RAJASTHAN HOUSING BOARD Vs. RAMESH CHANDRA PAPDIWAL

JUDGEMENT

(1.) Dissatisfied by the impugned order dated 25.07.2012, passed by the Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench at Jaipur (in short "the State Commission"), Rajasthan Housing Board (in short "the Housing Board") has preferred this Revision Petition under Section 21 (b) of the Consumer Protection Act, 1986 (in short "the Act"). By the impugned order, the State Commission has partially allowed the Appeal No. 930 of 2009 preferred by the Complainant modifying the order of the District Consumer Disputes Redressal Camp Forum, Jaipur (in short "the District Forum), directing the Housing Board to allot the house to the Complainant on the same rate on which the houses were allotted to other applicants registered in 1989 together with compensation of ?20,000/- and costs of ?5,000/-. The Appeal No. 931 of 2009 preferred by the Housing Board was dismissed.

(2.) It is the Complainant's case that he had deposited an amount of ?10,000/- on 29.04.1989 for allotment of house in HIG group in Neeti Nagar, under a scheme meant for judicial officers and advocate of the Petitioner Board. On 14.02.1992, the Board requested the Complainant to opt for registration and allotment of a house in General Registration Scheme as they could not procure the land for implementation of Neeti Nagar Scheme.

(3.) The District Forum based on the evidence adduced allowed the Complaint directing the Housing Board to allot the house to the Complainant at the then prevailing rate in Sanganer under Self Financing Scheme after fixing seniority of the Complainant, end of 1989 and directed the Complainant to return the cheque of ?23,156/- issued by the Board.