V.B. AMBEDKAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner/Complainant has filed the present petition challenging order dated 31.3.2008 passed by Consumer Disputes Redrssal Commission, Maharashtra (for short, 'State Commission').

(2.) Brief facts are that, petitioner after having purchased certain land in Pune applied to the Office of Respondent/Opposite Party on 12.6.2002 for measurement of the land. Petitioner was asked to deposit the measurement fee of Rs.6,000/- which he deposited. The grievance of petitioner is that he approached the officers of respondent several times for measurement of the land, but they refused to do the measurement. Accordingly, consumer complaint was filed by him before the District Consumer Disputes Redressal Forum, Pune (for short, 'District Forum ').

(3.) The consumer complaint was contested by the respondent. The officers of respondent intimated the Forum that measurement has been completed and papers pertaining to the same were filed before the Forum.