ARVIND KUMAR Vs. URBAN IMPROVEMENT TRUST, BHILWARA

JUDGEMENT

(1.) No vakalatnama is filed on behalf of the Respondent.

(2.) This Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), is filed by the Complainant against the order dated 05.09.2017 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur Bench No.1 (for short "the State Commission") in Appeal No.76 of 2017. The State Commission dismissed the said Appeal filed against the order dated 14.12.2016 of the District Consumer Disputes Redressal Forum, Bheelwara (for short "the District Forum") in Complaint No.199 of 2014.

(3.) The Petitioner/Complainant filed the Complaint before the District Forum who has given the findings against him thereby dismissing his Complaint and ordered for refund of fees of his application form amounting to Rs.1,000/- and any other amount, with interest @6% p.a. from the date of receipt.