VARANASI DEVELOPMENT AUTHORITY Vs. JOGENDRA SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58 1 (b) of Consumer Protection Act 2019, against the order dtd. 24/2/2021 and 3/8/2021 of the State Consumer Disputes Redressal Commission Uttar Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.303 of 2020 in which order dtd. 18/6/2020 of Varanasi District Consumer Disputes Redressal Commission (hereinafter referred to as District Forum ) in Consumer Complaint (CC) no. 118 of 2018 was challenged, inter alia praying for setting aside the order dtd. 24/2/2021 and 3/8/2021 of the State Commission.

(2.) Notice was issued to the Respondents on 3/12/2021. Parties filed Written Arguments/Synopsis on 11/2/2022 and 26/5/2023 respectively.

(3.) Brief facts of the case are narrated in the order of the State Commission, hence not stated here with a view to avoid repetition.