CHHATTISAGARH GRIH NIRMAN MANDAL Vs. ANITA NARULA

JUDGEMENT

(1.) Delay condoned.

(2.) This batch of Revision Petitions and First Appeals has been filed by Chhattisgarh Grih Nirman Mandal, the sole Opposite Party in the Complaints, giving rise to these Petitions, questioning the legality and correctness of the orders dated 22.06.2016, passed by the Chhattisgarh State Consumer Disputes Redressal Commission, Pandri at Raipur (for short "the State Commission " in First Appeals No.665, 676, and 677 of 2015 and 64, 65, 67, 68, 69, 70, 71 and 205 of 2016 respectively and the order dated 05.08.2016 in Complaints No.6, 7 and 8 of 2016. By the impugned orders, while issuing the directions relating to compensation etc., the State Commission has affirmed the orders passed by the District Consumer Disputes Redressal Forum at Durg (for short "the District Forum ") in Complaints No.259, 260, 261, 272, 357, 359, 374, 397, 398, 395 of 2016, inter alia, directing the Petitioner herein not to charge Service Tax from the Complainants, who are the allottees of the Houses constructed by the Petitioner Organization.

(3.) When the Revision Petitions came up for motion hearing, notice to the Complainants was confined to the question of refund of the Service Tax, which had been collected by the Petitioner from the Allottees/Complainants.