N. ASHA Vs. CHHATTISGARH GRIH NIRMAN PARIYOJNA

JUDGEMENT

(1.) For the reasons stated in the Applications, the delay is condoned.

(2.) When the Revision Petitions came up for motion hearing, on being pointed out that certain similar matters have already been finally heard and orders are reserved, hearing in these cases was deferred to await the decision in Revision Petitions No.1188-1294 of 2016, which have since been pronounced on 20.03.2017.

(3.) The District Forum had allowed the Complaints with the following directions: