SUNISH GUPTA Vs. BATHINDA DEVELOPMENT AUTHORITY BATHINDA

JUDGEMENT

(1.) These two (02) appeals under Sec. 19 of the Act 1986 have been filed apropos the same Order dtd. 25/9/2018 of the State Commission in complaint no. 314 of 2018.

(2.) We have heard the learned counsel for Bathinda Development Authority (the 'development authority') and for Mr. Sunish Gupta (the 'complainant'). We have also perused the record including inter alia the State Commission's Order of 25/9/2018 and the two (02) memoranda of appeal.

(3.) Relevant facts, as material for appreciating the issues germane, may first be recapitulated.