RAJASTHAN HOUSING BOARD Vs. PREM KUMAR KAPOOR

JUDGEMENT

(1.) BEING aggrieved and dissatisfied by the order dated 28.10.2003 passed by the State Consumer Disputes Redressal Commission, Rajasthan, in Appeal No. 739 of 2002, the Petitioner, Rajasthan Housing Board has filed this Revision Petition. The State Commission has directed that:

(2.) IN the said brochure different prices for the flats on the first floor and the ground floor were indicated on zone-wise basis. It is also mentioned in the brochure that an asteric mark against certain flats was shown so as to indicate that the flats so marked were not fully constructed. It is the contention of the Petitioners that in June, 1998 the price of the fully constructed flats on the first floor was ranging from Rs.5,54,200/- to Rs.6,48,250/- and the prices of incomplete houses at first floor was between Rs.5,30,000/- to Rs.4,77,850/-.

(3.) AGAINST that order, the Complainant preferred appeal No. 739 of 2002 before the State Commission. The State Commission, by its order 28th October, 2003, allowed the said appeal. Hence, the Housing Board has preferred this Revision Petition. Learned Counsel for the Petitioner submitted that the flat was sold under open sale scheme and the Complainant had visited the site, verified the same and had offered to purchase it on 'as is where is' basis. His application was accepted. Therefore, the contentions raised by the Complainant are of no substance.