MADHYA PRADESH HOUSING BOARD Vs. RAJESH MANDIOI

JUDGEMENT

(1.) MADHYA Pradesh Housing Board -petitioner herein, which was the opposite party before the District Consumer Disputes Redressal Forum, Bhopal (hereinafter referred to as the District Forum' for short) has filed the present Revision Petition.

(2.) THIS Order shall dispose of the above noted three Revision Petitions.

(3.) BY the impugned Order, the State Commission has disposed of a number of Appeals filed by the petitioner -Housing Board but since we are concerned with only three Revision Petitions, we shall be referring to the facts giving rise to these Revision Petitions only.