust and allotment letter dated 1.04.2003 was issued in his favour. Later on, the petitioner demanded a sum of Rs. 17,274/- from the complainant towards penalty for non-construction of house for a long time. On a consumer complaint filed before the District Forum, the said Forum vide order dated 28.02.2011, ordered that a sum of Rs. 17,274/- should be returned to the complainant alongwith interest @ 6% p.a. The Rajasthan State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') dismissed the appeal against this order vide their order dated 06.02.2012. The revision petition no. 2472/2012 was heard by this Commission and it was ordered on 25.04.2013 as below:-

(3.) In response to this order, the learned State Commission has passed the impugned order on 28.05.2013. The presence of counsel for the parties has been recorded in the said order and it has been stated as follows:-