OM TARA MAA CONSTRUCTION Vs. SANJIB DAS

JUDGEMENT

(1.) This revision petition is directed against the order of West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, "State Commission") dated 25.9.2014 whereby State Commission dismissed the appeal No.965 of 2014 preferred by the petitioner/opposite party against the order of the District Forum u/s 27A of the Consumer Protection Act, 1986 (short, 'Act').

(2.) Briefly put facts relevant for the disposal of revision petition are that the Consumer Complaint No.131 of 2011 filed by the respondent/complainant before the District Forum, South 24, Paraganas, Judges Court, Alipur was allowed with the following directions :-

(3.) The above noted order has attained finality. As the petitioner opposite party failed to provide completion certificate, the complainant decree holder applied for execution of above noted order. The proceedings under section 27 of the Act were initiated against the complainant and warrant of arrest was directed to be issued. Pursuant to the warrant of arrest, the petitioner opposite party was arrested and detained. The petitioner preferred an appeal against his detention under section 27A of the Act which was dismissed by the State Commission. This led to the filing of the revision petition. During the pendency of the revision petition, an interim order was passed directing immediate release of petitioner no.2 subject to his depositing Rs.5.00 lacs with the District Forum concerned. The interim order has been complied with and the petitioner no.2 has been released on bail.