PRABODH KUMAR SHUKLA Vs. RAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These two Revision Petitions (RPs) have been filed by the Petitioners against Respondents as detailed above, under Sec. 21 of Consumer Protection Act, 1986, against the order dtd. 25/6/2015 in RP/2425/2015 and 11/1/2016 in RP/1099/2016 of the State Consumer Disputes Redressal Commission, Chhattisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 346 of 2014 (RP/2425/2015) and First Appeal (FA) No. 381 of 2012 (RP/1099/2016) in which order dtd. 23/4/2014 (RP/2425/2015) and 26/6/2012 (RP/1099/2016) of District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 378 of 2009 (RP/2425/2015) and Consumer Complaint (CC) No. 267 of 2008 (RP/1099/2016) were challenged, inter alia praying for setting aside the order dtd. 25/6/2015 and 11/1/2016 respectively of the State Commission.

(2.) In RP/2425/2015, the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum and the Respondent(s) (hereinafter also referred to as Opposite Party) was Appellant before the State Commission in FA/346/2014 and Non Applicant before the District Forum in Complaint No.378/2009.

(3.) In RP/1099/2016, the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum and the Respondent(s) (hereinafter also referred to as Opposite Party) was Respondent before the State Commission in FA/381/2012 and Opposite Party before the District Forum in Complaint No.267/2008.