INDRAPRASTHA WELFARE SOCIETY Vs. SHANTHALA B.S.

JUDGEMENT

(1.) THIS order shall dispose of the afore mentioned 4 revision petitions, as the point involved in all these revision petitions is same. The Karnataka State Consumer Disputes Redressal Commission, Bangalore (hereinafter referred to as ˜the State Commission) as well as Additional District Consumer Disputes Redressal Forum, Bangalore Urban District, Bangalore (hereinafter referred to as ˜the District Forum for short), had also disposed of the appeals and complaints by passing a common order.

(2.) THE revision petition has been filed by opposite party No.2 petitioner (hereinafter referred to as ˜the petitioner for short). In short, the facts of the case are:

(3.) COMPLAINANTS in all the 14 appeals approached the petitioner for allotment of sites pursuant to the advertisements made by Vyalikaval House Building Society, Bangalore. Opposite party No.1 respondent No.2 (hereinafter referred to as ˜Society for short) in the matter of formation of layouts and allotment of sites to its members. The layouts proposed by the opposite party were Hosahalli Layout, Vishweswaranagar layout, Chanakyapuri layout and Ganganahalli layout. Complainants paid the requisite amount and were made members of the society. A passbook was issued to each one of them. Periodically, as per the demand, they had paid the money towards the allotment of sites to the society. In spite of lapse of several years, the society neither completed the formation of layouts nor allotted the sites.