MYSORE URBAN DEVELOPMENT AUTHORITY Vs. SACHDEEPAK SINGH ARORA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986 against the order dated 09.03.2016 passed in Appeal No. 1138 of 2014 by Karnataka State Consumer Disputes Redressal Commission (for short, 'State Commission') whereby the State Commission dismissed the appeal of the Mysore Urban Development Authority ( for short 'MUDA') and confirmed the order of the District Consumer Disputes Redressal Forum, Mysore (for short, District Forum').

(2.) The District Forum partly allowed complaint No. 197 of 2013 on 28.12.2013 and directed the petitioner/OP to re-issue an alternative site in Devanoor 3rd Stage and to pay compensation of Rs.100.00 per day from the date of order till the date of registration; also granted Rs.5,000.00 towards mental agony and Rs.2,000.00 towards costs.

(3.) Being aggrieved, the OP filed first appeal before the State Commission after a delay of 220 days, which was not condoned, and hence, the appeal was dismissed on the point of limitation. Hence, the instant revision petition has been filed by the OP/petitioner.