NAGAR PARISHAD ALWAR AND ANOTHER THROUGH ITS CHAIRMAN ALWAR RAJASTHAN Vs. SMT. VIDYA DEVI R/O. HOUSE NO. 170, ARYA NAGAR ALWAR RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by Nagar Parishad Alwar against the order dated 24-02-2011 of the Rajasthan State Consumer Disputes Redressal Commission (for short, the State Commission) wherein the appeal filed by the petitioner against the order dated 02-06-2006 of the Alwar District Consumer Disputes Redressal Forum (for short, the District Forum) has been dismissed.

(2.) The brief facts of the case are that the respondent/complainant was allotted a shop in the auction held on 24-09-1990 by the petitioners and the complainant made all the payments. Later on after ten years it was informed to the complainant that the lease money was wrongly fixed by the petitioners and he will have to deposit additional money for the same. The complainant filed a consumer complaint before the District Forum which allowed the complaint vide its order dated 02-06-2006 and the notice issued to the complainant by the opposite party to deposit Rs.27,573/- was set aside and It was directed to receive the lease money from the complainant at the earlier rate of Rs.585/-.

(3.) Aggrieved with the above order of the District Forum the petitioners filed an appeal before the State Commission which was dismissed vide its order dated 24-02-2011.