NATURAL ESTATES Vs. YAGNIK SURANA

JUDGEMENT

(1.) In the second round of litigation, these four Revision Petitions have been filed by a Real Estate Developer, namely, Natural Estates and its partners, questioning the legality and correctness of the orders dated 29.3.2017 passed by the Chhattisgarh State Consumer Disputes Redressal Commission, Pandri at Raipur (for short ‘State Commission’) in Appeals No.14/194, 14/195, 14/304 and 14/305. By the impugned orders, the State Commission has affirmed the orders dated 17.2.2014 and 15.4.2014, passed by the District Consumer Disputes Redressal Forum, Raipur (for short ‘the District Forum’) in Complaint Cases No.64/12, 11/11, 54/12 and 55/12, and has thus, dismissed the Appeals preferred by the Petitioners against the said orders. In the first place, while allowing the Complaints filed by Respondents herein alleging deficiency in service on the part of the Petitioners in not delivering possession of the residential plots, admeasuring 1500 sq.ft., despite having received almost 60% of the total sale consideration in respect of the plots from them, the District Forum had directed the Petitioners to allot the plots booked by them within 15 days of its order and pay compensation ranging between Rs.50,000/- to Rs.5,00,000/-.

(2.) Hence, these Revision Petitions.

(3.) Except for the difference in the amounts paid by each of the Complainants to the Petitioners and the dates of deposit, the issues sought to be raised in all these cases, being identical, all the Revision Petitions are being disposed of by this common order. Further, since the factum of receipt of the amounts mentioned in each of the Complaints, as far back as in the year 1999 and non-delivery of the plots also not being in dispute, for the sake of brevity, we do not propose to make copious reference to other ancillary facts, stated in the Complaints.