ASHOK BASU SON OF LATE BHABESH CHANDRA BASU Vs. M/S. D.K. CONSTRUCTION AND 4 ORS. (PROPRIETOR SRI DEEPTEN DAS)

JUDGEMENT

(1.) This appeal has been filed by the appellant, Mr. Asok Basu against the order dated 06.09.2016 of the West Bengal, State Consumer Disputes Redressal Commission, (in short 'the State Commission') in Complaint Case No.CC/225/2103.

(2.) The brief facts of the case are that the appellant/complainant filed a complaint against the respondents/opposite parties before the State Commission requesting for direction to the opposite parties to register the deed of conveyance in respect of flat No.6, measuring about 1150 sq. ft. Super built up area in a multi storeyed building situated on a piece of land having Municipal Premises No.78, Kalikapur Road, Kolkata purchased by him. During the pendency of the complaint, the deed of conveyance was registered and the State Commission dismissed the complaint case No.CC/225/2013 vide its order dated 06.09.2016.

(3.) Aggrieved by the order of the State Commission, the present First Appeal has been filed.