DHRITIMAN MUKHERJEE & ANR S/O SH S K MUKHOPADHYAY; YOGENDRA SINGH TANWAR S/O SH HET RAM TANWAR Vs. UNITECH LIMITED THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) The complainant / respondent was enrolled as a member of the petitioner society and in that capacity he applied for registration of a site valued at Rs.99,500/-. He paid Rs.64,000/- to the petitioner but the site was not allotted to him. He therefore, approached the concerned District Forum by way of a consumer complaint.

(2.) No-One appeared for the petitioner despite of service of notice and therefore an ex-parte order was passed by the District Forum, directing it to allot the site and execute the registered sale deed after receiving the balance amount of Rs.35,500/- from the complainant.

(3.) Being aggrieved from the order passed by the District Forum the petitioner approached the concerned State Commission by way of an appeal. Since there was a delay of 298 days in filing the appeal, an application seeking condonation of the said delay was filed. The said appeal having been dismissed as barred by limitation as well as on merits, the petitioner is before this Commission by way of the present revision petition.