AVC HOUSING LTD. Vs. B.NANDANNA

JUDGEMENT

(1.) Petitioners were the opposite parties. Respondents/complainants booked four plots in Sri Sainath Residency, Turkayamjal Village with the petitioners and paid entire sale consideration of Rs. 1,35,000/ -. Since the petitioners sold the booked plots to third parties so in lieu thereof, plot Nos. 16, 17, 18 and 25 in the layout of Sri Lakshmi Gardens, Turkayamjal were allotted to the respondents on the same price. On petitioners failure to execute conveyance deeds the respondents filed complaint which was contested by filing written version by the petitioners. Booking of four plots in Sri Sainath Residency, receipt of entire sale consideration of Rs. 1,35,000/ - and allotment of plot Nos. 16,17,18 and 25 in the layout of Sri Lakshmi Gardens, Turkayamjal in lieu of booked plots in Sri Sainath Residency were not disputed. The District Forum by the order dated 28.2.2006 allowed the complaint with direction to the petitioners to arrange to register plot Nos. 16, 17, 18 and 25 in Sri Lakshmi Gardens, Turkayamjal in favour of respective respondents. Dissatisfied with this order, the petitioners filed appeal which was dismissed by the State Commission by the order dated 5.5.2006. It is this order which is being challenged in this revision.

(2.) Only submission advanced by Shri K. Maruthi Rao for petitioners is that the petitioners have sold the plots in question in Sri Lakshmi Garden and are willing to refund sale consideration to the respondents. On enquiry, Shri Rao states that plots were sold after the passing of the order by District Forum. Petitioners cannot take advantage of their own wrong by transferring the plots in question in favour of third parties despite the order of District Forum and seek setting aside of the orders passed by Fora below by offering refund of the sale consideration to the respondents. Revision petition has obviously, no merit and deserves to be dismissed as such.

(3.) Dismissed being without any merit. Revision petition dismissed.