CHHATTISGARH GRIH NIRMAN MANDAL Vs. INDRAPAL SINGH

JUDGEMENT

(1.) This Revision Petition No. 1825 of 2016 has been filed by the petitioner/opposite party-Chhattisgarh Grih Nirman Mandal against the order of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur(for short,'State Commission) dated 28.3.2016 in FA No. 560 of 2015.

(2.) Bare facts relevant for the disposal of this revision petition are as follows:

(3.) The complainant, Shri Indrapal Singh wrote several letters to officials of the Mandal regarding slow progress of construction, including to the Minister of C.G. State. On 18.6.2012, the property officer informed him that the construction of the house will be completed by December, 2012. The complainant again wrote on 29.8.2012 to the Housing Commissioner to inform that the work was incomplete. On 2.9.2013, the petitioner opposite party advised the complainant to deposit a further sum of Rs. 1,21,041 after which the process for ownership and possession would commence. The respondent complied with this and deposited the said amount on 6.9.2013.