LUCKNOW DEVELOPMENT AUTHORITY Vs. PREM KISHOR SINGH

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 4/4/2016, passed by the State Consumer Disputes Redressal Commission, UP at Lucknow ("State Commission') in First Appeal No. 2129 of 2008, wherein the Appeal filed by the Petitioner/Opposite Party No.1 was dismissed.

(2.) As per the report of the Registry, there is a 43 days delay in filing the Revision Petition. For the reasons stated in I.A. No.9374/ 2016, the delay is condoned.

(3.) For convenience, the parties are referred to as in the original Complaint filed before the learned District Forum. 'Lucknow Development Authority' is referred to as 'the Petitioner/OP-1', Prem Kishore Singh is referred to as the Respondent No.1/Complainant and Deepali Agarwal is referred to as the Respondent No. 2/OP-2.