GORAKHPUR DEVELOPMENT AUTHORITY Vs. RAJPATI DEVI

JUDGEMENT

(1.) This Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by Gorakhpur Development Authority, the sole Opposite Party in the Complaint under the Act, against the order, dated 27.08.2015, passed by the Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short "the State Commission") in Appeal No. 1503 of 2015. By the impugned order, the State Commission, while observing that the Petitioner herein has failed to make out "sufficient cause" for condonation of inordinate delay of four months in filing of the Appeal, has dismissed the same on the ground of limitation.

(2.) The Appeal had been filed against the order, dated 21.02.2015, passed by the District Consumer Disputes Redressal Forum at Gorakhpur (for short "the District Forum") in Complaint No. 83 of 2008, vide which the District Forum, while partly allowing the Complaint, preferred by the Respondent/Complainant, had directed the Petitioner Authority to receive Rs. 52,426/- from the Complainant and execute the Sale Deed in respect of the house allotted in her favour.

(3.) While arriving at the said conclusion, the District Forum had taken into consideration the following facts: