ASHOK KUMAR PATHAK Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This revision petition has been filed by the complainant/petitioner against the order dated 08.08.2007 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission').

(2.) The brief facts are that the complainant booked M.I.G. house with the Rajasthan Housing Board (herein after referred as Board) in the year 1981. In the year 1996, the Board allotted a house having different area and the complainant wanted the house as per the brochure. There was some dispute in respect of the area and type of the house and therefore, the complainant filed a complaint before the Court, District Forum Consumer Protection, Kota (Rajasthan), (in short 'the District Forum') for refund of the deposited amount along with 18% p.a. interest. The District Forum vide its order dated 08.10.2001 allowed the complaint and passed the following order:-

(3.) Aggrieved by the order of the District Forum, the respondent filed an appeal before the State Commission. The State Commission vide its order dated 08.08.2007 passed the following order:-