C.K. MOHANASUNDARAN Vs. K.U. GOPALAKRISHNAN NAIR

JUDGEMENT

(1.) REVISION petition no. 2698 of 2011 has been filed against the order dated 18.02.2011in Appeal no. 230 of 2010 filed before the Kerala State Consumer Disputes Redressal Commission, Vazhuthacaud, Thiruvananathapuram ( 'the State Commission ').

(2.) THE respondent/complainant had approached the District Forum against the refusal of the petitioner/ opposite party to issue possession certificate of plot nos. 127/2 and 140/2 Tirurangadi Village and Thrikkulam Desam,for availing the benefits from the Agriculture Department. Even though, the same have been issued in 2003 and 2006 regarding RS no. 127/2. The only reason for the same according to the respondent was non -payment of Rs.200/ - demanded by the petitioner/opposite party. As a result, the complainant did not get the benefits from the Agriculture Department on account of non -receipt of possession certificate. The petitioner in his defence has stated that

(3.) WE have heard the learned counsel for the petitioner. The respondent is already ex parte. The revision petition has been filed with a delay of 54 days. The State Commission passed its order on 18.02.2011 and the revision petition was filed on 10.08.2011. The application for condonation of delay only states as follows: