LUDHIANA IMPROVEMENT TRUST Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) Present revision petition has been filed by the Petitioner/Opposite Party No.2 against the order dated 30.8.2007, passed in First Appeal No.630 of 2005 by Punjab State Consumer Disputes Redressal Commission, Chandigarh (short, "State Commission").

(2.) Along with it, an application seeking condonation of delay has also been filed by the petitioner. However, in the entire application, no period of delay has been mentioned at all.

(3.) Brief facts are that Respondents Nos.1 to 4/Complainants filed a consumer complaint against the petitioner as well as Respondent No.5/Opposite Party No.1 seeking direction to the petitioner and respondent No.5 to allot and handover plot measuring 411 sq. yards in lieu of the acquired area measuring 454 sq. yards.