AKBAR DASHTI Vs. JAYANT BABURAO SANAS

JUDGEMENT

(1.) Petitioner was the opposite party before the District Forum, where the respondent/complainant had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) Very briefly stated the facts of the case are that the complainant got himself registered for allotment of a residential house of MIG-B category on 'hire-purchase' basis at Bhilwara on 27.8.1984. When no allotment of any house was forthcoming, the complainant made a prayer to the petitioner on 20.4.1993 that they may be allotted a house in Shastri Nagar, Bhilwara and he was willing to get the allotment on 'out-right' sale basis. While the petitioner allotted House No. 1-E-23 in Chandrashekhar Azad Nagar, Bhilwara on 'out-right' sale basis, but after making the demanded payment, the complainant found this to be skeleton house and not a completed house. It is in these circumstances, a complaint was filed before the District Forum, who allowed the complaint as follows:

(3.) Aggrieved by this order both the parties filed appeal before the State Commission, who disposed of both the appeals as under: