(1.) Appellant was the opposite party before the State Commission, where the respondent/complainant Smt. Shobha Bhutani had filed a complaint alleging deficiency in service.
(2.) Very briefly the facts of the case are that the complainant had registered herself under a scheme floated by the appellant Board and the scheme envisaged allotment of a house to the applicant within 5 to 7 years yet despite expiry of almost 15 years, the complainant was not given possession of any house, despite her making payments from time-to-time. After changes in the scheme and also after discussions, the complainant was finally registered for allotment of an H.I.G. category house on 26.2.1986. Further payments were made from 1992 to December 1993, still when the house was not getting allotted, a complaint was filed before the State Commission, who after hearing the parties passed three separate orders by three Hon'ble Members of the State Commission. While the President by order dated 28.7.1995 dismissed the complaint with cost the other Members gave their own reasons and allowed the complaint, wherein directions were given to the appellant to hand over the possession as also a compensation of Rs. 10,000 to be paid to the complainant. Aggrieved by this order this appeal has been filed before us.
(3.) Dasti notice was issued on 1.3.2006 yet no one is present from the respondent side.