KAMLESH SHAH Vs. SUKUMAR MEHTA & 2 ORS; AARTI MEHTA; MAHENDRA S PATEL, SOLE PROPRIETOR OF MAHENDRA PATEL & COMPANY

JUDGEMENT

(1.) This first appeal has been filed by the Appellant, Kamlesh Shah, against the order dated 13.06.2011 of the State Consumer Disputes Redressal Commission, Gujarat, (in short 'the State Commission') passed in Complaint Case No.23 of 2000.

(2.) Brief facts of the case are that in October, 1994, complainants (respondent No.1 & 2) have approached respondent No.3 (builder) for purchase of Nursing Home/Hospital in the scheme known as Siddhanchal. On 25.11.1994, complainants paid initial payment of Rs.50,000/- towards the booking of premises to respondent No.3. In the month of September, 1998,Ahmedabad Urban Development Authority placed security in the building in which complainants have purchased their property. Ahmedabad Urban Development Authority has written letter dated 04.03.1999 to complainant regarding unauthorised construction. On 15.03.1999, complainant No.1 has replied the said letter dated 04.03.1999.On 19.01.2000, complainant has filed the complaint No.23/2000 before the State Commission. In the year 2010-2011, complaint No.23/2000 was listed before the State Commission for final hearing. State Commission vide its order dated 13.06.2011 passed the following order:-

(3.) The opposite party No.2/appellant has preferred this appeal against the above order of the State Commission.