GNYANESHWAR Vs. NAMDEO LAXMANRAO PADOLE

JUDGEMENT

(1.) Sh. Namdeo Laxmanrao Padole , Ramchandra Madharao Lengure and Sudam Vithobaji Akkalwar, all the thee complainants purchased three plots respectively from Sh. Gnyaneshwar Jayramji Lohkar- OP through separate registered sale deeds. They also took possession of the same. However, the OP did not provide amenities namely electric line, drinking water, roads, drain etc. Thereafter, the complaint was filed before the District Forum. The District Forum vide its order dated 28.07.2010 gave the following directions.

(2.) The OP preferred an appeal before the State Commission and modified the order rendered by the District Forum and gave the following directions:-

(3.) Aggrieved by that order, the present Revision Petition has been filed. We have heard the counsel for the petitioner at the time of admission of this case. The OP has listed the following defenses.