JINENDRA MAHESHWARI Vs. RAJASTHAN HOUSING BOARD AND ORS.

JUDGEMENT

(1.) Aggrieved with the order dated 01.12.2015 of the Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') the complainant Jinendra Maheshwari/petitioner has filed this revision petition.

(2.) Brief facts of the case are that the complainant applied for a flat from the Rajasthan Housing Board. He had deposited Rs.10,000/- as application money on 13.5.2005. These flats were to be constructed for weaker section of the society whose monthly income did not exceed Rs.5000/- per month. The Rajasthan Housing Board on receipt of his application appointed an independent agency to verify the income of the applicant and it was found that income of the applicant exceeded Rs.5000/- per month and he was not eligible under this scheme. His registration was cancelled and a sum of Rs.9500/- was returned to him after deducting a sum of Rs.500/- as processing charges. The complainant filed a consumer complaint before the District Consumer Protection Forum Second Jaipur, (in short 'the District Forum') against rejection of his application and the District Forum vide its order dated 13.07.2010 passed the following order:-

(3.) Aggrieved by the order of the District Forum, the Opposite party, Rajasthan Housing Board as well as the complainant/petitioner both filed the appeals before the State Commission which vide its order dated 1.12.2015 passed the following order:-