GOVT OF RAJASTHAN, THROUGH COLLECTOR; ALLOTMENT OFFICER & DY COMMISSIONER Vs. DY COMMISSIONER TEHSILDAR

JUDGEMENT

(1.) These revision petitions arise out of common order of the State Commission involving similar question; hence, decided by common order.

(2.) THESE revision petitions have been filed by the petitioners against the order dated 30.05.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench No. 3 Jaipur (in short, 'the State Commission') in Appeal No. 1579/2010 Janak Singh Vs. Govt. of Rajasthan and Ors. Cross Appeal No. 2019/2010 Govt. of Rajasthan and Ors. Vs. Janak Singh and Ors., Appeal No. 1580/2010 Dilip Singh Vs. Govt. of Rajasthan and Ors. Cross Appeal No. 2017/2010 Govt. of Rajasthan and Ors. Vs. Dilip Singh and Ors. and Appeal No. 1586/2010 Dalpat Singh Vs. Govt. of Rajasthan and Ors. Cross Appeal No. 2018/2010 Govt. of Rajasthan and Ors. Vs. Dalpat Singh and Anr. by which, while dismissing appeals of the petitioners, allowed appeal of respondent and modified order of District Forum partly allowing complaint.

(3.) HEARD learned Counsel for the parties finally at admission stage and perused record.