SHANTI DEVI Vs. KANPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioners were the complainants before the State Commission, where they had filed a complaint alleging deficiency in service on the part of the respondent, Kanpur Development Authority. The State Commission vide its order dated 16.4.2000 allowed the complaint in following terms :

(2.) Aggrieved by this order an appeal was filed before this Commission who after hearing the parties passed the order dated 1.3.2005. The operative part of this order reads as under :

(3.) When this order was not being complied with an execution petition was filed before the State Commission, who after hearing the parties, passed the order, which reads as under :