KIRAN KASHINATH WAGH Vs. SUNIL NIVRUTTI SHIMPI

JUDGEMENT

(1.) The main grievances of the complainant-Shri Sunil Nivrutti Shimpi is that the builder Shri Kiran Kashinath Wagh has not constructed his flat as per the sanctioned plan. The District Forum had allowed the complaint and directed the builder to construct a septic tank as per the map, complete the incomplete work, obtain completion certificate and execute conveyance deed. The State Commission observed that the septic tank was shown on the eastern side/rear side, but actually the builder constructed the same on the front side of the flat and accordingly dismissed the appeal and ordered the builder to pay Rs. 1,000 as cost to the complainant.

(2.) Aggrieved by the order of the State Commission, the builder has filed this revision petition.

(3.) When the case came up for admission, the learned Counsel appearing on behalf of the opposite party/petitioner submitted that except shifting of septic tank, the opposite party would comply with the directions issued by the District Forum and the State Commission. Accordingly, notice was issued limited to shifting of the septic tank.