LUDHIANA IMPROVEMENT TRUST Vs. SURJIT KAUR & ANR

JUDGEMENT

(1.) These Appeals, under Section 27A (1) (b) of the Consumer Protection Act, 1986 (for short "the Act"), have been filed by Ludhiana Improvement Trust, Opposite Party No.2 in the Complaints under the Act (for short "Improvement Trust"), against a common order, dated 07.09.2015, passed by the Punjab State Consumer Disputes Redressal Commission at Chandigarh (for short "the State Commission") in Execution Applications No. 17, 20, 19 & 18 of 2014, preferred by Respondent(s) No.1/Complainant(s) in all the Appeals. By the impugned order, accepting the stand of the Complainants/Decree Holders, in the aforesaid Execution Applications, the State Commission has issued the following directions:

(2.) For the sake of brevity, we do not deem it necessary to advert to the facts of the case in great detail and, in order to have bird's eye view of the issue involved, it would suffice to notice the following material facts:

(3.) On appreciation of evidence adduced before it by the Complainants and the Improvement Trust, the State Commission, vide its detailed order dated 27.01.2014, allowed the Complaints and directed the Opposite Parties, more particularly the Improvement Trust, to allot suitable plots, admeasuring 300 sq. yards, to each of the Complainants in the Scheme on the current reserved price and in case the plots were not available in the above Scheme, then to allot the plots of the same size in any other Scheme floated by it, having the same value.