BHUPENDRA KUMAR Vs. GENERAL MANAGER, (RIICO)

JUDGEMENT

(1.) These two Revision Petitions raise similar questions but are based on different facts and therefore they are being disposed of simultaneously.

(2.) Revision Petition No. 1004 of 2022 arises out of the Order passed by the State Consumer Disputes Redressal Commission, Rajasthan in First Appeal No. 283 of 2013 where the Impugned Order dtd. 15/7/2022 dismisses the Appeal filed by the Petitioner Bhupendra Kumar.

(3.) The Complainant / Appellant Bhupenra Kumar had filed Consumer Complaint No. 153 of 2012 alleging deficiency in service on the part of RIICO, Udaipur in relation to the cancellation of an industrial plot that was booked by him for setting up of a unit. A letter of allotment was issued to him on 7/6/2001 on terms and conditions regarding payments as also to raise the unit and complete the constructions within a specified period of time. The period of construction was given as 3 years under the scheme and for running the unit as 5 years.