DR. K.D. SONI Vs. HUDA

JUDGEMENT

(1.) Delay condoned.

(2.) These three sets of cross Revision Petitions, under Sec. 21(b) of the Consumer Protection Act, 1986 (for short andquot;the Actandquot;), are directed against the order dated 25.09.2009, passed by the Haryana State Consumer Disputes Redressal Commission at Panchkula (for short andquot;the State Commissionandquot;) in First Appeals No.2442 and 2261 of 2004, preferred by Haryana Urban Development Authority (for short andquot;HUDAandquot;) and Dr. Hemant Kumar and Satpal, Opposite Parties No. 1 to 3 respectively, in Original Complaint No. 250/2004, filed by Dr. K.D. Soni and Dr.(Mrs.) Anita Soni. By the impugned order, the State Commission has dismissed both the Appeals, holding that since the possession of Clinic Site No.6, Sector-31, Faridabad, originally allotted to Dr. K.D. Soni and Dr. (Mrs.) Anita Soni, the Complainants, had been delivered to them, both the Appeals had been rendered infructuous.

(3.) The said Appeals had been filed against the order dated 23.06.2004, passed by the District Consumer Disputes Redressal Forum at Faridabad (for short andquot;the District Forumandquot;) in Complaint Case No. 250 of 2004. By the said order, while allowing the Complaint filed by Dr. K.D. Soni and Dr. (Mrs.) Anita Soni, with expedition without measure, i.e. within one month of its filing, the District Forum had issued the following directions to HUDA: andquot;